K VENKATA RAO S/O E KRISHNAMURTHY Vs. REGISTRAR EVALUATION KARNATAKA STATE LAW UNIVERSITY (KSLU IN SHORT)

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.) The respondents after service of notice have entered appearance through their counsel. The 1st respondent- University has filed the Statement of Objections opposing the petition prayers. In compliance with the direction of this Court, the Deputy Registrar of the University, namely, Mr.Rajur personally being present has made available to the Court the original Answer Papers of the petitioner relating to the subjects in question and had graciously permitted the petitioner to look into the same in the open court.

(3.) In sum & substance petitioner contends that the valuation of the subject papers has been conducted erratically, irrationally and without due application of mind and therefore the marks awarded by the evaluators do not truly and correctly reflect the performance of the petitioner and thus the very purpose of valuation and challenged valuation has been defeated. In support of his contention the petitioner took this Court through the Answer Papers and the entries of marks made by the evaluators.