NEETHU RAJAN Vs. MAHATHMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner seeks for a direction to complete the revaluation of answer papers on the basis of Ext.P2 application and scrutinise the same on the basis of Ext.P3 application.

(2.) THE averments in the writ petition show that the application is dated 5.7.2012 which, according to the petitioner, was the last date for receipt of application for revaluation.

(3.) IN that view of the matter, in terms of the regulations, steps will be taken to complete the revaluation and inform the results to the petitioner. The application for scrutiny of the answer papers, will also be allowed.