UNIVERSITY OF KERALA Vs. KRISHNA PRIYA S.

JUDGEMENT

(1.) This writ petition is filed challenging Ext.P3 order dated 6.2.2012 passed by the Lok Ayukta in Complaint No.1702 of 2011. As per the said order, the Lok Ayukta after finding that there was maladministration on the part of the University, came to the conclusion that complainant had sustained injustice and hardships and accordingly directed a fresh viva voce examination to be conducted for the complainant for B.Tech S8 examination. The Lok Ayukta had also issued certain specific directions regarding the manner in which the examination ought to be conducted and markings awarded.

(2.) The 1st respondent had moved the Lok Ayukta challenging the marks awarded to her in viva voce examination of B.Tech course in Electrical and Electronics Engineering of the Kerala University. After elaborate consideration, the Lok Ayukta came to the conclusion that the marks awarded to the complainant for the viva voce examination held in April, 2011 for the 8th semester should be cancelled and issued the directions as aforementioned.

(3.) At the time of admission, this Court stayed all further proceedings pursuant to the order of the Lok Ayukta on the basis of the submission of the writ petitioners that the 1st respondent, who was the complainant before the Lok Ayukta, had passed the subsequent examination.