V. NANDINI D/O. VENKATESH AND V. BHARATH KUMAR S/O. C. VENKATESH Vs. THE VICE CHANCELLOR BENGALOORU UNIVERSITY, THE REGISTRAR (EVALUATION) BENGALOORU UNIVERSITY AND THE PRINCIPAL VIDYAVAHINI FIRST GRADE COLLEGE

JUDGEMENT

(1.) SINCE common question of fact and that of law arises for decision making, with the consent of the learned Counsel for the parties, petitions are clubbed together, finally heard and are disposed of by this order.

(2.) PETITIONERS , when admitted to the threes year degree course in Bachelor of Business Management (BBM) in the 3rd Respondent/college during the academic year 2004 -05, completed the course, while Petitioner in W.P.4857/11 was declared failed in one subject in the 2nd Semester and one subject in the 4th Semester, the Petitioner in W.P.4858/11 was declared failed in one subject in 4th Semester. The Petitioners did not pass in the subjects declared failed, even after 3 years of the completion of the course. The Petitioner's request for permission to appear for the said subjects in the examinations,/scheduled during March 201.1, when rejected by a refusal to accept the examination fee by the Respondent/University, has resulted in these petitions.

(3.) THE submission of the learned government advocate is not opposed by the learned Counsel for the Petitioner.