Emil Mathew Ranjith vs Visvesvaraya Technological ... on 5 February, 2020

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Karnataka High Court

Emil Mathew Ranjith vs Visvesvaraya Technological ... on 5 February, 2020

Bench: P.B. Bajanthri

                           1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 05TH DAY OF FEBRUARY, 2020

                       BEFORE

      THE HON'BLE MR.JUSTICE P.B. BAJANTHRI

           W.P. NO. 52474/2019 (EDN-RES)

BETWEEN:

EMIL MATHEW RANJITH,
S/O MATHEW RANJITH,
AGED ABOUT 22 YEARS,
STUDENT: HMS SCHOOL OF
AGRICULTURE, TUMKUR AND
HAVING PERMANENT
RESIDENCE AT THAYIL HOUSE
R.S.P.O THIRUVALLA,
PATHANAMATHITTA DISTRICT
KERALA STATE - 689 111                  ... PETITIONER

(BY SRI. KURANDWAD GOPALKRISHNA PRALHAD,
ADVOCATE)

AND:

1.      VISVESVARAYA TECHNOLOGICAL UNIVERSITY,
        BELAGAVI, KARNATAKA STATE - 590 018,
        REPRESENTED BY ITS REGISTRAR EVALUATIONS

2.      HMS SCHOOL OF ARCHITECTURE,
        NH-4, KESARAMADU POST,
        KYATHASANDRA, TUMAKUR - 572 104
        REPRESENTED BY ITS DIRECTOR
                                      ... RESPONDENTS

(BY SRI. NAGARALE SANTOSH SUBHASHCHANDRA,
ADVOCATE.
R-2 SERVED BUT - UNREPRESENTED)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO CORRECT THE MARKS RELATING TO 4TH
                                2




SEMESTER SUBJECT NAMELY COMPUTER APPLICATIONS IN
ARCHITECTURE-II FROM 35 TO 53 AS REQUESTED BY THE
R-2 AS PER ANNEXURE-C AND ETC.,

     THIS PETITION IS COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:-


                            ORDER

None appears. Petitioner has sought for the following relief:

Issue writ in the nature of Mandamus or any other writ or order directing the respondent No.1 to correct the marks relating to 4th semester subject namely computer applications in Architecture-II from 35 to 53 as requested by the Second Respondent as per Annexure - C in the interest of justice.

2. Learned counsel for respondent No.1 -

University pointed out from Annexure-D dated 10.12.2019 that respondent No.2 is required to take action initially.

3. Thus, respondent Nos.2 and 1 are hereby directed to redress the petitioner's grievance in accordance with law within a period of four weeks from the date of receipt of copy of this order and communicate the decision to the petitioner.

Sd/-

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