M. Karthick Subash vs State Of Karnataka & Others

P. Krishna Bhat, J

This writ petition is filed seeking the following reliefs:

a) To issue a writ in the nature of mandamus thereby directing the respondent No.3 to allow the petitioner to pay the examination fees and permit the petitioner to appear in the December 2021 Examination (to be conducted in the month of April-May 2022) and also to publish the results of the petitioner after the examination.

b) Pass such other further orders as this Hon’ble Court deems fit to grant under the circumstances of the case in the interest of justice and equity.

It is the case of the petitioner that he was admitted for the 5 years B.A., LLB course in the year 2010 in the respondent-college. He states that on account of various reasons he could not complete the LLB Course within the stipulated period of 10 years. Thereafter, respondent-University did not permit the petitioner to take up the examination of the balance papers, which the petitioner could not clear.

The learned counsel for the petitioner submits that the petitioner may be permitted to submit a representation to the respondent-University to relax the existing conditions and permit him to take up the examination of the balance papers.

Learned standing counsel Mr.Ganapathy Bhat appearing for respondent-University submits that as of now, there is no provision for the students to take up the examination beyond the stipulated period. If a representation is given, the University will consider the same by placing it before the Syndicate and Academic Council.

In view of the same, this petition is disposed of with liberty reserved to the petitioner to submit a representation within a week from today and if such a representation is submitted to the respondent-University, the same shall be considered by it sympathetically and take appropriate decision in the matter within four weeks from the date of receipt of such representation and communicate the same to the petitioner immediately thereafter.