B.L. SANTOSH Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) The appellant challenges the order dated 25th August, 2012 passed by the learned Single Judge dismissing the writ petition whereby he sought direction to the first respondent to readmit him to 7th and 8th Semesters of the B.E. Degree Course in Computer Science in respondent 2-College. There is no dispute that after 2001-02, the appellant abandoned the course, in the sense, till filing of the writ petition, he did not attend the classes. Having regard thereto, Mr. Vishnu Bhat, learned Counsel appearing for the first respondent invited our attention to Regulation OB-6.2 of the Regulations Governing the B.E. Degree Course and B.Arch. Degree Courses (Revised Semester Scheme)-2001-2002 to contend that the appellant cannot be granted the relief as prayed for. The Regulation OB 6.2 reads thus:

(2.) Having regard to the regulations and the admitted facts, in our opinion, no relief as prayed for can be granted in favour of the appellant. Hence, the appeal is dismissed.