(1.) This writ petition is stated to have been filed in public interest. Though there are certain office objections raised on the petition, nevertheless we have heard learned counsel for the petitioner, Shri Sunil Kumar H, at length.
(2.) The petitioner is stated to be a public spirited citizen who takes up social causes on behalf of the students, women and senior citizens of the State. Therefore he has averred that this writ petition is filed in the larger interest of public and students and that no private interest is sought to be gained by this writ petition. The petitioner has sought the following prayers and interim prayer in the writ petition:
(3.) According to the petitioner, the first respondent-State of Karnataka has issued guidelines and an order for the conduct of examinations for Undergraduate and Postgraduate Courses for the Academic Year 2019-20 in the State of Karnataka, a copy of which is in the form of Government Order bearing No. ED/197/UNE/2020 dated 10.07.2020 produced as Annexure-B to the writ petition. That as per the said Government Order, students of intermediate semesters for year 2019-20, both in Undergraduate and Postgradute Courses, shall be promoted to the higher semester based on the grading of the students which would be comprising of 50% of the marks on the basis of the pattern of internal evaluation adopted by the Universities and the remaining 50% marks to be awarded on the basis of performance in the previous year (if available). If previous semester marks are not available, particularly in the first year of annual pattern of examination, then 100% evaluation would be done on the basis of internal evaluation. According to the petitioner, this is an unscientific and illogical way of promoting the students as many meritorious students will suffer if the said order is implemented.