RAVISHANKAR DAS Vs. VISVESWARAIAH TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) PETITIONER has sought for a direction, directing the first respondent-University to declare that, petitioner has passed in the 'mechanical Drawing' subject in the examination held on 1st february 2005 vide Annexure-A or in the alternative to direct the first respondent-University to conduct re-examination in 'machine Drawing' paper for the petitioner.

(2.) THE petitioner is studying in the III year of Bachelor of Engineering (Mechanical) course in the 2nd respondent-College. 'machine Drawing' is one of the papers in the third semester of the said course. As the petitioner had failed in the said paper earlier, he appeared for the same in the examination held on 1st February 2005 and has been declared 'failed' in the said subject. It is the grievance of petitioner that, question No. 8 given in Part 'c' carrying 60 marks, which is compulsory, related to the topic "plummer Block" which was not included in the syllabus prescribed by the' first respondent-University for the students coming under old scheme. Therefore, petitioner was not in a position to answer the same. Immediately, after noticing that, there is a difference in the old syllabus and the new syllabus, petitioner has given a detailed representation to the second respondent-College and the second respondent-College has forwarded the same to the first respondent-University. Instead of considering the request of the petitioner, which was forwarded to first respondent-University, through the Principal of second respondent-College, the University has failed to consider the same and rectify the anomaly alleged to have crept in the question paper issued in respect of students appearing under 'old scheme'. Therefore, petitioner felt necessitated to present the instant writ petition seeking the reliefs as stated supra.

(3.) I have heard Learned Counsel appearing for petitioner and Learned Counsel appearing for first respondent-University. The second respondent is served and un-represented.