(1.) The petitioner has sought for a direction to the second respondent - University to grant Ph.D. degree certificate to the petitioner.
(2.) The petitioner is a holder of B.E., M.Tech., [Mechanical Engineering] degree and has been working as Assistant Professor [Senior Scale] at Manipal Institute of Technology, Manipal. She applied for part time Ph.D., in Mechanical Engineering at the respondent-University through VTU-Research Centre under the guidance of Dr. Joel Hemanth, Associate Dean, Presidency University, Bengaluru and got registered for the same in the year 2012. She selected the topic for Ph.D., in "Fabrication, Mechanical and Thermal Behaviour of Chilled Alluminum Alloy [LM-25] Reinforced with Borosilicate Glass Metal Matrix Composites" and her registration for Ph.D., was approved by the respondent-University. The petitioner having completed her course work and comprehensive Viva-voce as required under the regulations, has become eligible for submission of the Thesis and submitted her thesis on 16.05.2018.
(3.) In final Viva-voce, there was difference of opinion between the guide and the external evaluator. In terms of the Regulation 24.2 of Regulations, 2017, a consolidated report has to be submitted by the guide and the external examiner but individual reports being submitted due to the difference of opinion amongst the guide and the external evaluator, this Court had directed the Executive Council to examine the same.