K M SOUNDARYA Vs. VISVESVARAYA TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) 112 students claiming to be studying at different colleges (respondent Nos. 2 to 33) have made the following prayers:

(2.) The prayer (i) is not grantable in the absence of the petitioners' vested right to go to the third, fifth and seventh semesters under 2010 Scheme. Prayer No.(ii) is for permission to take up the examination. It is also not accedable as appearing for the examination could be only after securing the admission and obtaining the requisite attendance.

(3.) The third prayer is for the payment of compensation on the ground that the petitioners have undergone mental agony, mental depression, stress, etc. If a student fails in the examination and consequently suffers from mental agony, it does not mean that the examining body has to give him the damages. The question of giving the damages would arise only if the examining body has acted arbitrarily or with malafides. And in any case, for seeking the damages the petitioners have to approach the civil court. At this juncture, Sri S.V.Narasimhan, learned counsel for the petitioners submits that he is not pressing prayer (iii).