LAWS(KAR)-1983-2-25

PATRICK DSOUZA Vs. BANGALORE UNIVERSITY

Decided On February 08, 1983
PATRICK D'SOUZA Appellant
V/S
BANGALORE UNIVERSITY Respondents

JUDGEMENT

(1.) This writ petition is disposed of after notice to respondents and after hearing the Counsel for parties at the stage of preliminary hearing.

(2.) This petition is by Patrick D' Souza a student of the final year LL.M. Degree Course of the Bangalore University. He appeared for the examination conducted under the Regulations of the University framed in that behalf in August, 1980. His performance in that examination as evidenced by the marks card produced is as follows :- <FRM>JUDGEMENT_97_KANTLJ2_1983Html1.htm</FRM>

(3.) There is no dispute that the maximum marks for the first five subjects enumerated above are 100 marks in each of the subjects while for the last mentioned dissertation, the maximum marks are 150. The petitioner has obtained 251 marks out of a total 650 marks as evidenced by Annexure-H to the petition. The marks card also indicates at the remarks column, pass in theory papers. 50 marks are awarded in column 3 of the marks card against item6, dissertation, and the remarks column reads "fails". As a result, the candidate has been declared to have failed in the LL,M. Degree Course of the examination of the first respondent University in the examination held in August, 1980.