NARAYANA PRASAD K S Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) This matter coming up for orders by consent of parties is disposed of finally by the following order after hearing the counsel for the parties.

(2.) Petitioner is a law student. Petitioner joined the I Year LL.B. Course offered by Renukacharya College of Law, an affiliated College of the University of Bangalore (1st respondent herein). Petitioner asserts that he has put in the required term days for the three academic years, namely 1975-76, 77-78 and 78 79 respectively for the I, II and III year LL.B. Course. Petitioner did not pay the examination fee in 1978 -79 for the III Year course examination i.e., final examination because he was not qualified to appear for that examination in terms of the regulations framed by the University as he had not passed some of the subjects of I and II year LL.B. examinations. In the year 1980 he completed the I year and II year examinations or in such subjects in which he had not passed. Therefore, on 11 5-1981 he approached the college to tender the examination fee for the III Year Examination to be held in July 1981. He was not permitted to pay the examination fee on the ground that the college had been informed by a circular that those who had not paid the examination fee in the III year of that term could not be permitted to take the examination and that such students should be directed to put in a fresh term in the III year.

(3.) Petitioner is employed in a factory known as Smith Kline & French. In view of the silence maintained by the 2nd respondent in respect of the letter dated 11 5-1981, petitioner for his remedy has approached this Court under Art. 226 of the Constitution for issue of a writ of mandamus to respondent 1 University and the 2nd respondent Controller of Examinations in the 1st respondent University to allow him to take the III Year examination to be held by the University from time to time without repeating or putting the term days in the final year once again.