ARUN BABU AND ORS Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Aggrieved by judgment dated 16th March, 2011 in W.P. (C) No. 7057 of 2011 the unsuccessful Petitioners 23 in number preferred the instant writ appeal.

(2.) All the Appellants are students for Bachelor of Pharmacy course in the Respondent University. When the results of the second year examination of the course were published all the Appellants herein failed. Therefore, they sought for revaluation of the answer sheets which the Appellants assert that they are entitled as a matter of right. We do not propose to go into the issue whether such entitlement exists, but only take note of the fact that such applications are pending. In the meanwhile, the final year examination is notified to take place from 25.3.2011. Admittedly, the Rules of the Respondent University do not permit a candidate who failed in the second year examination to appear for the final year examination. Therefore, the writ petition with various alternative prayers extracted in the judgment under appeal.

(3.) A learned Judge of this Court dismissed the writ petition relying upon an earlier Division Bench decision of this Court Macdeen David v. University of Calicut,2008 2 KerLT 39.