Maruthi Prasad S.J. vs The Registrar, Jnana Bharathi, Bangalore University and The Principal, Vivekananda Law College

S. Abdul Nazeer, J.—I have heard the learned Counsel for the parties.

The Petitioner was not permitted to appear for the 5 years LLB course examination conducted by the 1st Respondent University in December 2010 in the failed subjects. An endorsement at Annexure-B was issued by the 1st Respondent to that effect. The Petitioner has challenged the said endorsement in this writ petition.

this Court had passed an interim order permitting the Petitioner to take the examination in the failed subjects. In identical matters, this Court has granted an opportunity to the Petitioners therein to appear for the examination as a last chance.

learned Counsel for the Petitioner submits that the Petitioner has already appeared for the examination in the failed subjects of LLB Course pursuant to the interim order. However, result of the said examination was not declared so far.

Having regard to the facts and circumstances of the case, I am of the view that the 1st Respondent university has to declare the result of the examination taken by the Petitioner pursuant to the interim order passed by this Court dated 22.11.2010. It is hereby clarified that no further chance shall be granted to the Petitioner to appear for the examination in case he has failed in any of the subjects. Ordered accordingly.

Writ petition is disposed of in the aforesaid terms. No costs.