PAUL THOTTUNGAL MATHEW Vs. REGISTRAR, M.G. UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:-

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the University.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner had been issued with a provisional certificate in respect of the B.Com degree course undergone by him in an affiliated college after including the revaluation results of the 2nd semester as well, which he passed in revaluation. However, on the ground that the petitioner had made an application for revaluation of the results of other papers in the 2nd and 4th semesters, the original degree certificate has not been granted. It is submitted that the petitioner has approached the respondents with Ext.P5 request. It is submitted that the petitioner is not pursuing the application for further revaluation and that the original degree certificate may be issued in terms of the provisional certificate now issued to the petitioner.