Dixon Thomas vs The Controller Of Examinations
2023 Latest Caselaw 11853 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
   THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                      WP(C) NO. 35684 OF 2023
PETITIONER:

          DIXON THOMAS
          AGED 40 YEARS
          S/O.THOMAS KOCHATHARA HOUSE, EZHUPUNNA P.O, CHERTHALA
          TALUK, ALAPPUZHA DISTRICT, PIN - 688537

          BY ADVS.
          THAREEK T.S.
          R.ANAS MUHAMMED SHAMNAD
          MOHANAN PILLAI M.B.
          SALEEK.C.A.



RESPONDENT:

          THE CONTROLLER OF EXAMINATIONS
          UNIVERSITY OF CALICUT TIRUR - CALICUT RD, CALICUT
          UNIVERSITY. P.O., THENHIPALAM, MALAPPURAM, PIN - 673635

          SRI. P. C. SASIDHARAN, SC.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35684 OF 2023              2


                             T.R. RAVI, J.
             --------------------------------------------
                    W.P.(C)No.35684 of 2023
                 --------------------------------------------
          Dated this the 16th day of November, 2023

                           JUDGMENT

When the case is taken up, it is submitted that after

thorough verification of the counter foils of the answer

sheets, the marks obtained for the paper of Law of Torts and

Law of Contracts were entered as 32 and 23 respectively in

accordance with the mark sheet received in the Office of

Revaluation. It is stated that the candidate had erroneously

written name of the paper as Law of Torts and Law of

Contracts-I in the answer sheets which led to the confusion.

It is also stated that a memo has been issued to the petitioner

stating that he may apply for revaluation.

In such circumstances, no further orders are called for

in this writ petition. The writ petition is closed recording the

submission made by the Standing Counsel for the University.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 35684/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROVISIONAL HALL TICKET ISSUED BY THE RESPONDENT

Exhibit P2 TRUE COPY OF THE ONLINE MARK LIST UPLOADED BY THE RESPONDENT

Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE RESPONDENT DATED 22.09.2023 BY THE PETITIONER