VISVESWARAIAH TECHNOLOGICAL UNIVERSITY Vs. DEBASHREE CHOWDHURY

JUDGEMENT

(1.) THOUGH the matter is posted for preliminary hearing, the scope of enquiry in this petition is limited, with the consent of learned Counsel on both sides the matter is taken up for final disposal.

(2.) BEING aggrieved by the order of the learned Single Judge dated 27. 2. 2006 allowing the writ petition, the present appeal is filed by the respondent-University. The brief facts necessary for consideration in this appeal are that:

(3.) IT is to be noted that during the pendency of the writ petition, by an interim order, this Court permitted the students to continue with their studies and take the examinations. By the time the writ petition came to be disposed of the 1st petitioner had successfully completed the entire course and in fact it is not in dispute that the University had granted the degree. So far as the 2nd petitioner is concerned he had appeared for the examination and he had failed in some subjects.