SUPRITHA J Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, an aggrieved student is knocking at the doors of the Constitutional Writ Court seeking a Writ of Mandamus to Respondent No.3 - University to issue marks card of her BSC first semester (CBCS) course and also convocation certificates.

(2.) After service of notice, the respondent No.1 had entered appearance through Sri. B.V. Krishna, learned AGA; the respondent Nos.2 and 3 being the Vice-Chancellor and the Registrar, respectively of the University have entered appearance through their Senior Panel Counsel, who has filed the Statement of Objections on 13/1/2022 resisting the writ petition. The respondent No.4 - College despite service of notice, has chosen to remain unrepresented and this is not a happy thing to happen.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter for the following reasons: