SHINTOMON MATHEW Vs. UNIVERSITY OF CALICUT CALICUT UNIVERSITY CAMPUS CALICUT UNIVERSITY P O THENHIPALAM MALAPPURAM DISTRICT

JUDGEMENT

(1.) THE petitioner seeks the relief for disposal of Exhibits P1 and P2 within a time frame. Exhibit P1 is an application filed by the petitioner before the Principal of the third respondent College for rectifying the mistake in the internal marks awarded. THE Principal had referred the matter to the University by Exhibit P2. But, it is complained that the University has not taken any action.

(2.) HEARD learned counsel for the petitioner and the learned Standing Counsel for the University.