MRIDUL MOHAN C Vs. MAHATMA GANDHI UNIVERSITY; CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) The petitioner appeared for the 8th semester B. Tech Degree Examination in Computer Science and Engineering conducted by the Mahatma Gandhi University in May 2009 The results were published on 28/8/2009. The petitioner failed the paper, Artificial Intelligence. He has therefore applied for revaluation and scrutiny of his answer scripts. Exts.P1 is a copy of the application for revaluation dated 31/8/2009. It is stated that the requisite fee has been paid. The petitioner submits that he had done well in the examination, that he is sure to secure a pass if his answer script is revalued, that he has been offered employment in a private firm and that in such circumstances as he has already completed his course, unless his answer script is expeditiously revalued, he will be put to serious prejudice. In this writ petition, the petitioner seeks a direction to the the respondents to take expeditious steps to revalue his answer script. He also seeks direction to the respondents to arrange for expeditious scrutiny of his answer script.

(2.) Sri T.A.Shaji, the learned standing counsel appearing for the Mahatma Gandhi University, submits that if Ext.P1 application is in order and the requite fee has been paid, the University will take expeditious steps for revaluation of the petitioner's answer script. He also submits that if the petitioner has applied for scrutiny, arrangements for scrutiny will be made within a period of 10 days from the date of receipt of a certified copy of this judgment.

(3.) In the light of the said submission, I dispose of this writ petition with the following directions: