E S SRINIVASA RAMANUJAM S/O E S SRISHAILAN Vs. VISVESVARAYA TECHNOLOGICAL UNIVERSITY REP BY ITS REGISTRAR BELAGAVI

JUDGEMENT

(1.) Though this writ petition is listed for preliminary hearing, with the consent of learned counsel on both sides, it is heard finally.

(2.) Petitioner has sought for a direction to respondent No.2 - University to allow the petitioner to pursue and complete the bachelor of engineering course under One Time Exit Scheme by following the orders passed in W.P.Ns.49568-596/2017, disposed off on 04/04/2018.

(3.) Briefly stated facts are that petitioner was admitted in the academic year 2014-15 under Non- CBCS scheme. Later on, he was transferred to CBCS scheme. He has sought for extension of the benefit of the One Time Exit Scheme as has been done to other similarly placed students, so that he could conclude and complete his Bachelor of Engineering course in respondent No- 3 Engineering College, which is affiliated to respondent No.2 - University.