LAWS(KER)-2009-5-81

NITHIN K P Vs. KANNUR UNIVERSITY

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

JUDGEMENT

(1.) PETITIONERS, who have completed their Engineering degree Course from Kannur Govt. Engineering College and SNGCET, Payyannur, affiliated to the Kannur university, had written the 6th Semester Examination held in July 2008. Apparently, dissatisfied by the marks obtained in the said Examination, they had applied for revaluation. They are aggrieved by the results of the revaluation have 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 July 2008.

(3.) ACCORDINGLY, the writ petition is disposed of directing the 1st respondent to publish the results of the revaluation sought for by the petitioners 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 applications for revaluation are in order and otherwise correct.