LAWS(KER)-2009-6-74

SHANAVAS T K Vs. CONTROLLER OF EXAMINATION

Decided On June 05, 2009
SHANAVAS T K Appellant
V/S
CONTROLLER OF EXAMINATION Respondents

JUDGEMENT

(1.) PETITIONER, who has completed his Engineering Degree Course from a college affiliated to the Calicut University, had written the IVth Semester Examination held in June, 2008. Apparently, dissatisfied by the marks obtained in two papers, he had applied for revaluation. He is aggrieved that the result of the revaluation has not been published so far.

(2.) I heard learned standing counsel for the University also. There is no justification for the delay in the publication of results of revaluation in respect of the Examination held in June, 2008. Accordingly, the writ petition is disposed of directing the respondent to publish the results of the revaluation sought for by the petitioner in relation to the IVth Semester examination held in June, 2008, as early as possible, at any rate, within a period of eight weeks from the date of receipt of a copy of this judgment provided the application for revaluation is in order and otherwise correct.