ARUN P B Vs. UNIVERSITY OF CALICUT REPRESENTED BY ITS REGISTRAR OFFICE OF THE REGISTRAR OF CALICUT UNIVERSITY CALICUT UNIVERSITY P O MALAPPURAM DISTRICT

JUDGEMENT

(1.) The petitioner is a student of a College affiliated to the first respondent University. The petitioner is aggrieved by the non publication of revaluation results.

(2.) The petitioner, having failed in certain subjects included in the curriculum of the previous semesters, had applied for revaluation of the same immediately after the results came and within the time stipulated by the University. Exhibit P1 is the application for revaluation dated 17.3.2012. The grievance of the petitioner is multi fold, in the sense that the non publication of the results within the specified time would stultify his chances of attending the campus interviews, force him to appear for the very same examinations again and so on and so forth. The petitioner relies on the judgment of the learned Single Judge of this Court reported in Nithya v. Cochin University of Science & Technology (2012 (1) KLT 584), wherein a learned Single Judge of this Court laid down broad guidelines for effecting an expeditious disposal of applications for revaluation and also expressed the Court''s dismay at the Universities not having framed appropriate regulations for the said purpose. While hoping that the same would be done, the learned Single Judge also issued a specific direction that in respect of revaluation, the directions issued by the Court shall be strictly complied with and the failure to do so would be at the risk of cost and damages that the Court may deem fit in appropriate cases. In paragraph 7(h), this Court prescribed a period of 45 days from the last date fixed for applying for revaluation; for publication of revaluation results. Learned Standing Counsel for the University fairly submitted that though no appeal has been filed against the judgment, the University has filed a review seeking only more time for publication of the results. In any event, at this point of time, it cannot be disputed that the decision cited supra is binding on all the Universities and the revaluation results are to be published within 45 days from the last date of submitting application for revaluation; failure of which would expose the respondents to the risk of cost and damages.

(3.) In the instant case, the petitioner had remitted the prescribed fees for revaluation on 17.3.2012 and evidently the time of 45 days prescribed by this Court in the decision cited supra has just expired. It is to be noticed that this Court, in the judgment cited supra, had laid down in clear terms the consequences of the failure to comply with the directions issued by this Court. The last date fixed for accepting application for revaluation was 20.3.2012. However, this Court feels that one opportunity can be granted to the University and it is directed that the results of the revaluation sought for by the petitioner shall be published at any rate within two weeks from today. The Writ Petition is allowed on the above terms.