PANDURANGA KALLI Vs. VISVESVARAYA TECHNOLGICAL UNIVERSITY

JUDGEMENT

(1.) This intra court appeal has been filed against the order dtd. 6/2/2020 passed by the learned Single Judge, by which, the writ petition preferred by the appellants has been dismissed.

(2.) Facts giving rise to the filing of this appeal briefly stated are, that the appellant no.1 had appeared in the first semester M.Tech. examination held during the month of January 2018 and cleared 6 subjects out of 7. Thereafter, he appeared for the second semester M.Tech. examination held during July 2018 and cleared 5 subjects out of 7, and cleared one backlog in January 2019 and remaining one subject in July 2019.

(3.) Similarly, appellant no.2 was admitted to M.Tech. in the year 2017 and appeared for first semester M.Tech. examination held during the month of January 2018 and cleared 4 subjects out of 7 and she appeared for the second semester M.Tech. examination held during July 2018 and cleared 7 subjects out of 7.