ABILASH K. VISWAM Vs. THE UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE main relief sought for in the Writ Petition is to direct the respondents to release the result of the petitioner for the 8th Semester B. Tech. Examination in Chemical Engineering. The further relief sought for is to complete the revaluation of the petitioner for the said paper as applied for by Exhibit P5. It appears that even though the results were announced, the same was shown as withheld.

(2.) THE learned Standing Counsel for the University on getting instructions submitted that the results have been duly published and the petitioner has failed in the examination.