Karnataka High Court
Ashok M vs Bengaluru University on 1 September, 2025
Author: R Devdas
Bench: R Devdas
-1-
NC: 2025:KHC:34171
WP No. 22862 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 22862 OF 2025 (EDN-RES)
BETWEEN:
ASHOK M.,
S/O MUNIYAPPA,
AGED ABOUT 35 YEARS,
RESIDING AT NO.79, 1ST MAIN,
2ND CROSS, AGRAHARA LAYOUT,
BENGALURU NORTH,
BENGALURU - 560 064.
...PETITIONER
(BY SRI. ANJAN KUMAR A. D., ADVOCATE)
AND:
1. BENGALURU UNIVERSITY
JNANABHARATHI CAMPUS,
BENGALURU - 560 056.
Digitally signed by REPRESENTED BY ITS REGISTRAR.
DHARMALINGAM
Location: HIGH
COURT OF 2. THE REGISTRAR (EVALUATION)
KARNATAKA BENGALURU UNIVERSITY,
JNANABHARATHI CAMPUS,
BENGALURU - 560 056.
REPRESENTED BY ITS REGISTRAR.
3. THE PRINCIPAL
GOVERNMENT FIRST GRADE COLLEGE,
YELAHANKA, BENGALURU - 560 064.
...RESPONDENTS
(BY SRI. CHAITANYA V. JOSHI, ADVOCATE FOR R1 & R2;
R3 SERVED, UNREPRESENTED)
-2-
NC: 2025:KHC:34171
WP No. 22862 of 2025
HC-KAR
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENTS NO.1 AND 2 TO
IMMEDIATELY CORRECT THE PETITIONER'S 3RD SEMESTER
ECONOMICS RESULT AS PER THE REPRESENTATIONS MADE,
VIDE ANNEXURE-G AND H DATED 28.02.2025 AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
The learned Counsel for the petitioner submits that the petitioner has received the marks cards. However, in so far as the Convocation Certificate is concerned, learned counsel for the respondent-University submits on instructions that at the end of September, the Convocation would be held and immediately thereafter, the certificate will be issued to the petitioner.
2. Recording the submission made by the learned counsel for the respondent-University, the writ petition stands disposed of on the ground that the respondents have assured the issuance of the Convocation Certificate -3- NC: 2025:KHC:34171 WP No. 22862 of 2025 HC-KAR to the petitioner. However, liberty is also reserved to the petitioner to move an application to re-open the case if the Convocation Certificate is not given.
Sd/-
(R DEVDAS) JUDGE JT/-
CT:UR