SHREYAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is a student studying in the respondent No.4-Institution has preferred the instant writ petition with a prayer to issue writ of mandamus directing the respondent Nos.2 and 3 to announce 4th semester result of the petitioner as per the notification at Annexure- F dtd. 1/10/2021 by considering the representations submitted by his father vide Annexures-E and E1.

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The petitioner who had passed his pre- university course examinations, was admitted to the 4th respondent-College for diploma course in mechanical engineering for the academic year 2020-21. Since the petitioner had passed his pre-university course examinations, he was directly admitted to the 3rd semester of the diploma course. The examination for the 3rd semester was held in the month of November 2020.