NIRANJ J. M. Vs. KERALA UNIVERSITY

JUDGEMENT

(1.) The petitioner says that he is presently pursuing First Semester MBA at the University Institute of Management, Thiruvananthapuram and that he is constrained to approach this Court being aggrieved by the fact that the revaluation results of a paper of the 5th Semester "B.Com (Finance)", which he had completed in the School of Distance Education, has not yet been published by the University of Kerala.

(2.) The petitioner says that on account of the delay caused in the publication of the result of revaluation, his admission in the University Institute of Management is under threat and he, therefore, prays that the University be directed to publish the same at the earliest.

(3.) In response to the submissions of Shri.K.K.Unni, learned counsel for the petitioner, Shri.Thomas Abraham, learned Standing Counsel for the University of Kerala, submitted that a statement has been filed on record, wherein, it is stated that the petitioner got an increase of 5.5 marks through revaluation and that his total marks now stands at 22.5. He submitted that since the petitioner will also get the benefit of moderation, he is now eligible to secure a pass in the said paper.