Karnataka High Court
Sammed Shantinath Ragilli vs Visveswaraih Technological ... on 14 January, 2022
Author: B.M. Shyam Prasad
Bench: B.M. Shyam Prasad
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 14TH DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE B.M. SHYAM PRASAD
WRIT PETITION NO.104642/2014 (EDN-RES)
BETWEEN
SAMMED SHANTINATH RANGOLI
AGE: 25 YEARS, OCC: STUDENT
R/O. H NO. 86, HOSUR BASAVAN GALLI,
SHAHAPUR, BELGAUM.
PETITIONER
(BY SRI. VITTHAL S. TELI, ADVOCATE)
AND
1. VISVESWARAIH TECHNOLOGICAL
UNIVERSITY, JNANA SANGAMA
MACHCHE, BELGAUM - 590 018.
REPRESENTED BY
REGISTRAR (EVALUATION)
VISVESWARIAH TECHNOLOGICAL
UNIVERSITY, BELGAUM.
2. THE VICE CHANCELLOR
VISVESWARAIH TECHNOLOGICAL
UNIVERSITY, JNANA SANGAMA, MACHHE
BELGAUM - 590 018
3. THE PRINCIPAL
JAIN COLLEGE OF ENGINEERING
BELGAUM.
RESPONDENTS
(BY SRI. ANOOP G. DESHPANDE, ADV. FOR R1 AND R2;
SEVICE OF NOTICE TO R3 DISPENSED WITH)
2
THIS PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE VALUATION AND REVALUATION OF DESIGN OF
STEEL STRUCTURE (10CV72) OF THE PETITIONER
ANSWERS SCRIPT DONE BY THE RESPONDENT NO.1 IS
NOT CORRECT, IMPROPER AND SAME IS NOT IN
ACCORDANCE WITH SCHEME AND SOLUTION ISSUED BY
THE RESPONDENT NO.1 AND 2 VIDE MARKS CARD OF
VALUATION AND RE-EVALUATION VIDE ANNEXURE-A AND
B, RESPECTIVELY BY ISSUING WRIT AND DIRECT THE
RESPONDENT NO.1 AND 2 TO RE-EVALUATE THE
ANSWER SCRIPT OF THE PETITIONER AS PER
REPRESENTATION DATED 26.03.2014 VIDE ANNEXURE-G
& G1, BY REFERRING THE QUESTION AND ANSWER
SCRIPT TO AN EXTERNAL EVALUATOR FOR EVALUATION
IN ACCORDANCE WITH SCHEME AND SOLUTION.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING B-GROUP, THE COURT MADE THE FOLLOWING:
ORDER
Sri. Vitthal S. Teli, learned counsel for the petitioner submits that the petition is rendered infructuous.
The submission is taken on record, and the petition stands disposed of accordingly.
Sd/-
JUDGE AN/-