SHRIKANTH S/O SHANMUGAM Vs. STATE OF KARNATAKA - BY ITS PRL. SECRETARY DEPT OF HIGHER EDUCATION AMBEDKAR VEEDHI, BANGALORE, REGISTRAR (EVALUATION) BANGALORE UNIVERSITY PAREEKSHA BHAVAN, JNANABHARATI BANGALORE AND PRINCIPAL VIVEKANANDA DEGREE COL

JUDGEMENT

(1.) PETITIONER has sought for quashing the Circular issued by the 2nd respondent at annexure A dated 25.10.2010 - and to allow the candidate to write the examination and to declare the results. It appears, petitioner was admitted to 3rd respondent college to prosecute B.Com degree for the academic year 2004 -05. Having completed the course, there is one paper i.e., Business Economics I to be cleared by him in which subject he had failed. Petitioner also paid the examination fees for the examination to be held on 22.11.2010 and when he went to collected the admission ticket, he was denied the same. Hence, this petition.

(2.) HEARD the counsel representing the parties.

(3.) HOWEVER , by virtue of the interim order, since he had already paid the examination fees, this Court had granted permission to write the examination. Now, the results have to be declared. In the event on such declaration of result the petitioner is successful, it goes to his credit. Or else, he has to suffer the result if it is not in his favour.