JITHENDRIYAN C S Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The short issue in all these writ petitions is in regard to the notification issued by the Controller of Examinations, Calicut University dated 28.12.2019. It is notified as follows:

(2.) The petitioners were LL.B. students studying in different colleges affiliated to Calicut University. The petitioners rely upon the decisions of the University dated 29.10.2019 and 3.12.2019 in regard to the improvement of internal assessment marks. According to the petitioners, the Controller of Examinations issued Ext.P6 notification contrary to the decision of the University.

(3.) In this background, it is appropriate to refer to the decision of the Calicut University dated 29.10.2019. In the meeting of the board of studies in law it was decided to give an opportunity to the students who have successfully completed the course and failed in certain subjects, to submit the applications for improvement of internal assessment. The decision of the board of studies reflected in the University order dated 29.10.2019, which reads thus: