Medha Abraham vs Mahatma Gandhi University
2021 Latest Caselaw 8045 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                       WP(C).No.4790 OF 2021(W)


PETITIONER:

               MEDHA ABRAHAM,
               AGED 22 YEARS
               D/O.ABRAHAM KARAMEL, RESIDING AT KARMEL HOUSE,
               MUDAVOOR P.O., MUVATTUPUZHA-686669.

               BY ADVS.
               SRI.P.RAMAKRISHNAN
               SMT.PREETHI RAMAKRISHNAN (P-212)
               SRI.PRATAP ABRAHAM VARGHESE

RESPONDENTS:

      1        MAHATMA GANDHI UNIVERSITY,
               REPRESENTED BY ITS REGISTRAR,
               ATHIRAMPUZHA, KOTTAYAM-686562.

      2        CONTROLLER OF EXAMINATIONS,
               PAREEKSHA BHAVAN, MAHATMA GANDHI UNIVERSITY,
               ATHIRAMPUZHA, KOTTAYAM-686562.

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

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4790 OF 2021

                                        2




                                JUDGMENT

Dated this the 9th day of March 2021

This writ petition is filed seeking the following relief :-

"i) a writ in the nature of mandamus directing the respondents to complete re-valuation process of the paper "Advanced Cost Accounting" sought by the petitioner as per Exhibit P-6 and publish the result within a time frame to be fixed by this Honourable Court"

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

standing counsel appearing for the University.

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

petitioner has submitted an application for revaluation in respect of

the paper "Advanced Cost Accounting" in the 4th semester of the

M.Com examination undergone by the petitioner. It is submitted that

the revaluation results are liable to be declared at the earliest.

4. The learned standing counsel appearing for the University

submits that the results of the examinations were declared on

28.01.2021 and that the last date for submission of applications for

revaluation was on 12.02.2021. It is therefore contended that the WP(C).No.4790 OF 2021

results of the revaluation are liable to be declared, at any rate, within

60 days from the last date, that is, on or before 12.04.2021.

5. Having considered the contentions advanced, there will be a

direction to the respondents to declare the revaluation results of the

petitioner as expeditiously as possible, at any rate, on or before

12.04.2021.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.4790 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF IDENTITY CARD ISSUED BY ST.PETERS' COLLEGE, KOLENCHERY.

EXHIBIT P2 TRUE COPY OF MARK LIST/RESULTS OF THE 4TH SEMESTER PGCSS EXAMINATION FOR MAY 2020.

EXHIBIT P3 TRUE COPY OF MARK LIST FOR THE 1ST SEMESTER PGCSS EXAMINATION DURING DECEMBER 2018.

EXHIBIT P4 TRUE COPY OF MARK LIST FOR THE 2ND SEMESTER PGCSS EXAMINATION DURING JUNE 2019.

EXHIBIT P5 TRUE COPY OF MARK LIST FOR THE 3RD SEMESTER PGCSS EXAMINATION DURING OCTOBER 2019.

EXHIBIT P6 TRUE COPY OF APPLICATION NO.232548 SUBMITTED BY THE PETITIONER ALONG WITH E- RECEIPT.

RESPONDENT'S/S EXHIBITS: NIL