Asoka Kumaran Nair T R vs Karnataka State Law University on 24 March, 2017

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Karnataka High Court

Asoka Kumaran Nair T R vs Karnataka State Law University on 24 March, 2017

Bench: S. Sujatha

                              1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH DAY OF MARCH 2017

                           BEFORE

         THE HON'BLE MRS.JUSTICE S. SUJATHA

         W.P NOS.33217/2016 & 33273/2016(Edn)


BETWEEN:

Asoka Kumaran Nair T.R.,
(Also known Ashok K. Nair),
S/o Late Raman Pillai P.N.,
Aged about 51 years,
R/o Thuruthiyil Puthen Purakel,
P.O.Vallamkulam,
Thiruvalla,
District Pathanamthitta,
Kerala-689 541;

Presently at 434/549,
3rd Cross, Church Road,
7th Main, HAL III Stage,
New Thippasandra Post,
Bangalore-560 075.                     ... Petitioner

(By Sri.Sanjeev B.L., Advocate)

AND:

1. Karnataka State Law University,
   Navanagar,
   Hubli-580 025.
   Represented by its Registrar

2. The Registrar (Evaluation),
    Karnataka State Law University,
                              2


   Navanagar,
   Hubli-580 025.                     ... Respondents

      (By Sri. Ganapathy Bhat, Advocate)

      These Writ Petitions are filed under Articles 226 and
227 of the Constitution of India, praying to calling for the
records. Quash the order dated 17/19.05.2016 issued by the
R-2 vide at Annexure-A and the order dated 06.06.2016
issued by the R-2 vide Annexure-E etc.

       These Writ Petitions coming on for preliminary hearing
in 'B' Group, this day, the Court made the following:-

                        ORDER

Learned counsel Sri.Ganapathy Bhat appearing for the respondents, fairly submits that the respondents have no objection for announcing the results of the petitioner in respect of the pending papers pertaining to 1st to 5th semesters of 3 years law course and to issue marks card to the petitioner.

2. Further, the second prayer to permit the petitioner to appear for the examination to be held from June 2016 onwards to clear the pending papers pertaining to 1st to 5th semesters of 3 years law course 3 papers, also does not survive as it has become infructuous.

3. It is needless to observe that the petitioner is at liberty to appear for the examination to be held from June 2017 onwards. The respondent shall announce the results of the petitioner which is in respect of the pending papers of 1st to 5th semesters of law, forthwith.

The writ petitions stand disposed of accordingly.

Sd/-

JUDGE NS

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