Karnataka High Court
Gowrishankar. S vs Karnataka State Law University on 15 January, 2025
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NC: 2025:KHC:1431
WP No. 410 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
WRIT PETITION NO. 410 OF 2025 (EDN-RES)
BETWEEN:
GOWRISHANKAR. S.,
AGED ABOUT 44 YEARS
S1, COMFORT HEIGHTS,
LBS NAGAR MAIN ROAD,
BENGALURU - 17.
...PETITIONER
(BY SRI. GOWRISHANKAR, PARTY IN PERSON)
AND:
1. KARNATAKA STATE LAW UNIVERSITY,
REPRESENTED BY THE REGISTRAR (EVALUATION),
HUBBALLI, KARNATAKA - 580 025.
Digitally signed
by YAMUNA K L 2. DR. B.R. AMBEDKAR COLLEGE OF LAW
Location: HIGH REPRESENTED BY THE PRINCIPAL,
COURT OF NO. 2, 5TH MAIN ROAD, SRIRAMPURAM,
KARNATAKA BENGALURU - 21.
...RESPONDENTS
(BY SRI. GIRISH KUMAR R, ADVOCATE FOR R1 AND R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO PERMIT THE PETITIONER TO APPLY FOR
REVALUATION OF THE LAW OF EVIDENCE PAPER AS PER THE
ESTABLISHED PROCESS AND ENSURE THAT THE RESULTS OF
SUCH REVALUATION ARE MADE AVAILABLE ON OR BEFORE
18TH JANUARY 2025.
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NC: 2025:KHC:1431
WP No. 410 of 2025
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE K.S. HEMALEKHA
ORAL ORDER
1. Heard the Petitioner-Party-in-person and the learned counsel for the respondent No 2. person.
2. The petitioner enrolled for three years LL.B. course at respondent No.2-College. The petitioner cleared all the subjects but one subject "Law of Evidence" in the 6th semester examination with a score of 24 out of 80 marks leading to his failure in the said subject.
3. Party-in-person states that after reviewing the answer script, the petitioner applied for challenge valuation, which resulted in a slight increase of 2 marks, totaling 26, still below the passing mark of 32. The petitioner submitted a grievance letter for revaluation to the respondent No 2-college with a request to forward the same to the registrar (Evaluation). -3-
NC: 2025:KHC:1431 WP No. 410 of 2025
4. The inaction on part of the respondents on the grievance letter seeking redressal of his grievances regarding the revolution of answer script has made the petitioner to approach this Court.
5. Petitioner, taking this Court to Annexure-A-the Karnataka State Law University Examination Ordinance, 2014 (hereinafter referred to as "KSLU Ordinance" for short) at clause No.2.2, which reads as under:
"2.2 The candidate may apply for revaluation and challenge within the stipulated time. However he/she is permitted to withdraw the application for challenge valuation if he gets the benefit in the revaluation."
(Emphasis supplied) submits that the candidates can challenge and apply for revaluation within the stipulated time and though he made necessary application for revaluation, the representation is not yet considered.
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NC: 2025:KHC:1431 WP No. 410 of 2025
6. Per contra, learned counsel for respondent No.1 submits that representation is given to respondent No.2- College, if representation is submitted to respondent No.1, the same would be considered in accordance with law.
7. Recording the submission of the counsel for respondent No.1, the grievance of the petitioner would be meted, if necessary directions be given. In the said circumstances, the petitioner to submit the representation to respondent No.1 by 16.01.2025, respondent No.1 thereafter to consider the representation of the petitioner by 17.01.2025 bearing in mind clause 2.2 of the KSLU Ordinance.
8. With the said observations, the present writ petition stands disposed of.
Sd/-
(JUSTICE K.S. HEMALEKHA) AT List No.: 1 Sl No.: 13 CT: BHK