MARUTHI PRASAD S.J. S/O S.K. JAVEREGOWDA Vs. THE REGISTRAR, JNANA BHARATHI, BANGALORE UNIVERSITY AND THE PRINCIPAL, VIVEKANANDA LAW COLLEGE

JUDGEMENT

(1.) I have heard the learned Counsel for the parties.

(2.) 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.

(3.) 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.