K.S.Muhammed Shefin vs The University Of Kerala
2021 Latest Caselaw 2275 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                  RP.No.1155 OF 2019 IN WA. 2055/2019

  AGAINST THE    JUDGMENT IN WA 2055/2019 OF HIGH COURT OF KERALA
                           DATED 30.09.2019


REVIEW PETITIONER/APPELLANT:

             K.S.MUHAMMED SHEFIN,
             AGED 24 YEARS,
             HIRA, T.C.61/1592(1) S.N.NAGAR,
             THURUVICKAL.P.O, THIRUVANANTHAPURAM-695 011.

             BY ADV. SRI.ELVIN PETER P.J.

RESPONDENTS/RESPONDENTS :

      1      THE UNIVERSITY OF KERALA
             SENATE HOUSE CAMPUS, PALAYAM,
             THIRUVANANTHAPURAM-695 034,
             REPRESENTED BY THE REGISTRAR.

      2      THE CONTROLLER OF EXAMINATIONS,
             UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
             PALAYAM, THIRUVANANTHAPURAM-695 034.

             R1-2 BY SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA

THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 20.01.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP.No.1155 OF 2019 IN WA. 2055/2019


                                              2




                                       O R D E R

Shaffique, J.

This review petition had been filed, inter alia, contending

that this Court proceeded on the basis that since the answer

papers were not available, no revaluation could be done. Of

course, it is true that at the time when the matter was

heard, the University had represented that the answer papers

were not available. But the court had not dismissed the

appeal only on that ground. In fact, the learned single

Judge clearly observed that a second revaluation is not at

all contemplated under the 'Examination Manual'. The same

matter is reiterated by this Court. Under such circumstance,

even if the valuation papers are available, the fate would

have been the same. In the result, this review petition do

not merit consideration and, hence, is dismissed.

Sd/-

A.M.SHAFFIQUE, JUDGE

sd/-

ANU SIVARAMAN, JUDGE AMV/20.01.2021 RP.No.1155 OF 2019 IN WA. 2055/2019

APPENDIX

PETITIONER'S/S EXHIBITS:

     ANNEXURE A-1                     TRUE COPY OF THE APPLICATION DATED
                                      19.10.2019     SUBMITTED    BY     THE

PETITIONER UNDER THE RTI ACT BEFORE THE PUBLIC INFORMATION OFFICER,UNIVERSITY OF KERALA.

ANNEXURE A-2 TRUE COPY OF THE COMMUNICATION DATED 11.11.2019 ISSUED BY THE PUBLIC INFORMATION OFFICER,UNIVERSITY OF KERALA TO THE PETITIONER

ANNEXURE A-3 TRUE COPY OF THE ANSWER SCRIPT OF THE PETITIONER AND THE ANSWER KEY IN THE SUBJECT INTERPRETATION OF STATUTES ISSUED BY THE UNIVERSITY OF KERALA.

ANNEXURE A-4 TRUE COPY OF THE ANSWER SCRIPT OF THE PETITIONER AND THE ANSWER KEY IN THE SUBJECT ADMINISTRATIVE LAW ISSUED BY THE UNIVERSITY OF KERALA.

ANNEXURE A-4 TRUE COPY OF THE ANSWER SCRIPT OF THE PETITIONER AND THE ANSWER KEY IN THE SUBJECT CRIMINOLOGY AND PENOLOGY ISSUED BY THE UNIVERSITY OF KERALA.

ANNEXURE A-5 TRUE COPY OF THE ANSWER SCRIPT OF THE PETITIONER AND THE ANSWER KEY IN THE SUBJECT PUBLIC INTERNATIONAL LAW ISSUED BY THE UNIVERSITY OF KERALA.

ANNEXURE A-6 TRUE COPY OF THE ANSWER SCRIPT OF THE PETITIONER AND THE ANSWER KEY IN THE SUBJECT PUBLIC INTERNATIONAL LAW ISSUED BY THE UNIVERSITY OF KERALA.

     RESPONDENTS EXHIBITS :                NIL


                                                      TRUE COPY   P.A.TO JUDGE