Vivek Prasad vs University Of Calicut
2022 Latest Caselaw 5714 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                   WP(C) NO. 16576 OF 2022
PETITIONER:

          VIVEK PRASAD
          AGED 24 YEARS
          S/O PRASAD KUMAR, CHENCHERIL HOUSE, ERAVIMANGALAM
          P.O., POOCHATTY, THRISSUR - 680751.

          BY ADVS.
          R.T.PRADEEP
          M.BINDUDAS
          K.C.HARISH


RESPONDENTS:

    1     UNIVERSITY OF CALICUT
          REPRESENTED BY ITS REGISTRAR, PATHADIPALAM P.O.,
          CALICUT-673635.

    2     REGISTRAR,
          UNIVERSITY OF CALICUT, PATHADIPALAM P.O.,
          CALICUT-673635.

    3     CONTROLLER OF EXAMINATIONS,
          UNIVERSITY OF CALICUT, PATHADIPALAM P.O.,
          CALICUT-673635.


          SRI PC SASIDHARAN, SC



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.16576 of 2022
                                    2




                                JUDGMENT

The petitioner is a student pursuing his 5 year Bachelor of Business

Administration and Bachelor of Laws (Hons.) course at the Government

Law College, Thrissur. He has failed the Competition Law Paper in the X

Semester. Seeking revaluation, he has preferred Ext.P4 application on

16.5.2022. According to him, he has been shortlisted for the one year

LL.M. Course offered by the Indian Law Institute. Any delay in completing

the revaluation may result in the petitioner not being able to join the LL.M

Course. It is in the afore circumstances that the petitioner has approached

this Court seeking issuance of directions to the respondents to publish the

result of revaluation for the paper "Competition Law" in the X semester of

5 year B.A LL.B (Hons.) course and for incidental reliefs.

2. Sri. R.T. Pradeep, the learned counsel appearing for the

petitioner, submitted that unless the revaluation is completed on or before

10.6.2022, serious hardship would be caused to the petitioner.

3. Sri. P.C.Sasidharan, the learned Standing Counsel appearing W.P.(C) No.16576 of 2022

for respondent University submitted that the last date for submission of

application for revaluation is 31.5.2022. According to the learned counsel,

a learned Single Judge of this Court by judgment dated 5.1.2012 in W.P.(C)

No. 35167/2011, has ordered that the result of revaluation has to be

published by the University within 45 days from the last date fixed for

applying for revaluation. It is submitted that this Court had observed that

all the answer papers of a particular examination for which application for

revaluation are received shall be valued together and individual requests

for early revaluation shall not be entertained to ensure the secrecy,

confidentiality and transparency of the revaluation process. In terms of

the directions issued by this Court, the University has also stipulated that

the revaluation results shall be published within 45 days from the last date

fixed for applying for revaluation. Finally it is submitted that

notwithstanding the time granted by this Court, the University shall strive

to publish the result as expeditiously as possible.

4. Having considered the facts and circumstances and the

submissions made across the bar, this writ petition is disposed of directing

the University to conclude the revaluation and publish the revaluation W.P.(C) No.16576 of 2022

results of the Competition Law Paper (X Semester) concerning the

petitioner as expeditiously as possible, in any event, within a period of 45

days from the last date fixed for applying for revaluation.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS W.P.(C) No.16576 of 2022

APPENDIX OF WP(C) 16576/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF ADMISSION SLIP DATED 8.11.2016 OF COMMISSIONER FOR ENTRANCE EXAMINATION FOR ADMISSION OF PETITIONER TO LL.B COURSE AT GOVERNMENT LAW COLLEGE, THRISSUR.

Exhibit P2 TRUE COPY OF THE MARKS SECURED BY PETITIONER FOR 9TH SEMESTER EXAMINATION FOR BBA LL.B (HONS).

Exhibit P3                 TRUE COPY OF THE MARKS SECURED BY
                           PETITIONER FOR 10TH SEMESTER BBA LL.B
                           (HONS)EXAMINATION.

Exhibit P4                 TRUE COPY OF THE RE-VALUATION REGISTRATION
                           FOR THE PAPER OF COMPETITION LAW MADE BY
                           PETITIONER ON 16.5.2022.

Exhibit P5                 TRUE COPY OF ADMIT CARD OF PETITIONER FOR
                           THE ENTRANCE EXAMINATION FOR LL.M.
                           PROGRAMME BY INDIAN LAW INSTITUTE HELD ON
                           1.5.2022.



RESPONDENTS' EXHIBITS: NIL