Gouri Megha Nair vs Kerala University Of Health ...
2021 Latest Caselaw 12114 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                        WP(C).No.9698 OF 2021(J)


PETITIONER :-

                GOURI MEGHA NAIR
                AGED 24 YEARS
                D/O DR. MAYA P,
                RESIDING AT CHARUTHA, NO 29/5,
                KUNNATHUMANA LANE, NEAR VIVEKODAYAM SCHOOL, THRISSUR-
                680 001.

                BY ADV. SRI.MILLU DANDAPANI

RESPONDENTS :-

      1         KERALA UNIVERSITY OF HEALTH SCIENCES
                MEDICAL COLLEGE P.O.THRISSUR-680 596,
                REPRESENTED BY ITS REGISTRAR.

      2         THE BOARD OF ADJUDICATION OF STUDENTS GRIEVANCE
                (CONSTITUTED UNDER SECTION 71 OF THE KERALA
                UNIVERSITY OF HEALTH SCIENCE ACT, 2010), KERALA
                UNIVERSITY OF HEALTH SCIENCES, MEDICAL COLLEGE
                P.O.THRISSUR-680 596, REPRESENTED BY ITS CHAIRMAN

                R1-2 BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF
                HEALTH SCIENCES


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9698 OF 2021(J)

                                     2


                               JUDGMENT

Dated this the 20th day of April 2021

The grievance of the petitioner is that

marks awarded to her as 4 out of 10 was corrected

as 31/2 out of 10, which led her to fail in the

examinations. She had submitted Ext.P1

representation before the second respondent on

07.10.2020 and according to her the same has not

been disposed of.

2. Heard the learned counsel for the

petitioner and the learned Standing Counsel for the

first respondent, University.

3. The learned Standing Counsel submits that

the request of the petitioner was already rejected

on 06.11.2020 and that the remedy available to the

petitioner will be to seek a review before the

Governing Council.

On the aforesaid submissions, the writ

petition is disposed of directing the petitioner to

prefer a review petition before the Governing WP(C).No.9698 OF 2021(J)

Council of the University within one week from

today and if such a petition is received, the

respondents shall dispose of the same in accordance

with law and if necessary after hearing the

petitioner, within one month thereafter.

Sd/-

T.R.RAVI JUDGE SMA WP(C).No.9698 OF 2021(J)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REPLY NO 12322/2019/RTI/B4/EX.MED/KUHS DATED 20.8.2020 ISSUED BY THE 1ST RESPONDENT UNDER THE QUERY UNDER RIGHT TO INFORMATION ACT ALONG WITH VALUATION SCORE AND PRACTICAL ANSWER BOOKS OF THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 30.7.2020

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 7.10.2020 MADE BY THE PETITIONER TO THE 2ND RESPONDENT

RESPONDENT(S) EXHIBITS :- NIL

//TRUE COPY//

PA TO JUDGE