HRUDAY P.B. S/O P.B.BAJENTRI Vs. VICE CHANCELLOR NATIONAL LAW SCHOOL OF INDIA UNIVERSITY TEACHERS COLONY, BENGALURU

JUDGEMENT

(1.) Petitioner who joined the Five Year B.A. LL.B (Hons.) Course in the respondent University from the Academic Year 2017-18, is declared to have secured F Grade in Child Rights Law examination held on 13.03.2020 since he was not given any mark because of alleged plagiarism of the Project Work in question; he was also not allowed to take Special Repeat Examination of third trimester in the third year, allegedly in breach of assurance of the University.

(2.) Aggrieved by the above action of the respondent - University, petitioner has knocked at the doors of Writ Court with the following prayers:

(3.) After service of notice, the respondents having entered appearance through their advocate, have filed Statement of Objections on 17.10.2020 and make submission in justification of the impugned action.