RAGHU N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) It is the case of the petitioner that he was admitted for the 5 years B.A., LLB course in the year 2010 in the respondent-college. He states that on account of various reasons he could not complete the LLB Course within the stipulated period of 10 years. Thereafter, respondent-University did not permit the petitioner to take up the examination of the balance papers, which the petitioner could not clear.

(3.) The learned counsel for the petitioner submits that the petitioner may be permitted to submit a representation to the respondent-University to relax the existing conditions and permit him to take up the examination of the balance papers.