ARAVIND NAIR R Vs. CALICUT UNIVERSITY

JUDGEMENT

(1.) Petitioners submit that they appeared for B.Tech 8th semester examination and failed in the papers 'Analytical Instrumentation', 'DSP Controllers' and 'Power Plant Instrumentation and Control'. They submitted Exts.P1 to P4 applications for revaluation and filed this writ petition seeking expeditious revaluation and declaration of results.

(2.) I heard standing counsel appearing for the University also.

(3.) Having regard to the facts pointed out, it is directed that the University shall complete the revaluation sought for and declare the result of the petitioners, as expeditiously as possible, at any rate, within six weeks from the date of production of a copy of this judgment, provided the applications have been received and are otherwise in order.