Sri S Roger Sujith vs Vice Chancellor on 30 September, 2022

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Karnataka High Court

Sri S Roger Sujith vs Vice Chancellor on 30 September, 2022

Bench: S.R.Krishna Kumar

                             1




     IN THE HIGH COURT OF KARNATAKA, BENGALURU
     DATED THIS THE 30TH DAY OF SEPTEMBER, 2022
                         BEFORE
     THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR
       WRIT PETITION No.10957 OF 2022 (EDN-RES)
BETWEEN:

SRI. S. ROGER SUJITH
S/O A. SUDESH BABU
AGED ABOUT 28 YEARS
R/O NO.244, 5TH MAIN
5TH CROSS, VIVEKNAGAR
BENGALURU - 560 047.
                                           ...PETITIONER
(BY SRI. SRINIVAS.K.B.S., ADVOCATE)

AND:

1.      VICE CHANCELLOR
        BANGALORE UNIVERSITY
        JNANABHARATHI CAMPUS
        NAGARBHAVI, BANGALORE - 560 056.

2.      THE REGISTRAR, EVALUATION
        BANGALORE UNIVERSITY
        JNANABHARATHI CAMPUS
        NAGARBHAVI, BANGALORE - 560 086.
                                      ...RESPONDENTS
(BY SRI. RAJENDRA KUMAR SUNGAY, ADVOCATE)

      THIS W.P. IS FILED UNDER ARTICLES 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO
PERMIT THE PETITIONER TO APPLY FOR REVALUATION OF A
PAPER NAMED AS ADVANCE FINANCE MANAGEMENT OF THE
5TH SEMESTER EXAMINATION OF BACHELOR OF BUSINESS
MANAGEMENT COURSE (BBA CBCS FROM BALDWIN
METHODIST COLLEGE DUE TO THE NEGLIGENCE OF THE
RESPONDENTS IN NOT SUPPLYING THE PHOTOSTAT COPY OF
ANSWER SHEET OF THE PETITIONER ON TIME AND DIRECT
THE UNIVERSITY TO REVALUE THE ANSWER SHEETS OF THE
PETITIONER AND ANNOUNCE THE RESULT AND ETC.
                                      2




     THIS W.P. COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:-

                                  ORDER

In this petition, petitioner has sought for the following reliefs:

a. Issue a writ of mandamus directing the respondent No.2 to permit the petitioner to apply for revaluation of a paper named as Advance Finance Management of the 5th semester examination of Bachelor of Business Management Course (BBA CBCS from Baldwin Methodist College) due to the negligence of the respondents in not supplying the photostat copy of answer sheet of the petitioner on time and direct the university to revalue the answer sheets of the petitioner and announce the result.

b. Order for initiating necessary action against the officials who are directly involved in not correcting properly and not handing over the photostat copies of answer sheets on time to the petitioner.

2. Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

3. Though several contentions have been urged by both sides in support of their respective claims, without expressing any opinion on the merits / demerits of the rival contentions, I deem it just and appropriate to dispose of this 3 petition directing the petitioner to submit a fresh representation along with all necessary applications, documents, fees, etc., in this regard to respondent No.2 within a period of two weeks from today.

If such a representation along with the application, documents and fees, etc., are submitted by the petitioner to respondent No.2, respondent No.2 shall address the grievance of the petitioner and take appropriate decision / pass appropriate orders in accordance with law within a period of two weeks from the date of submission of the same.

Subject to the aforesaid directions, petition stands disposed of.

Sd/-

JUDGE SV

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