ANNA SHAJAN Vs. APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent University.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner had appeared for the IV th semester MCA examinations in the College of Engineering, Thiruvananthapuram. She states that she was a very good student and that she had obtained 56 marks out of 60 in the paper 'Design and Analysis of Algorithms' on valuation by one examiner. It is stated that the valuation contemplates 3 separate valuations by 3 examiners. In the valuation of the 2nd examiner, the marks awarded was 35 out of 60 and in the case of the 3rd examiner, the marks awarded was 27 out of 60. The petitioner submits that she had submitted application for review before the Controller of Examination, but she was informed that since she had passed the examination, she would not be entitled to review of the results or for revaluation.