Karnataka High Court
Sri Arun T M vs The Registrar (Evaluation) on 14 May, 2015
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF MAY 2015
BEFORE
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
WRIT PETITION NO.19639 OF 2015 (EDN-EX)
Between:
Sri. Arun T.M.
S/o S.Gopalakrishna Bhat
Aged about 21 years
IV B.E., P.A. College of Engineering
Nadupadav, Montepadav P.O.
Kairangala, Mangalore ... Petitioner
(By Shri Ranjith K.S., Advocate)
And:
1. The Registrar (Evaluation)
Vishveswarayya Technological
University, Belagaum - 590 014
Karnataka
2. P.A. College of Engineering
Nadupadav, Montepadav P.O.
Kairangala, Mangalore - 574 153
Represented by its Principal ... Respondents
(Shri Bharath Kumar, Advocate for respondent No.1)
2
This Writ Petition is filed under Articles 226 and 227 of the
Constitution of India praying to direct the respondents to
consider the representation dated 2.4.2005 vide Annexure-K
made by the petitioner and thereby direct to have a revaluation of
his Power Electronics paper.
This Petition coming on for Orders this day, the Court
made the following:-
ORDER
The learned counsel for the respondent undertakes to consider the case of the petitioner, who is said to be a meritorious student, who has obtained very high marks in all subjects, except in one, where on a private evaluation by 3 valuators, the petitioner is found to be eligible for much more marks than what has been awarded. Therefore, the respondent undertakes to review the answer scripts of the petitioner, well before the commencement of the examination, commencing in the last week of May, 2015.
Recording the submission, the petitions stands disposed of.
Sd/-
JUDGE AHB