SRIKRISHNA Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 30/9/2022 passed by the respondent by which the petitioner's request for providing objective questions instead of descriptive questions to write the examination of 5 Years Integrated B.A., LLB degree was rejected on the ground that the said provision is only applicable to the students who are hearing impaired.

(2.) Heard the learned counsels for the parties.

(3.) The relevant guideline issued by the Ministry of Social Justice and Empowerment, Department of Empowerment of persons with disabilities (Divyangjan) dtd. 29/8/2018 reads as follows: