VIVEK T. R. Vs. VISVESHWARAIAH TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The captioned petition is filed seeking the following reliefs:

(2.) The petitioner took admission to Bachelor of Engineering in the branch of Industrial Production on 2/8/2013. The petitioner though has completed 5th and 6th semesters in the month of October 2021, was not allowed to pursue 7th and 8th semesters on the ground that he has failed to complete the course within the stipulated period of 8 years from the date of admission. This action at the hands of the respondents compelled the petitioner to knock the doors of this Court.

(3.) This Court vide interim order dtd. 15/11/2021 permitted the petitioner to complete 7th and 8th semesters.