Karnataka High Court
Sapthagiri Nps University vs Sri N Shashank Gowda on 24 October, 2025
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NC: 2025:KHC:41970-DB
WA No. 1164 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO. 1164 OF 2025 (EDN-RES)
BETWEEN:
1. SAPTHAGIRI NPS UNIVERSITY
REPRESENTED BY ITS REGISTRAR
CHIKKASANDRA
HESARGHATTA MAIN ROAD
BENGALURU - 560 057.
...APPELLANT
(BY SRI RAVISHANKAR S.S., ADVOCATE)
AND:
Digitally 1. SRI N. SHASHANK GOWDA
signed by S/O T.R. NAGABHUSHANA
SRIDEVI S AGED ABOUT 19 YEARS
Location: R/AT NO.29, 3RD CROSS
High Court
of Karnataka SUBEDARAPALYA, YESHWANTHAPURA
BENGALURU - 560 022.
...RESPONDENT
THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961 PRAYING TO ALLOW
THIS WRIT APPEAL AND SET ASIDE THE ORAL INTERIM
ORDER DATED 11.07.2025 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.20617/2025, PERTAINING TO
RESPONDENT WITH AVERAGE ATTENDANCE OF 17% WITH
SHORTAGE OF 58% & ETC.
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NC: 2025:KHC:41970-DB
WA No. 1164 of 2025
HC-KAR
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The appellant has filed the present appeal impugning an interim order dated 11.07.2025 passed by the learned Single Judge of this Court in WP.No.20617/25 (EDN-RES). In terms of the impugned order, the learned Single Judge had directed the appellant to issue hall ticket and permit the writ petitioner to appear in the Semester-II examination scheduled to commence on 14.07.2025. The impugned order was passed taking into consideration the urgency claimed by the writ petitioner. However, the Court had also clarified that the interim order was subject to the result of the writ petition and that the writ petitioner would not claim any equities in the matter. The semester examination which was scheduled to commence on 14.07.2025 is over and therefore the interim order has worked itself out.
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NC: 2025:KHC:41970-DB WA No. 1164 of 2025 HC-KAR
2. As is noted above, the writ petitioner is not entitled to claim any equities on account of having been permitted to appear in the semester examination. If the writ petitioner fails in this writ petition, he would derive no benefit from the fact that he had appeared in the semester examination or had cleared the same.
3. The learned counsel appearing for the appellant submits that the writ petitioner would claim further reliefs ‒ for declaration of result; and for promotion to the next class, which would further complicate the matter.
4. We find that the appellants' apprehension is not well founded. The impugned order is unambiguous and if the writ petitioner does not prevail in the writ petition, he can derive no benefit whatsoever from being permitted to appear in the Semester-II of the Bachelor of Engineering (Computer Science Department) examination.
5. In view of the above, we do not consider it apposite to interfere with the impugned order. Needless to state that the -4- NC: 2025:KHC:41970-DB WA No. 1164 of 2025 HC-KAR appellant is at liberty to raise all grounds before the learned Single Judge.
6. Considering the nature of controversy, we also request the learned Single Judge to dispose of the said petition as expeditiously as feasible.
7. The appeal is dismissed with the aforesaid observations.
8. Pending application stands disposed of.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE SD List No.: 1 Sl No.: 19