LAWS(KER)-2012-9-182

MEENU S.RAVI Vs. CONTROLLER OF EXAMINATIONS

Decided On September 10, 2012
MEENU S.RAVI Appellant
V/S
CONTROLLER OF EXAMINATIONS Respondents

JUDGEMENT

(1.) IN these Writ Petitions, all the petitioners are seeking for a direction to complete the revaluation of their answer papers within a shortest time possible. As far as W.P.(C)No.20925/12 is concerned, the petitioner is studying for M.Tech. who will have to produce the degree certificate by 20.9.2012. IN the other Writ Petitions, the last time for production of certificates before the respective Colleges is 30.9.2012.

(2.) THE learned Standing Counsel for the University submitted that in terms of the Regulation, the period provided is 60 days from the last date for receipt of the application, which is on 11.9.2012.