JITTY THAMPAN Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioners have approached this Court alleging that Mahatma Gandhi University is inordinately delaying the publication of the results of revaluation of their papers, without assigning any cogent reasons. The petitioners say that, on account of the delay now occasioned, they are unable to apply for higher studies; and, therefore, pray that the University be directed to complete the said process within a time frame to be fixed by this Court.

(2.) In response to the submissions made on behalf of the petitioners by Sri. Philip T.Varghese, the learned Standing Counsel for the Universtiy, Sri. Asok M. Cherian, submitted that, except the 5th semester, the revaluation results of all the other semesters will be published within three weeks from today; and that as regards the 5th semester, the last date for application of revaluation is on 19/11/2020 and therefore, that its results will be published not later than 25-12-2020.

(3.) On hearing the learned Standing Counsel for the University as afore, learned counsel for the petitioners submitted that the University may be directed to comply the said time lines without fail.