DIVYA PONNAN Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) HEARD Sri. S. Muhammed Haneef, the learned counsel appearing for the petitioner and Sri. T. A. Shaji, the learned standing counsel appearing for the Mahatma Gandhi university.

(2.) THE petitioner appeared for the 8th semester B. Tech Degree Examination in computer Science and Engineering held by the Mahatma Gandhi University in May/june2009 with Register No. 11087. Though the petitioner secured more than 70% marks in other subjects she failed in the paper on Principles of Programming Language, in which she secured only 31 out of 100 marks. Seeking revaluation of her answer script in the said paper, the petitioner has filed Ext. P1 application before the respondents. The petitioner submits that she has been offered admission for the M. Tech degree course in Karunya institute of Engineering and Technology at Coimbatore and that unless the revaluation is completed before the end of September 2009, she will be denied admission for the M. Tech degree course. The petitioner submits that if her answer script in Principles of programming Language is revalued, she is sure to secure a pass.

(3.) SRI. T. A. Shaji, the learned standing counsel appearing for the Mahatma Gandhi university submits that as per the stipulations in the Examination Manual, the University requires 81 clear days from the date of publication of the results to complete the revaluation process and that the petitioner's application cannot be singled out and revalued as it will lead to loss of confidentiality. He also submits that the University will revalue the petitioner's answer script and communicate the result within the said period of 81 days, if the application is otherwise in order.