K. VENKATA RAO Vs. REGISTRAR EVALUATION

JUDGEMENT

(1.) The petitioner, a party-in-person who averredly holds a Doctorate Degree in the faculty of Engineering, has knocked at the doors of Writ Court with nebulous and multiple reliefs against the respondents herein, as under:

(2.) To order for the fresh revaluation of the petitioner's six answer books of his December 2017 examination either by any senior faculties of Law of any other University other than KSLU with due scaling up principles, at the earliest to get its results declared as final and valid for the award of petitioner's mark in those subjects, treating the earlier December 2017 examinations, its evaluations and its award of marks are null and void.

(3.) Alternatively to order for the court monitored valuation by appointing eminent faculties of Law from any Law Universities located inside or outside the State of Karnataka which the Hon'ble Court may deem fit.