VIPIN JOSE Vs. CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) PETITIONER, who is a student of University College of engineering affiliated to the Mahatma Gandhi University, had written the 7th Semester B. Tech Examination held in november, 2008. Apparently, dissatisfied by the marks obtained in one paper, 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 November, 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 7th Semester Examination held in November, 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.