Adila.O.M vs The Registrar, Mahathma Gandhi ...
2021 Latest Caselaw 19225 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE AMIT RAWAL
TUESDAY, THE 14TH DAY OF SEPTEMBER 2021/23RD BHADRA, 1943
                W.P.(C)NO.18903 OF 2021


PETITIONER:

       ADILA.O.M., AGED 21 YEARS,
       D/O.MUHAMMADALY, ONODYPODIYIL HOUSE, PERUMANI,
       ARACKAPPADY, VENGOLA P.O., ERNAKULAM DISTRICT,
       PIN-683 556.
       BY ADVS.
       SRI.C.A.NAVAS
       SRI.T.K.SASIKUMAR
       SRI.PRAISHEEL PRAKASAM
       SRI.P.A.SHAJI SAMAD


RESPONDENTS:

  1    THE REGISTRAR, MAHATHMA GANDHI UNIVERSITY,
       PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
       ATHIRAMPUZHA, KOTTAYAM, KERALA-686 560.
  2    THE VICE CHANCELLOR, MAHATHMA GANDHI UNIVERSITY,
       PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
       ATHIRAMPUZHA, KOTTAYAM, KERALA-686 560.
  3    THE CONTROLLER OF EXAMINATIONS,
       MAHATHMA GANDHI UNIVERSITY,
       PRIYADARSINI HILLS POST,
       UNIVERSITY CAMPUS ROAD, ATHIRAMPUZHA,
       KOTTAYAM, KERALA-686 560.


       SRI SURIN GEORGE IYPE, SC FOR M.G.UNIVERISTY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
 ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY
 DELIVERED THE FOLLOWING:
     W.P.(C)NO.18903 OF 2021

                              2




                        JUDGMENT

The prayer in the petition is most

innocuous in as much as direction has been

sought to the respondents to take necessary

steps to conduct revaluation of the

petitioner's answer sheet of 2nd Semester for

the subject of Business Management course for

B.Com Finance and Taxation 2018-2021 batch,

held in October 2020 and the revaluation was

submitted on 10th July, 2021.

2. Adv.Surin George appears on

behalf of the respondents and submits that

the University would not be averse in taking

a call on the application for revaluation

dated 10th June, 2021.

Without expressing anything on merits, I

dispose of the writ petition, directing the

Controller of Examinations to decide the W.P.(C)NO.18903 OF 2021

application for revaluation receipt of which

is Ext.P8 as expeditiously as possible

within a period of 30 days from the date of

receipt of the certified copy of the

judgment.

Sd/-

AMIT RAWAL, JUDGE ss W.P.(C)NO.18903 OF 2021

APPENDIX OF WP(C) 18903/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ONLINE 6TH SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF APRIL 2021.

Exhibit P2 TRUE COPY OF THE ONLINE 1ST SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF DECEMBER 2018.

Exhibit P3 TRUE COPY OF THE ONLINE 3RD SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF OCTOBER 2019.

Exhibit P4 TRUE COPY OF THE ONLINE 4TH SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF MARCH 2020.

Exhibit P5 TRUE COPY OF THE ONLINE 5TH SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF JANUARY 2021.

Exhibit P6 TRUE COPY OF THE ONLINE 2ND SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF MAY 2019.

Exhibit P7 TRUE COPY OF THE ONLINE 2ND SEMESTER MARK LIST FOR THE EXAM CONDUCTED DURING THE MONTH OF OCTOBER 2020.

Exhibit P8 TRUE COPY OF THE E-RECEIPT DATED 10.06.2021.

Exhibit P9 TRUE COPY OF THE SCREEN SHOT IMAGE OF RELEVANT PARTS OF WATS UP MESSAGES.