MAHATMA GANDHI UNIVERSITY Vs. SAJITH BOSE

JUDGEMENT

(1.) Instant writ appeal is directed against the judgment of a learned single Judge in W.P.(C) No.8082 of 2020 dated 23.10.2020, by which directions have been issued to the competent authority, to reconsider the application submitted by the 1st respondent/writ petitioner, to redo the internal examination.

(2.) Short facts leading to the filing of the writ petition are that, the writ petitioner/1st respondent herein, has completed his LLB Course, in the year 2013. He has scored very low marks in some of the internal examinations, 5th to 10th semesters, and hence, failed in the said subjects. Though the 1st respondent has appeared for the external supplementary examinations, he has failed every time, as he has got very low marks in the internal assessments.

(3.) Aggrieved by the same, 1st respondent has filed an application before the Controller of Examinations, Mahatma Gandhi University, Kottayam, 3rd respondent therein, seeking permission to redo the internal examinations in which he has scored very low marks. But, the same was rejected by the Controller of Examinations stating that the petitioner ought to have made an application, within a period of one year, after completion of the course.