REGISTRAR (EVALUATION) VISVESVARAYA TECHNOLOGICAL UNIVERSITY Vs. MOHAMMED AZVIN

JUDGEMENT

(1.) Though these appeals are listed to consider interim applications, including I.A.No.1/2021 seeking condonation of delay of 52 days in filing W.A.No.400/2021, on condoning the said delay (vide separate order) and with the consent of learned counsel appearing for both sides, they have been heard finally.

(2.) W.A.No.333/2021 has been filed by the Registrar (Evaluation) of Visvesvaraya Technological University (hereinafter referred to as University for the sake of brevity) against the order passed in R.P.No.36/2021 filed in W.P.No.42781/2018, under which, the University was directed to announce review petitioner s/student s sixth Semester results immediately and also to permit him to appear in written examination for seventh Semester.

(3.) W.A.No.400/2021 has been filed by the writ petitioner assailing the order dated 12.01.2021 passed in W.P.No.42781/2018. By the said order, the learned Single Judge disposed of the writ petition by upholding the penalty order and directed the University to permit the appellant- student to appear for Basic Electrical Engineering subject and seven other subjects in II Semester except Engineering Chemistry , which he has passed in 2019, in the next examination or the following examination, as the petitioner/appellant herein may choose to. A further direction was issued to the University to announce all withheld results immediately.