KALYANI S. VINOD Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioners are students of undergraduate programs in law under the 1 st respondent University, who have completed their course from the 4th respondent college.

(2.) According to the petitioners, the Academic Council of the university approved to conduct save a year examination and the improvement of internal assessment marks of BBA LLB (Hons) and LLB (3 year Unitary) courses, as per Ext.P1. The 1st respondent notified the conduct of the examination of improvement of internal marks in January, 2020. The petitioners have paid registration fees for the improvement of their internal assessment marks.

(3.) The grievance of the petitioners is that though the petitioners attended the re-internals, and the 4th respondent has already uploaded the marks scored by the petitioners in the website of the 1st respondent, within the time period between 1.7.2020 - 10.7.2020, the 1st respondent has not issued the Provisional Course Certificate and mark lists to the petitioners.