Kerala High Court
Irene Elezabeth Biju vs M.G.University on 1 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
WP(C) NO. 17359 OF 2021
PETITIONER/S:
IRENE ELEZABETH BIJU,
AGED 21 YEARS
D/O. BIJU JOSEPH, MUKALEL, MANNANAM P.O., KOTTAYAM-
686561.
BY ADVS.
MOHAN JACOB GEORGE
P.V.PARVATHY (P-41)
REENA THOMAS
NIGI GEORGE
RESPONDENT/S:
1 M.G.UNIVERSITY,
PRIYADARSINI HILLS, KOTTAYAM-686001, REPRESENTED BY ITS
REGISTRAR.
2 THE REGISTRAR,
M.G. UNIVERSITY, PRIYADARSINI HILLS, KOTTAYAM-686001.
3 CONTROLLER OF EXAMINATIONS,
MAHATMA GANDHI UNIVERSITY, OFFICE OF THE CONTROLLER OF
EXAMINATIONS, M.G. UNIVERSITY, PRIYADARSINI HILLS,
KOTTAYAM-686001.
OTHER PRESENT:
SRI SURIN GEORGE IYPE SC MG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17359 OF 2021
2
JUDGMENT
The prayer in the petition is for revaluation of the answer
paper of the petitioner in the subject 'Complex Analysis' for the
6th Semester, B.Sc Mathematics, which was submitted vide
application No.265437 dated 18.8.2021, within the short time
limit as prescribed by this Court.
2. The petitioner had scored good and high grades from
the 1st Semester till the 5th Semester for the B.Sc Mathematics
and have not failed in any of the subjects. After having sat in the
final examination, petitioner has got a placement in WIPRO. But
was flabbergasted to notice the result Ext.P1, where she was
failed in the subject referred above. Petitioner has applied for
revaluation within the time frame but it is affecting the career of
the petitioner.
3. On the other hand, learned counsel for the University
submits that the regulations envisage the revaluation within a
period of 60 days and it shall be done as early as possible as the
COVID pandemic in State of kerala is still at its peak.
WP(C) NO. 17359 OF 2021
4. I have heard the learned counsel for the parties and
appraised the paper book.
The submission of an application for revaluation within time
frame and declaration of the result are not in dispute. The only
dispute now to be considered is whether the University can do
the revaluation in a shortest span of time or within the time
prescribed in the regulation. Since COVID -19 pandemic in the
State of Kerala at its peak, I dispose of the writ petition with a
hope that the respondents will make an endevour to re-valuate
the paper of 'Complex- Analysis' in which the petitioner has
failed, as early as possible.
Sd/-
sab AMIT RAWAL
JUDGE
WP(C) NO. 17359 OF 2021
APPENDIX OF WP(C) 17359/2021
PETITIONER EXHIBITS
Exhibit P1 COPY OF THE RESULTS PUBLISHED BY THE 1ST RESPONDENT
IN RESPECT OF THE PETITIONER FOR THE 6TH SEMESTER
B.SC MATHEMATICS.
Exhibit P2 COPY OF THE SECONDARY LEAVING CERTIFICATE OF THE
PETITIONER.
Exhibit P3 COPY OF THE SCORE SHEETS OF THE 11TH STD OF THE
PETITIONER.
Exhibit P3(A) COPY OF THE CERTIFICATE EVIDENCING PETITIONER'S IN
THE HIGHER SECONDARY EXAMINATION.
Exhibit P4 COPY OF THE MARK SHEET OF THE PETITIONER FOR THE 1ST
SEMESTER PUBLISHED BY THE 1ST RESPONDENT.
Exhibit P4(A) COPY OF THE MARK SHEET OF THE PETITIONER FOR THE 2ND
SEMESTER PUBLISHED BY THE 1ST RESPONDENT.
Exhibit P4(B) COPY OF THE MARK SHEET OF THE PETITIONER FOR THE 3RD
SEMESTER PUBLISHED BY THE 1ST RESPONDENT.
Exhibit P4(C) COPY OF THE MARK SHEET OF THE PETITIONER FOR THE 4TH
SEMESTER PUBLISHED BY THE 1ST RESPONDENT.
Exhibit P4(D) COPY OF THE MARK SHEET OF THE PETITIONER FOR THE 3RD
SEMESTER PUBLISHED BY THE 1ST RESPONDENT.
Exhibit P5 COPY OF THE OFFER LETTER SENT TO THE PETITIONER VIA
E-MAIL.
Exhibit P6 COPY OF THE E-RECEIPT EVIDENCING THE SUCCESSFUL
SUBMISSION OF APPLICATION ON LINE FOR SCRUTINY AND
REVALUATION BY THE PETITIONER.
