LAWS(KAR)-2023-6-309

RUSHIKESH BHAGAWANRAO SOLANKE Vs. RAJIV GANDHI UNIVERSITY

Decided On June 21, 2023
Rushikesh Bhagawanrao Solanke Appellant
V/S
RAJIV GANDHI UNIVERSITY Respondents

JUDGEMENT

(1.) These batch of writ petitions are filed seeking identical prayers which reads as under:

(2.) The petitioners in the batch of petitions are assailing the common grievance that the evaluation of the theory paper is not in terms of 2012 ordinance and also contrary to the judgment rendered by the Co-ordinate Bench of this Court dtd. 21/12/2018 in case of Dr.Menaka Mohan and others vs. The Registrar (evaluation) and others in W.P.Nos.48194-48197/2018 and connected matters disposed of on 21/12/2018.

(3.) It is stated across the bar that the relief sought in the instance batch of petitions is clearly covered by the judgment rendered by the Co-ordinate Bench of this Court in W.P.No.3582/2021. It would be useful for this Court to refer paragraph No.6 of the judgment, which reads as under: