FARHANA ABDUL LATHIF Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents to complete the revaluation and inform the results to the petitioner within a time frame. Going by the averments in the writ petition, the application is dated 7.8.2012.

(2.) THE urgency shown by the petitioner is that the petitioner has been offered a job in the Tata Consultancy Services as Assistant System Engineer Trainee, as per Ext.P5.

(3.) IN that view of the matter, appropriate steps will be taken to complete the revaluation and inform the results to the petitioner within the time provided under the regulations.