JOSE SEBY K S Vs. MAHATMA GANDHI UNIVERSITY
LAWS(KER)-2007-3-81
HIGH COURT OF KERALA
Decided on March 19,2007

JOSE SEBY K.S., S/O.P.J.SEBASTIAN Appellant
VERSUS
CONTROLLER OF EXAMINATIONS,MAHATMA GANDHI UNIVERSITY Respondents

JUDGEMENT

THOTTATHIL B. RADHAKRISHNAN, J. - (1.) THE application of the petitioner for revaluation will be taken up, considered and if it is in order the revaluation results shall be published within a period of two months from the date of receipt of a copy of this judgment. Writ petition is disposed of as above.;


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