Vishal Kumar vs Bengaluru University on 4 February, 2019

[Cites 2, Cited by 0]

Karnataka High Court

Vishal Kumar vs Bengaluru University on 4 February, 2019

Bench: Krishna S.Dixit

                               1



    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 04TH DAY OF FEBRUARY, 2019

                           BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

      WRIT PETITION NO.68 OF 2019 (EDN-RES)


BETWEEN:

Vishal Kumar
S/o Anju Sharma
Aged about 21 years
R/o Room No.108
Karnataka College Hostel
Tirumenahalli, Yelahanka
Bengaluru - 560 064                        ...Petitioner

(By Sri P.S.Malipatil, Advocate)

AND

1. Bengaluru University
   By its Registrar (Evaluation)
   Bengaluru University
   Bengaluru - 560 056

2. The Principal
   Karnataka College of
   Management & Sciences
   No.33/2, Thirumenahalli
   Hegde Nagara Main Road
   Jakkur Post, Yelahanka Hobli
   Bengaluru - 560 064                     ... Respondents

(By Sri T.P.Rajendra Kumar Sungay, Advocate for R1)
                                  2




      This writ petition is filed under Articles 226 and 227 of
the Constitution of India praying to direct the respondents 1
and 2 to consider the application of the petitioner filed for
correction of his name in the marks card of Bachelor of
Computer Application for November 2016 and May 2017 vide
Annexure-C     and     D    as    per   his    application and
acknowledgement dated 26.04.2018 vide Annexure-K and
issue corrected marks card showing the name of Vishal
Kumar.

      This writ petition coming on for preliminary hearing this
day, the Court made the following:

                             ORDER

The short grievance of the petitioner-Student is against the non-consideration of his representation dated 24.04.2018 sent by the second respondent-College to the first respondent-University recommending his claim for correction of his name in the University records/ Certificates in accordance with his authentic name as reflected in Class X and Class XII Statement of Marks, copies whereof are at Annexure-A and B, wherein he is described as 'Vishal Kumar', whereas in the statement of marks issued by the respondent- University, he has been wrongly described as 'Vishal Sharma'.

2. Learned panel counsel for the respondent- University fairly submits that the University would take necessary steps for correction of petitioner's name, the fault/lapse attributable to the second respondent-College, not withstanding. The stand of the first respondent- University is fair.

3. In the above circumstances, this Writ petition succeeds; a Writ of mandamus issues to the first respondent- University to rectify the name of the petitioner in the official records including the marks cards. Certificates and such other documents by mentioning his name as "Vishal Kumar"

as reflected in Class-X and Class XII Statement of Marks at Annexure-A and B. Time for compliance is three weeks.

Sd/-

JUDGE Kmv

Unlock Advanced Research with PRISMAI

Karnataka High Court