SREEKALA S PILLAI Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THIS writ petition is filed seeking mainly for grant of two prayers; one for completion of revaluation within a time frame and the other to allow scrutiny of the answer papers within the limited time possible. The urgency shown by the petitioner is that the petitioner will have to produce the details of the marks before the employer namely, IDBI on or before 01.09.2012.

(2.) LEARNED Standing Counsel for the University submitted that the last date for submission of the application for revaluation was 25.07.2012 and therefore, the time prescribed under the Regulations are available to the University to complete the process of revaluation. It is also submitted that the scrutiny can be permitted within a period of 15 days.

(3.) HAVING heard the parties, this writ petition is disposed of with the following directions: