MS. CHINTANA GOPAL AND OTHERS Vs. THE PRINCIPAL, ACADEMY FOR TECHNICAL AND MANAGEMENT EXCELLENCE, BANNUR ROAD, MYSURU AND OTHERS

JUDGEMENT

(1.) Petitioners are seeking for the following reliefs:

(2.) Petitioners are before this Court in the second round of litigation after having partially succeeded in W.P No. 50184 of 2014 and connected matters. In W.P. No. 50184 of 2014 and connected matters, petitioners had approached this Court contending, inter alia, that they have failed in one or two subjects by few marks and some of them had secured high marks in revaluation and they were not declared as passed. As such, they sought for challenge revaluation.

(3.) The University has appeared and denied the contention raised in the writ petitions by contending that the provision for challenge revaluation has been deleted by notification dated 27-9-2013 and as such, petitioners have no vested right to seek for revaluation. After considering rival contention, this Court by order dated 20-11-2015 disposed of the petitions on following terms: