M RAMAKRISHNA RAJU Vs. REGISTRAR EVALUATION KUVEMPU UNIVERSITY

JUDGEMENT

(1.) THE petitioner is seeking a direction to the first respondent/university to announce his result for the subject "industrial drives" for which he has taken the examination during the year 1999 with Registration no. 34081.

(2.) IT is the case of the petitioner that he is a resident of Hyderabad. He took admission to the second respondent/college for prosecuting his studies in Bachelor of Engineering in electrical and Electronics, at Chitradurga. He has joined the course in the year 1993-94. He was given registration No. 34081 (E and E) to appear for the examination. Having prosecuted his studies in the College, he passed all the subjects in the four years Engineering course, except in the subject "industrial drives". He took the examination for the subject "industrial drives" in the eighth semester conducted during the month of March/ april 1999 by the first respondent/university. He wrote answers to all the questions and was expecting that he would surely pass in the examination.

(3.) THE first respondent/university declared the results of the examination of the eighth semester conducted during 1999. The petitioner's registration number did not find place in the result list. This made the petitioner to contact the second respondent. The second respondent did not give satisfactory reply. The petitioner visited the first respondent and made queries. They asked him to contact the third respondent. The petitioner contacted the third respondent as well, by approaching one Mr. Nagappa, who was the Head of Department at the relevant time and also another person by name, Nethaji. Petitioner asserts that both the aforesaid persons verified the result of the petitioner in the Computer and informed him that he had passed in the subject for which he had taken the examination. Although the petitioner waited for his result to be announced, no steps were taken by the first respondent/ university to announce the result. In the circumstances, he was constrained to make a written representation on 6-2-2002 addressed to the second respondent/college, informing the Principal that although he had been to the university and gave a letter requesting them to announce the result, there has been no response and therefore action be taken immediately. Upon receipt of the said letter, the Principal of second respondent/college has addressed a letter dated 12-2-2002 to the Registrar (Evaluation ). The tenor of the letter shows that the petitioner did take up the examination conducted during March/april 1999 for the subject bearing Code No. 'g83g' Industrial Drives, but his result had not been announced. The letter further recites that all documents showing that the student had appeared for the examination were being enclosed for necessary action to be taken by the respondent. A perusal of the said letter also reveals the details of the enclosed letters, namely : 1]. Daily account of answer books despatch. 2]. Room allotment copy. 3]. Invigilator's diary. As no action was taken thereafter by the university, the petitioner wrote a letter on 14-11-2002 addressed to the Principal of the College, requesting to take immediate action as he intended to appear for Civil Services Examination and announcement of his result was essential for that. This letter is forwarded by the Principal to the Registrar (Evaluation) of the first respondent with a request to announce the result of the student. When the University did not take any steps to announce the result, the petitioner has approached this Court.