SURESH KUMAR V.K. Vs. STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION, BANGALORE UNIVERSITY GNANABHARATHI REP. BY ITS REGISTRAR AND DR. RAM MANOHAR LOHIYA COLLEGE OF LAW

JUDGEMENT

(1.) I have heard learned counsel for the parties. Petitioner had appeared for the examination of failed subjects of 5 year LLB course in November, 2012. Respondent University did not declare the result of the said examination. Therefore, the petitioner filed writ petition before this court in W.P. No. 12345/2012 seeking a direction to the respondent University to declare the result of the examination taken by him. On 10.08.2012, it was submitted on behalf of the respondent University that the University has declared the result of the examination on the previous day. Recording the said submission, the writ petition was disposed of.

(2.) THE contention of learned counsel for the petitioner is that since the result of the examination taken by the petitioner was not declared by the respondent University along with other students, he could not apply for revaluation of the answer scripts. He had a bright chance of success in revaluation. On account of the mistake of the University he was deprived of a chance to apply for revaluation. Therefore, he should be permitted to take examination in the subject, namely, Human Rights Theory' in which he had failed.