LAKSHMIKANT S/O AMBADAS Vs. REGISTRAR

JUDGEMENT

(1.) The petitioner filed this writ petition seeking a mandamus directing the respondents to consider the representation dtd. 21/12/2024 and consequently directing the respondents to permit the petitioner to pay the examination fees and to write upcoming examination tentatively scheduled to be commenced from 15/1/2026.

(2.) Brief facts leading rise to filing of this writ petition are as follows: The petitioner has completed his SSLC as a regular candidate and thereafter, obtained PUC Marks Card from Open University on 14/7/2015. Based on the PUC Marks Card, the petitioner has obtained B.Com Degree from Gulbarga University on 29/11/2022. The petitioner paid fees to respondent No.2-College and accordingly, respondent No.1 announced the time table for the examinations. When the petitioner approached the respondents to pay the examination fee, the respondents have refused to accept the examination fee. The petitioner submitted a representation on 21/12/2024 with a request to accept examination fee, and permit him to appear for the examination tentatively commencing from 15/1/2026. The respondents have not considered the representation. Hence, this writ petition.

(3.) Heard Sri. Gururaj Bhandari, learned counsel for the petitioner and Sri. Arunkumar Amargundappa, learned counsel appearing for Sri. Mahantesh Patil, for the respondents.