K RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner had obtained secured admission to B. D. S. Course in the 2nd respondent-College for the academic year 1995-1996 on the strength of acquiring B. Sc. qualification from the first respondent-Bangalore University. (Marks card of the II year B. Sc. degree examination has been placed at Annexure-B ). After the 2nd respondent-College submitted the statements of admissions for approval to the University, at the time of scrutinising the marks cards of the petitioner for the purpose of finding out his academic eligibility to enter the B. D. S. Course, it transpired that the marks card of II year B. Sc. examination submitted by the petitioner (Annexure-R-2) had been tampered with. Accordingly, the University prevented the petitioner from taking the 1st year B. D. S. examination.

(2.) AT the said stage, the petitioner filed Writ Petition No. 31375 of 1995 praying therein to issue appropriate directions to the University to issue hall-ticket to the petitioner for the said examination. In this writ petition, on 12-1-1996 an interim order was passed. The relevant portion thereof reads as under: "in effect, the University has refused to ratify the petitioner's admission to the B. D. S. Course which is why the present petition has been filed. Appropriate orders will be passed by this Court after the University authorities complete their investigation. As of now, in view of the fact that the petitioner is prosecuting the B. D. S. Course, he shall be permitted to continue with his studies and to appear for whatever exams that would normally like to take. The respondents shall make known to him within a period of one week from today the results of the last exam and it is clarified that all these will be subject to further orders that this Court may pass on the present petition. LA. 1 disposed of. The petitioner shall deposit the original marks card with the Registrar (Evaluation) who shall give him a certified Xerox copy of the same for his record".

(3.) SUBSEQUENTLY, the Registrar (Evaluation) served a Show-cause notice dated 16-2-1996 (Annexure-M) on the petitioner, calling upon him to explain as to why the 2nd B. Sc. marks card/degree in question should not be revoked for tampering entries against two columns in the marks card namely, in respect of Chemistry Practical and Botany Theory.