MOHAMMED SAHEER K K; RAMSHAD T V; EDWIN K JOHN Vs. UNIVERSITY OF CALICUT; CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) Heard Sri.Madhu T., the learned counsel appearing for the petitioners and Sri.P.C.Sasidharan, the learned standing counsel appearing for the University of Calicut.

(2.) The petitioners in W.P.(C) No.32057 of 2009 appeared for the third semester B.Tech. degree examination in Electronics and Communication Engineering conducted by the University of Calicut in December, 2008. The results were published in the first week of October, 2009. The petitioners failed in the paper 'Solid State Devices'. They have therefore applied for revaluation of their answer scripts by submitting Exts.P1 to P3 applications dated 12.10.2009. The petitioner in W.P.(C) No.32058 of 2009 appeared for the sixth semester B.Tech. degree examination in Mechanical Engineering conducted in December, 2008. The results of the said examination were also published in August, 2009. The petitioner in W.P.(C) No.32058 of 2009 failed in the paper 'Finite Elementary Method'. He has therefore applied for revaluation of his answer script by submitting Ext.P1 application dated 29.8.2009. In these writ petitions, the petitioners seek expeditious revaluation of their answer scripts.

(3.) Sri.P.C.Sasidharan, the learned standing counsel appearing for the University of Calicut submits that if the applications for revaluation are in order and the requisite fee has been paid, the University will take expeditious steps to revalue the petitioners' answer scripts and to communicate the results within eight weeks. In the light of the said submission, I dispose of this writ petition with a direction to the respondents to take steps to have the petitioners' answer scripts revalued and to communicate the result to them within eight weeks from the date on which the petitioners produce a certified copy of this judgment before the Controller of Examinations, University of Calicut.