SHIVAKUMAR V. Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging the notification dtd. 27/1/2023 issued by respondent No.2 vide Annexure-C and also sought for a direction to issue revised notification for conducting December 2022 examination by permitting the students for academic year 2011-2012 at par with the other students and to consider the representation of the petitioner submitted to the respondents on 3/2/2023 vide Annexure-D by directing them to permit the petitioner to take the upcoming examination of December 2022.

(2.) Brief facts leading rise to filing of this petition are as under:

(3.) Heard learned counsel for petitioner and learned counsel for respondent Nos.1 and 2.