S HARINATHA REDDY Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioner, who is a student of M.V J. College of Engineering, Bangalore, affiliated to the Bangalore University, has sought a mandamus to continue the studies of the petitioner in the remaining 3 year course of annual scheme of B.E. Degree Examination and also for quashing the impugned memos dated 26-10-1987 besides the appended note in Annexures 'C' and 'D'

(2.) The material facts are as follows: The petitioner joined the I Year B.E. Annual Scheme course in Industrial Production for the year 1986-87 in the month of August, 1986. Thereafter, the petitioner appeared for the I year Engineering Examination after an Admission Card was issued to the petitioner and he took the examination in all the papers. In September, 1987, the results of the examination were announced by the 1st respondent. However, the 2nd respondent notified the petitioner that his results would be announced later. On 26-10-1987, the petitioner received a communication by the 2nd respondent to the effect that the admission of the petitioner for I Year B.E. Examination was not approved by the University for the reason that he had not secured 50% of marks in the I and II Intermediate Examination of Andhra Pradesh. According to the said communication dated 26-10-1987, the petitioner was admitted to the College on the basis of the fact that he had secured 50% of marks in the II year Intermediate Examination and, therefore, his results were not announced by the Registrar (Evaluation) because his admission was not approved by the University. In the note appended, it was mentioned as follows:-

(3.) The only question for consideration is whether Annexures 'C' and 'D' deserve to be quashed for any legal infirmity and whether a mandamus ought to be issued to enable the petitioner to continue the remaining 3 course of Annual Scheme B.E. Examination.