DHANUSH B.N Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) The petitioners are students of respondent No.2- Christ Academy Institute of Law, Bengaluru pursuing their Five Years (Semester Scheme) LL.B. Course.

(2.) The Karnataka State Law University, Hubballi has formulated Regulations governing the Course which governs the respondent No.2 College as well.

(3.) It is submitted that the petitioners undisputedly have been promoted to 5th year and though attended the classes for 9th Semester, they were not permitted to write the examination, in light of attendance being below the required 70%.