SRIRAM JYOTHIKA Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) The petitioner was admitted to Three Law Course (LL.B) in the 2nd respondent-Institution for the academic year 2020-21. The petitioner is to write the 1st semester examination which would commence from 26/3/2021. However, Hall Ticket has not been issued to the petitioner on the ground that she has not furnished the original Marks card, Degree certificate and Transfer Certificate. The petitioner, after completing the 12th standard examination from the Board of Intermediate Examination of Andhra Pradesh in the month of May, 2017, joined Bachelor of Business Administration (BBA) course in the 3rd respondent- Institution which is affiliated to the 4th respondent-University.

(2.) Learned Counsel for the petitioner draws the attention of this Court to Annexure-D, which is a copy of the Marks card which shows that the petitioner has successfully completed the BBA course. However, the original Marks cards, Degree certificate and Transfer Certificate have not yet reached the hands of the petitioner probably because of the intervening COVID-19 pandemic and there has been delay on the part of the universities in holding the examinations, declaring results and for such other reasons. Therefore, the Learned Counsel for the petitioner submits that in the interest of the petitioner, she may be permitted to write the 1st semester examination.

(3.) On hearing the learned Counsels for the petitioner and 1st respondent-University, this Court is of the opinion that the interest of justice could be met if the petitioner is permitted to write the examination and thereafter submit the original Marks card, Degree certificate and Transfer Certificate as and when she receives the same.