VENU KAKKATTIL Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THIS writ petition is filed in the name of a Public Interest Litigation alleged to be voicing the difficulties of students, who are studying in Calicut University. The main grievance expressed is delay in conducting the examinations and publishing the results.

(2.) THOUGH the petitioner claims to be a social worker interested in public activities, as a teacher who is more keen about the welfare of students, has not indicated any of his so called social activities done by him. Even otherwise, the complaint seems to be the delay in not confirming to the calender of academic years, the future of the students is marred as they are missing several opportunities to pursue higher education or to get an appointment in time. They have also said instances of loss of years, instances of loss of answer sheets, wrong hall tickets being issued, change of question paper etc.

(3.) DIFFERENT courses are conducted. The students who appear for B.Sc is about 45000s, 90,000 students appear for B.tech, different P.G.Courses cover 45,000s and other professional courses cover 20000 students an year. In all 4,50,000 students are registered, applying for various examinations in a year under the aegis of this University. The University submits, they are taking earnest steps to conduct valuation camps for all the subjects considering the growing number of candidates for each examination.