T. KRISHNA Vs. REGISTRAR OF KARNATAKA STATE

JUDGEMENT

(1.) Writ petitioner claims to have been admitted to the Hindi and Sanskrit Post-graduate Course conducted by respondent 1-Karnataka State Open University, Manasa Gangotri, Mysore during the year 2005. Petitioner has written examination and had paid examination fees for the years 2005, 2006 and 2007.

(2.) It appears that the petitioner in the first year wrote three papers out of the total five papers and absented for the other two papers. In the papers which he wrote, he did clear the subjects by securing marks above 40 in each subjects as per the marks sheet dated 5-9-2005 (copy at Annexure-B). In respect of other two papers which he had not written, it appears he wrote examination subsequently and as per the marks sheet issued by the University dated 22-3-2007 (copy at Annexure-C) he has cleared these two papers also by securing 50 marks in Aadhunik Hindi Kavya Modern Hindi Poetry and 52 marks in Hindi Prose, Drama and Fiction. It also transpires that petitioner wrote the M.A. final degree examination and as per the marks sheet dated 13-4-2007 (copy at Annexure-D) he has cleared this exam by securing the aggregate marks of 247 against the minimum of 200 marks.

(3.) However, petitioner has not been declared as passed and it is aggrieved by this, present writ petition seeking for writ of mandamus as under: