LAWS(KER)-2020-8-177

BILINA Vs. UNIVERSITY OF CALICUT

Decided On August 12, 2020
Bilina Appellant
V/S
UNIVERSITY OF CALICUT Respondents

JUDGEMENT

(1.) The petitioners are final year students of the B.Com Course at the Sahrdaya College of Advanced Studies, Kodakara, Thrissur, affiliated to the 1st respondent University.

(2.) It is the case of the petitioners that they appeared and wrote the fifth and sixth semester examinations. They have completed their course in the month of March, 2020. But, the University has not published the results till date.

(3.) According to the petitioners, they have learnt that the results of the students of Fathima Arts and Science College, Moothedam-Nilambur have already been published by the University. It is only the results of the petitioners college, that have been withheld. Although, the petitioners have submitted representations to the respondents 1 and 2 for publishing the results on time, but there is no response. Hence, the petitioners have sought a direction to the respondents to publish the results of the final year i.e., fifth and sixth semester examinations of the B.Com Taxation course of the students of Sahrdaya College of Advanced Studies.