ANAND C Vs. KARNATAK UNIVERSITY DHARWAD

JUDGEMENT

(1.) THIS petition has come up for orders and by consent of the learned counsel appearing for both the parties, the matter is taken up for hearing.

(2.) THE petitioner who is a student in computer science course studying in the 2nd respondent-college is assailing the order passed by the let respondent dated 27-2-2001, bearing No. Ku/exam/engg/mpcc/631. Further, he sought for a direction directing the respondents to allow him to appear for the final semester b. e. exams to be held on 26th March, 2001.

(3.) THE learned counsel for the petitioner submits that the petitioner has completed the 1st semester in second class in April 1997, 2nd semester in August 1997, 3rd semester in July 1999, 4th semester in january/february 1999, 5th semester in second class during january/february 1999, 6th semester in July 1999 and passed the same in 2nd class. Further, he appeared for the 7th semester and passed in second class. The petitioner continued to pass b. e. in computer science examination from April 1997 to March 2000 from 1st to 7th semester. The learned counsel further submits that, the petitioner attended the exam for the final 8th semester in the month of September 2000. After the completion of the papers i and ii when the petitioner was writing the iii paper the examinations squad who came to inspect the examina tion hall found one word written on the left-hand of the petitioner and the squad has taken photocopy of the word which was not clear and which was on the left-hand palm. Except that one word they did not find anything with him.