NARENDRA DEV R. Vs. THE KANNUR UNIVERSITY,

JUDGEMENT

(1.) THIS appeal arises out of an order passed by a learned Single Judge of this Court in W.P.(C) No. 15981/2007 dt. 30.5.2007.

(2.) THE appellant before us in this appeal was the petitioner in the writ petition. He is a student prosecuting his MBBS Course. He has failed in the first year in two subjects. He had filed the writ petition inter alia seeking a direction to the respondent University to permit him to attend the second year MBBS course provisionally, subject to revaluation of the papers.

(3.) THE admitted facts are: