NELSY K. VELAYUDHAN Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) PETITIONER submits that she appeared for LLB 10th semester examination and failed in some papers. She submitted an application for scrutiny and revaluation and filed this writ petition seeking an order for expeditious revaluation and declaration of her results.

(2.) I heard standing counsel appearing for the University also.

(3.) THE Petitioner shall produce a copy of this judgment along with the writ petition before the University for compliance.