A.J.JAMES Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) Heard the appellant - party-in-person Mr. A.J. James and learned advocate Mr. R. Girish Kumar for respondent Nos.1 to 3.

(2.) This intra-court appeal under Sec. 4 of the Karnataka High Court Act, 1961 by the appellant - original petitioner against the order in Writ Petition No.21215 of 2021, dtd. 20/9/2023.

(3.) The brief facts leading to this appeal are that, the appellant joined three years LL.B course at Rajiv Gandhi College of Law, Bengaluru, affiliated to the Karnataka State Law University, Hubballi. The appellant was admitted to academic year 2016 to 2019. The three years LL.B course involves six semester exams in which the appellant participated and results were announced.