LAWS(KAR)-2019-3-443

JEETENDRA KUMAR RAJAN Vs. SATISH ANNEGERI REGISTRAR (EVALUATION)

Decided On March 25, 2019
Jeetendra Kumar Rajan Appellant
V/S
Satish Annegeri Registrar (Evaluation) Respondents

JUDGEMENT

(1.) This is one rare cases we have come across in our judicial journey. An Engineering student of 2005 batch is agitating before this Court by filing more than 30 cases. It is also brought to the notice of this Court that he had earlier filed about 30 cases before Kalaburagi Bench and the same have been disposed of.

(2.) Brief facts of the case are, petitioner, appearing in person, was admitted to course of Bachelor of Engineering in Computer Science on 24.09.2005 in KBN College of Engineering, Kalaburagi, which is affiliated to Visvesvaraya Technological University, Belagavi. The course comprises of eight semesters. The grievance of the petitioner is that he has been deprived the right to appear for internal assessment of 5th semester and to attend the classes of 6th semester on the ground that he has not fulfilled 85% minimum attendance criteria.

(3.) Shri Jeetendra Kumar Rajan, party in person submits that he has already written 5th semester main examination. He is seeking direction to the respondents to permit him to appear for internal assessment of 5th semester and also to attend the classes of 6th semester.