LAWS(KER)-2012-4-159

SHANID V R Vs. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY REPRESENTED BY VICE CHANCELLOR COCHIN UNIVERSITY P O KOCHI KERALA

Decided On April 27, 2012
SHANID.V.R. Appellant
V/S
COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY, REPRESENTED BY VICE CHANCELLOR Respondents

JUDGEMENT

(1.) THE only prayer in the writ petition is for a direction to publish the results of the 4th Semester Examination in the paper 'EC 402 - Electronics Circuit'. THE petitioner has appeared for the Supplementary Examination in the subject held in February, 2012. Ext.P2 is the representation submitted in this regard by the petitioner before the second respondent. THE petitioner contends that his employment prospects would be prejudicially affected by the delay in the publishing of results.

(2.) I direct the second respondent to consider Ext.P2 on merits within a period of two months from the date of receipt of a copy of this judgment. Necessary follow up action shall be taken to publish the results without delay under the circumstances. The writ petition is disposed of as above.