LAWS(KER)-2011-1-293

MOHAMED ANSAL, S/O. P.C. MOHAMMED AND ORS. Vs. THE UNIVERSITY OF CALICUT AND THE CONTROLLER OF EXAMINATIONS

Decided On January 04, 2011
Mohamed Ansal, S/O. P.C. Mohammed And Ors. Appellant
V/S
The University Of Calicut And The Controller Of Examinations Respondents

JUDGEMENT

(1.) PETITIONERS failed in one paper i.e., EAE 301 (Engineering Mathematics -III). They applied for revaluation and approached this Court complaining of delay and seeking orders to expedite the revaluation.

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

(3.) PETITIONERS shall produce a copy of the judgment before the 2nd Respondent for compliance.