LAWS(KER)-2011-2-527

JITHIN P. JAMES Vs. THE MAHATMA GANDHI UNIVERSITY,

Decided On February 25, 2011
Jithin P. James Appellant
V/S
The Mahatma Gandhi University, Respondents

JUDGEMENT

(1.) THE Petitioner was a student of Amal Jyothi College of Engineering, Kanjirappally, a college affiliated to the Mahatma Gandhi University for the B. Tech Degree court in Electronics and Communication Engineering. He has appeared for and passed all the semester examinations except the 6th semester examination, in which he failed in the paper "Radiation and Propagation". Though he appeared for the second time also, he again failed in that paper. He has therefore, applied for revaluation of his answer script in the said paper by submitting the original of Ext.P1 application dated 18.10.2010. The Petitioner submits that he had done well in the examination and that if his answer script is revalued, he is sure to secure a pass in the said paper. He submits that in these circumstances unless his answer script is revalued and the result communicated to him expeditiously, he will be put to serious prejudice. In this writ petition, the Petitioner seeks a direction to the Respondents to revalue his answer script and to communicate the result to him expeditiously.

(2.) SRI . T. A. Shaji, learned standing counsel appearing for the Mahatma Gandhi University, submits that if Ext.P1 application is in order and the requisite fee has been remitted, the University will take steps to revalue the Petitioner's answer script and communicate the result to him within eight weeks from the date of receipt of a certified copy of this judgment.