RESMI SANKAR P Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) PETITIONER attended the examination of Second semester M. Ed Degree Examination , March 2011. He applied for revaluation as per Ext.P3. He also submitted a remainder as per Ext.P5. He approached this Court complaining of delay and seeking orders to expedite the revaluation.

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