ELDHO BABY Vs. THE MAHATHMA GANDHI UNIVERSITY AND

JUDGEMENT

(1.) Petitioner submits that he appeared for B. Tech 1st, 2nd and 6th semester examinations and failed in the paper 'Instrumentation Systems'. He submitted Exts.P1 and P3 applications for revaluation and filed this writ petition seeking an order for expeditious revaluation and declaration of his results.

(2.) I heard Standing Counsel appearing for the University also.

(3.) Having regard to the facts pointed out, it is directed that the University shall complete the revaluation sought for and declare the result of the Petitioner as expeditiously as possible, at any rate, within eight weeks from the date of production of a copy of this judgment, provided the application has been received and is otherwise in order.