LAWS(KER)-2012-7-293

K A JITHIN Vs. MAHATMA GANDHI UNIVERSITY

Decided On July 26, 2012
K A JITHIN Appellant
V/S
MAHATMA GANDHI UNIVERSITY Respondents

JUDGEMENT

(1.) THE petitioner herein is seeking for a direction to the University to issue the original mark list of the petitioner in respect of his 5th and 6th semesters of the B.Sc (Chemistry) CBCSS Degree Examination. It is submitted that the results of the final year examination were published online and the petitioner has passed the examination.

(2.) IT is pointed out in the writ petition that the petitioner came to know that it is only on the basis of some complaints with regard to the examination conducted, mark lists are not being issued. The petitioner contends that there is no substance in the same also. Apart from the petitioner, there are other 42 students. The petitioner requires the mark list for joining further studies including Post Graduate studies.