ANU RANI JOSE Vs. MAHATMA GANDHI UNIVERSITY KOTTAYAM REP.BY THE CONTROLLER OF EXAMINATION M G UNIVERSITY

JUDGEMENT

(1.) THE petitioner is a student of the B.Tech Degree course conducted by the respondent University. She has applied for revaluation of one of her answer papers. She complains that the results of such revaluation have not been published yet. She complains that the delay in publication of the results of revaluation is causing unnecessary hardships and difficulties to her.

(2.) THE learned counsel for the first respondent University submits that the results of the revaluation would be published within a period of eight weeks.