Karnataka High Court
Mr. Ashok P vs The Principal on 17 October, 2016
Author: B.Veerappa
Bench: B.Veerappa
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17th DAY OF OCTOBER, 2016
BEFORE
THE HON' BLE MR. JUSTICE B.VEERAPPA
Writ Petition No.51693 of 2016 (EDN-RES)
Between:
Mr. Ashok P, (10X09CS011),
Aged about 25 years,
S/o. Mr. Prabhaka, V.,
IV B.E.(Computer Science),
The Oxford College of Engineering,
Bommanahalli, Bangalore-560 068,
r/o. #84, Nallurhalli,
Sidddapur Road, Whitefield,
Bangalore-560 066.
... Petitioner
(By Dr. S. Arumugham, Advocate)
And:
1. The Principal,
The Oxford College of Engineering,
Bommanahalli,
Bangalore-560 068.
2. The Registrar,
Visveswaraya Technological University,
Represented by its Registrar (Evaluation)
Santibatawada Road,
Belgaum- 590 014.
... Respondents
This Writ petition is filed under Articles 226 and 227
of the Constitution of India, praying to issue writ of
mandamus or any other writ or direction directing the first
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respondent College to receive the challenge revaluation fees
and form and forward the same to the second respondent in
the interest of justice and equity; in case of delay in the
publication of the challenge revaluation results the
petitioner may be given the relief of equity and allow the
petition by publishing the result of the higher semesters of
the petitioner in the interest of justice and equity, besides
the challenge revaluation result; to direct the respondents to
treat the petitioner equally and to take up their respective
internal assessment examination and forward their internal
assessment marks to the second respondent-VTU to enable
them to appear the final University examination as in the
case of the regular students in the interest of justice and
equity and to direct the respondents 1 and 2 to permit the
petitioner for challenge valuation/challenge revaluation in
the backlog subjects and publish the result after following
the regulation of 2003 as to valuation and guidelines as to
challenge valuation in the interest of justice and equity.
This petition coming on for Preliminary Hearing this
day, the Court made the following:
ORDER
The petitioner in this petition has sought to issue writ of mandamus or any other writ or direction directing the first respondent College to receive the challenge revaluation fees and form and forward the same to the second respondent in the interest of justice and equity; in case of delay in the publication of the challenge revaluation results the petitioner may be given the relief of equity and allow the petition by publishing the result of the higher semesters of the 3 petitioner in the interest of justice and equity, besides the challenge revaluation result; to direct the respondents to treat the petitioner equally and to take up their respective internal assessment examination and forward their internal assessment marks to the second respondent-VTU to enable them to appear the final University examination as in the case of the regular students in the interest of justice and equity and to direct the respondents 1 and 2 to permit the petitioner for challenge valuation/challenge revaluation in the backlog subjects and publish the result after following the regulation of 2003 as to valuation and guidelines as to challenge valuation in the interest of justice and equity.
2. Today, when the matter is posted for Preliminary Hearing, learned counsel for the petitioner has filed a Memo dated 17/10/2016 praying to permit him to withdraw the writ petition with liberty to file fresh writ petition.
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3. The memo is placed on record.
4. Writ petition is dismissed as withdrawn, with liberty to the petitioner to file fresh writ petition.
Sd/-
JUDGE tsn*