M HEMANANDA Vs. SECRATARY EDUCATION DEPARTMENT

JUDGEMENT

(1.) In these writ petitions, petitioners are seeking a direction to the respondents to permit them to write the examinations for the failed subjects as per the time-table issued on 8/4/2008.

(2.) All the petitioners are the students of Bangalore University studying in either the three years or five years Law Course. It is not in dispute that the Semester Scheme for LLB course is introduced and the petitioners are taking examinations under the said Scheme.

(3.) The grievance of the petitioners is that they are not permitted to take up the examinations for the failed subjects in the immediately ensuing semester examination conducted and that the University is insisting that they have to write their examinations in odd semester if they have failed in odd semester or even semester if they have failed in even semester.