VIPINDAS K Vs. VISVESVARAYA

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of learned counsel for the parties, the same is heard finally.

(2.) In this petition, the petitioner inter alia has prayed for a writ of mandamus directing the respondent Nos.1 and 2 to allow/permit the petitioner herein to write examinations of the Backlog subjects of Fifth Semester one subject - Signals and Systems and one subject in Final Year - Eight Semester - Electrical Design, Estimating and Costing Examinations of B.E.- Electrical and Electronics Degree and a direction to respondent No.1 - University to issue hall ticket to the petitioner herein through the respondent No.2 - College to write the examinations of the Backlog subjects of Fifth Semester one subject-Signals and Systems and one subject in Final Year - Eight Semester - Electrical Design, Estimating and Costing Examinations of B.E. - Electrical and Electronics Degree.

(3.) After arguing the matter for some time, learned counsel for the petitioner submits that the petition be disposed of by granting liberty to the petitioner to submit a representation to the competent authority of the respondent No.1 - University with regard to his grievance and the competent authority be directed to decide the representation to be submitted by the petitioner on or before 16.01.2020, as the examinations in question are scheduled to commence from 16.01.2020.