Mebin Varghese vs Mahatma Gandhi University
2021 Latest Caselaw 96 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                       WP(C).No.29113 OF 2020(L)


PETITIONER:

               MEBIN VARGHESE
               AGED 23 YEARS
               M.SC. ANALYTICAL CHEMISTRY STUDENT,
               CATHOLICATE COLLEGE, PATHANAMTHITTA - 689 645,
               RESIDING AT ARAYOLUMMOOTTIL HOSE, ANGADICAL,
               PUTHENCAVU P. O., CHENGANNUR,
               ALAPPUZHA DISTRICT - 689 123.

               BY ADV. SRI.S.VISHNU

RESPONDENTS:

      1        MAHATMA GANDHI UNIVERSITY
               REPRESENTED BY ITS REGISTRAR, PRIYADARSINI HILLS
               P.O., KOTTAYAM - 686 560.

      2        THE CONTROLLER OF EXAMINATION
               MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS P.O.,
               KOTTAYAM - 686 560.

               GP- SMT. NISHA BOSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29113 OF 2020
                                         2




                                 JUDGMENT

This writ petition is filed seeking the following prayers:

"(i) A writ of mandamus or other appropriate writ, order or direction directing the respondents to conduct revaluation on a priority basis in respect of courses/papers applied for as per Exhibit P2 by the petitioner in respect of the 3 rd semester M.Sc. Analytical Chemistry Programme.

(ii) A writ of mandamus or other appropriate writ, order or direction directing the respondents to take expeditious action on Exhibit P3 representation requesting for revaluation of papers/courses of the 3 rd semester M.Sc. Analytical Chemistry Programme in respect of examination conducted in October 2019"

2. Heard the learned counsel for the petitioner and the learned

Standing Counsel appearing for the respondent University.

3. It is submitted by the learned counsel for the petitioner that

though the petitioner had submitted an application for revaluation of

paper having Course Code No.AN3C11 of the 3rd Semester M.Sc.

Analytical Chemistry Programme, the revaluation has not been

completed and the results have not been declared so far.

4. The learned Standing Counsel for the University submits that

the last date for submission of applications for revaluation was WP(C).No.29113 OF 2020

19.11.2020 and that the procedure will be completed on or before

19.01.2021.

In the above view of the matter, this writ petition is disposed of

directing the respondents to complete the revaluation process and

declare the results of the petitioner as stated on or before 19.01.2021.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.29113 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF RESULT OF THE PETITIONER IN RESPECT OF THE 3RD SEMESTER EXAMINATION OCTOBER 2019.

EXHIBIT P2 TRUE COPY OF THE E-RECEIPT IN RESPECT OF APPLICATION NO.228154 FOR REVALUATION SUBMITTED BY THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED W.P.(C) NO.34449/2017 OF THE HON'BLE COURT.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED W.P.(C) NO.10419/2020 OF THE HON'BLE COURT.

RESPONDENT'S/S EXHIBITS: NIL