Mileena Saju vs The Mahatma Gandhi University
2021 Latest Caselaw 7637 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MRS.JUSTICE ANU SIVARAMAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                       WP(C).No.4901 OF 2021(K)


PETITIONER:

               MILEENA SAJU
               AGED 21 YEARS
               D/O.SAJU MATHEW, RESIDING AT KOZHIKKOTTU HOUSE,
               CHUNANGAD P.O., OTTAPPALAM, PALAKKAD DISTRICT-679511.

               BY ADVS.
               SRI.S.JIJI
               SMT.M.M.BABY

RESPONDENTS:

      1        THE MAHATMA GANDHI UNIVERSITY
               PRIYADARSINI HILLS, ATHIRAMPUZHA P.O.,
               KOTTAYAM DISTRICT-686562,
               REPRESENTED BY ITS REGISTRAR.

      2        THE CONTROLLER OF EXAMINATIONS,
               THE MAHATMA GANDHI UNIVERSITY,
               PRIYADARSINI HILLS, ATHIRAMPUZHA P.O.,
               KOTTAYAM DISTRICT-686562.

               SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4901 OF 2021

                                     2


                                JUDGMENT

Dated this the 4th day of March 2021

This writ petition is filed seeking directions to the respondents

to publish the results of the revaluation as per Ext.P6 application

submitted by the petitioner.

2. It is submitted by the learned standing counsel appearing for the

University that the last date for submission of the application for

revaluation was on 24.02.2021 and that the revaluation results will be

published within a period of 60 days from the said date. It is further

submitted that in case the petitioner wants scrutiny of the answer

scripts, another 15 days time will be required.

3. In the above view of the matter, since the petitioner has

submitted applications for revaluation and scrutiny of the answer

scripts, the results shall be published expeditiously, at any rate, within

the period as mentioned above.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.4901 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE RESULT OF THE FIRST SEMESTER B.A.HISTORY MODEL I DEGREE EXAMINATION OF THE PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE RESULT OF THE FIRST SEMESTER B.A.HISTORY MODEL I DEGREE IMPROVEMENT EXAMINATION OF THE PETITIONER.

EXHIBIT P3 THE TRUE COPY OF THE RESULT OF THE SECOND SEMESTER B.A.HISTORY MODEL I DEGREE EXAMINATION OF THE PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE RESULT OF THE THIRD SEMESTER B.A.HISTORY MODEL I DEGREE EXAMINATION OF THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE RESULT OF THE FOURTH SEMESTER B.A.HISTORY MODEL I DEGREE EXAMINATION OF THE PETITIONER.

EXHIBIT P6 THE TRUE COPY OF THE ONLINE APPLICATION OF REVALUATION AND SCRUTINY UPLOADED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 15.02.2021.

EXHIBIT P7 THE TRUE COPY OF THE RECEIPT EVIDENCING THE REMITTANCE OF REVALUATION AND SCRUTINY FEE BY THE PETITIONER DATED 15.02.2021.

RESPONDENT'S/S EXHIBITS: NIL