Karnataka High Court
Apoorva N K vs Rajiv Gandhi University Of Health ... on 27 July, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
WP No. 13312 of 2022
C/W WP No. 13444 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF JULY, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 13312 OF 2022 (EDN-RES)
C/W
WRIT PETITION NO. 13444 OF 2022
IN W.P. NO.13312 OF 2022
BETWEEN:
JORDAN RIDHYA RASQUINHA
AND OTHERS
...PETITIONERS
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
4TH 'T' BLOCK, JAYANAGAR
BENGALURU - 560041
REP. BY ITS REGISTRAR (EVALUATION)
...RESPONDENT
(BY SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR
SMT. FARAH FATHIMA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OR
ORDER OR DIRECTION IN THE NATURE OF MANDAMUS DIRECTING
THE RESPONDENT UNIVERSITY TO RECOMPUTE THE RESULTS OF THE
FAILED SUBJECTS OF THE MBBS(RS3) EXAMINATIONS OF FEBRUARY
Digitally signed
by POORNIMA 2022 UNDERTAKEN BY ALL THE PETITIONERS BY CONSIDERING THE
SHIVANNA
Location:
HIGHEST MARKS AWARDED BY THE EXAMINERS FROM AMONGST THE
HIGH COURT 4/5 VALUATION MARKS AWARDED FOR THE PURPOSE OF
OF
KARNATAKA COMPUTATION OF THE RESULTS IN TERMS OF THE DECISION OF THE
ACADEMIC COUNCIL OF THE RESPONDENT UNIVERSITY TAKEN ON
20.4.2022 ARE PER ANNEXURE-H AND TO ANNOUNCE THE RESULTS
AFRESH WITHOUT ANY DELAY AND ETC.
*****
-2- WP No. 13312 of 2022 C/W WP No. 13444 of 2022 IN W.P. NO.13444 OF 2022 BETWEEN APOORVA.N.K D/O N.K. PRAKASH AGED ABOUT 25 YEARS R/AT ANNAPOORNA PERLA PERLA P.O. ENMAKAJE PERLA KASARAGOD, KERALA- 671552 ...PETITIONER (BY SRI. S. RAJASHEKAR, ADVOCATE) AND:
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
***** THESE WRIT PETITIONS COMING ON FOR PRELIMINARY HEARING IN 'B' GROUP, THIS DAY THE COURT MADE THE FOLLOWING:-3- WP No. 13312 of 2022 C/W WP No. 13444 of 2022
OPERATIVE PORTION OF THE ORDER i. The Writ Petitions are dismissed. ii. The petitioners who have failed in the examination can take up the supplementary examination which is commencing from 30.07.2022.
iii. Respondent No.1 - University is directed to permit all the failed students to take up such examinations by facilitating payment of examination fees without any penalty and without any reference to the last date for payment, issue hall tickets and fix examination centre, etc. Sd/-
JUDGE Prs*