MOUNESH NAGESH PODDAR Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In this writ petition, petitioner is seeking a direction to the 1st respondent to announce his result of the Degree Course in Bachelor of Arts examination conducted during the month of May, 2010. He has also sought for extension of time to appear for the B.A. examination in the failed subjects by a period of two years. Petitioner claims that he has taken B.A., Course as a student of the Karnataka State Open University, Maanasa Gangothri, Mysore. As per the prospectus issued by the University, the maximum time limit prescribed for completing the course is double the period of the course. In the instant case, the course being of three years duration, the petitioner was required to complete the same within a period of six years.

(2.) Petitioner was admitted to the course in the year 2003-04. Thus, within a period of six years from the date of his admission, he ought to have completed the course. Petitioner took examination of III year B.A. course, in all five subjects, during the year 2007. The examinations were conducted during the month of May-June, 2007 and the results were announced during August, 2007. The petitioner was declared failed in all five subjects. He applied for revaluation of the answer papers of History - III and Political Science - V. He also applied for photostat copies of the answer scripts. He was furnished with the copy of the answer script in History-III and Political Science - V. He was, however, not furnished with the answer script in the subject Economics of 11 Year B.A. course. This made the petitioner to approach this Court by filing W.P. No. 262/2009, wherein he sought a direction against the respondent - University to issue photostat copy of the answer script of Economics subject of the II Year B.A. and also to revalue the answer papers of the examination conducted by the respondent - University in Economics subject of the II Year B.A. and History - III & Political Science - V of III Year B.A. This Court noting the fact that the University had already furnished the photostat copies of the answer scripts of III Year B.A. found that as the petitioner had not furnished the requisite particulars such as registration number and the name of the examination centre from which he had written II Year B.A. examination, his request for issue of photostat copy of the answer script of examination of II Year B.A. could not be considered favourably. This Court has also found that there was nothing on record to show that the petitioner had sent a demand draft for Rs. 920/- within one year from the date of examination for the purpose of revaluation of the answer scripts. This Court dismissed the writ petition vide order dated 01.12.2009 rejecting both the requests for furnishing the photostat copies of the answer script of Economics paper of II Year B.A. and also for revaluation of the papers.

(3.) In the meanwhile, the respondent - University issued a Circular dated 16.09.2009 relaxing the rigor of completing the course within a period of six years by providing one final opportunity to such of the students who had not completed their degree course. This Circular made it clear that the applications in this regard had to be submitted on or before 30.09.2009 and that students intending to take the examination as per the relaxed norms had to write the examination at Mysore Centre. It was also made clear in the said Circular that no further opportunity would be given to the students to write any more examinations in that regard. Copy of the said Circular is produced at Annexure-F.