PRASANTH SINGH S/O ER DHYAN SINGH Vs. PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION, M S BUILDING

JUDGEMENT

(1.) The petitioner Prasanth Singh S/o Er. Dhyan Singh, a student of M.S.(Mass communication) has filed this writ petition in this Court on 25.10.2017 with the following prayer:

(2.) Upon issuance of notice, the Respondent- Bangalore University has filed Statement of Objections in the Court on 27.03.2018.

(3.) The learned counsel for the petitioner submitted that the petitioner took the said two years course in the Respondent No.4-Garden City College, Bengaluru which is affiliated to Respondent No.2- Bangalore University and appeared in all the four semesters of the said examination, but unfortunately could not submit the Dissertation for the said course within due time. The learned counsel submits that the petitioner was suffering from serious medical condition and bringing this to the notice of the Respondent- University he filed representations before the University vide Annexure-G dated 09.08.2017 and Annexure-H dated 04.08.2017 requesting the Respondent- University to allow him to file his Dissertation beyond the time limit and then taking the viva-voce test on the said Dissertation granting him the result of the said degree of the M.S. course.