BANGALORE UNIVERSITY Vs. LATHA R., VEENA R. AND SRI KRISHNA INSTITUTE OF LAW MAHALAKSHMINAGARA WEST, BATAWADI

JUDGEMENT

(1.) IN these petitions, the petitioner has sought review the order dated 07.12.2011 passed in W.P. Nos. 44324 and 44325 of 2011. I have heard the learned Counsel for the parties.

(2.) RESPONDENT Nos. 1 and 2 filed writ petition Nos. 44324 and 44325 of 2011 challenging the endorsement at Annexure E in the writ petitions issued by the University rejecting the request of respondent Nos. 1 and 2 herein to revalue the answer scripts.

(3.) LEARNED Counsel for the petitioner -University submits that the result of the said examination of all the students barring some of the students was announced on 11.04.2011. The result of the examination of the respondent Nos. 1 and 2 was not declared along with other students. It was declared at a later stage. Having regard to the revised Ordinance governing the revaluation of the answer scripts, respondent Nos. 1 and 2 are not entitled for revaluation of their answer scripts.