SAYYED MURTUZA Vs. VICE CHANCELLOR VISVESVARAYA TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The petitioner is before this Court seeking for a mandamus directing the respondents to consider the petitioner's representation vide Annexure-H dated 14.11.2019 as also Annexure-J dated 06.01.2021. By way of the said representations, the petitioner has requested the respondents to permit him to fill in the examination form and to appear for examination of his backlog subject to be held on 27.01.2021.

(2.) The petitioner is the student of MBA course having enrolled in the year 2014. However, he has not completed the same despite the period fixed for completion of the course having lapsed.

(3.) Taking into consideration the grounds made in the above writ petition and taking into consideration that the petitioner has been studying from 2014 till date, and has only one subject which is backlog, the respondent/University is directed to consider the said representation in accordance with law.