RENUKA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a student of 3 years Law Course, studying in the 4th respondent-Institution. The petitioner is from Mumbai, she was admitted to the Course during the Academic Year 2017-18.

(2.) The grievance of the petitioner is that the 2nd respondent-University is not permitting the petitioner to pay the examination fee and write the 6th Semester Examination in two papers.

(3.) Learned counsel for the petitioner submits that the petitioner had taken up the supplementary examination in three papers which were held during the month of November-December 2020 and the results were announced. However, since the petitioner had failed in two subjects, she sought revaluation and the revaluation results were announced on 18.03.2021. The petitioner has cleared one subject and therefore she was required to take up the remaining two papers. However, the 2nd respondent-University issued revised notification dated 22.02.2021 announcing the dates of payment of examination fee. It is the contention of the learned counsel that as per the revised notification, the last date for payment of the examination fee without penalty was 26.02.2021 and for payment with penalty, it was on 01.03.2021. However, since the results of the revaluation of the supplementary examination were announced on 18.03.2021, the petitioner could not pay the fee as she was not aware whether she would pass in the subjects after revaluation.