LAWS(KER)-2009-5-140

K SAJIN Vs. KANNUR UNIVERSITY

Decided On May 08, 2009
K SAJIN Appellant
V/S
KANNUR UNIVERSITY Respondents

JUDGEMENT

(1.) PETITIONER, who has completed his Engineering degree Course from a college affiliated to the Kannur university, had written the 6th Semester Examination held in July, 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 6th Semester Examination held in July 2008. Accordingly, the writ petition is disposed of directing the 1st respondent to publish the results of the revaluation sought for by the petitioner in relation to the 6th Semester Examination held in July, 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.