The State Of Karnataka vs Adithya P
2025 Latest Caselaw 10809 Kant

Karnataka High Court

The State Of Karnataka vs Adithya P on 28 November, 2025

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                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 28TH DAY OF NOVEMBER, 2025

                                         PRESENT
                   THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                          AND
                        THE HON'BLE MR. JUSTICE C.M. POONACHA
                         WRIT APPEAL NO. 1736 OF 2025 (CS-RES)
             BETWEEN:

             1.   THE STATE OF KARNATAKA
                  REP. BY SECRETARY TO GOVERNMENT,
                  DEPARTMENT OF EDUCATION,
                  M.S. BUILDING,
                  BENGALURU 560 001.

             2.   THE DIRECTOR,
                  (PRE-UNIVERSITY),
                  18TH CROSS, SAMPIGE ROAD,
                  MALLESHWARAM,
                  BENGALURU-560012.
Digitally
signed by                                                ...APPELLANTS
NIRMALA      (BY SRI. K.S. HARISH, GA)
DEVI
Location:    AND:
HIGH COURT
OF           1.   ADITHYA P.,
KARNATAKA         S/O. PRAVEEN KUMAR J.,
                  AGED ABOUT 18 YEARS,
                  RESIDING AT NO.460,
                  16TH CROSS, 1ST STAGE,
                  BEML LAYOUT, WEST OF CHORD ROAD,
                  BASAVESHWARANAGAR,
                  BENGALURU 560 079.

             2.   TRISHA SHRISHA
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     D/O. SHRISHA BATWARAHALLI SRIPATHY.
     AGED ABOUT 17 YEARS,
     RESIDING AT NO.1699, 3RD FLOOR,
     7TH MAIN, 'E' BLOCK,
     2ND STAGE, RAJAJI NAGAR,
     BENGALURU 560 010.
     SINCE MINOR REPRESENTED
     BY HER FATHER NATURAL GUARDIAN
     SHRISHA BATWARAHALLI SRIPATHY

3.   SHASHANK V.,
     S/O VASANTHA KUMAR M.,
     AGED ABOUT 18 YEARS,
     RESIDING AT NO.11,
     MAHADESHWARA NAGAR,
     HEROHALLI CROSS,
     MAGADI MAIN ROAD,
     BENGALURU 560 023.

4.   POOJA SINGH R.,
     D/O B. RAJESH SINGH,
     AGED ABOUT 17 YEARS,
     RESIDING AT NO.4,
     VENKATADRI NILAYA,
     2ND CROSS, SRS ROAD,
     PEENYA, BENGALURU 560 058.
     SINCE MINOR REPRESENTED
     BY HER MOTHER NATURAL
     GUARDIAN H. UMA

5.   BHAVANI N.,
     D/O NEELAKANTA SWAMY,
     AGED ABOUT 17 YEARS,
     RESIDING AT NO.14,
     SRI NANJUNDESHWARANILAYA,
     11TH CROSS, GOKUL
     2ND MAIN, LCR SCHOOL ROAD,
     YESHWANTHPUR,
     BENGALURU - 560 022,
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     SINCE MINOR REPRESENTED
     BY HER FATHER NATURAL GUARDIAN
     NEELAKANTA SWAMY,

6.   HARSHIT MUGALI
     S/O ARUNMUGALI,
     AGED ABOUT 18 YEARS,
     RESIDING AT NO.88/6,
     1ST FLOOR, FLAT NO.002,
     DOLLARS SCHEMES,
     NANDINI LAYOUT,
     BENGALURU 560 096

7.   J. VIKRANTH,
     S/O C. JAGANATHAN,
     AGED ABOUT 18 YEARS,
     RESIDING AT NO.87,
     4TH A MAIN, CHANDRA LAYOUT,
     SUNKADAKATTE,
     BENGALURU - 560 091.

8.   P. KUSHAL
     S/O LD PRASAD,
     AGED ABOUT 17 YEARS,
     RESIDING AT NO.4382,
     2ND FLOOR, 14TH MAIN 'A' BLOCK,
     SUBRAMANYA NAGAR,
     SRIRAMPURAM,
     BENGALURU 560 021.
     SINCE MINOR REPRESENTED
     BY HIS FATHER NATURAL GUARDIAN
     LD PRASAD.

9.   JEEVAN B.S
     S/O. SHASHIDHARA B.S.,
     AGED ABOUT 18 YEARS,
     RESIDING AT NO.293,
     6TH CROSS, BAGALGUNTE,
     NAGASANDRA,
     BENGALURU 560 073
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10. SUDARSHAN K.,
    S/O. KARTHIK N.,
    AGED ABOUT 18 YEARS,
    RESIDING AT NO.18,
    PLATFORM ROAD,
    CORPORATION QUARTERS,
    SESHADRIPURAM,
    BENGALURU 560 020.

11. G. S. AKSHAY KASHYAP
    S/O. GK SHIVASHANKAR,
    AGED ABOUT 17 YEARS,
    RESIDING AT NO.110,
    10TH MAIN, MEI COLONY,
    LAGGERE, PEENYA
    3RD PHASE, BENGALURU 560 058.
    SINCE MINOR REPRESENTED
    BY HIS FATHER NATURAL GUARDIAN
    G K SHIVASHANKAR

12. MANISHA D
    D/O. DHANANJAYA N.,
    AGED ABOUT 17 YEARS,
    RESIDING AT NO. 1915/12,
    3RD CROSS, PRASHANTH NAGAR,
    BENGALURU 560 079.
    SINCE MINOR REPRESENTED
    BY HER FATHER NATURAL GUARDIAN
    DHANANJAYA N.

13. THANUSHREE H.,
    D/O. HANUMANTHARAJU,
    AGED ABOUT 17 YEARS,
    RESIDING AT NO.P24,
    ADAKAMARANAHALLI, MAKALI,
    BENGALURU - 562 123.
    SINCE MINOR REPRESENTED BY
    HER FATHER NATURAL GUARDIAN
    HANUMANTHARAJU
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14. DARSHAN O.,
    S/O OMKARESHWARA S.,
    AGED ABOUT 17 YEARS,
    RESIDING AT NO.11, T G. HALLI,
    ANCHEPALAYA, BENGALURU 560 073.
    SINCE MINOR REPRESENTED
    BY HER FATHER NATURAL GUARDIAN
    OMKARESHWARA S.,

15. TAMIL SELVI ANBALAGAN
    D/O.ANBALAGAN,
    AGED ABOUT 18 YEARS,
    RESIDING AT NO.3/123,
    KOLAGATHUR, K. NADUHALLI,
    DHARMAPURI 636 809.

16. BALAJI YADAV
    S/O BABURAM YADAV,
    AGED ABOUT 18 YEARS,
    RESIDING AT NO.20 AND 21,
    SAIBABA NAGAR,
    ANDRAHALLI MAIN ROAD,
    BENGALURU 560 091.

17. TULSI VIJAY RAGHAVAN
    D/O VIJAY RAGHVAN,
    AGED ABOUT 18 YEARS,
    RESIDING AT 25, 1ST FLOOR,
    13TH MAIN, 16TH CROSS,
    MALLESHWARAM,
    BENGALURU 560 005.

18. THE DIRECTOR,
    KARNATAKA SCHOOL EXAMINATION
    AND ASSESSMENT BOARD
    6TH CROSS, MALLESHWARAM,
    BENGALURU 560 003
    REPRESENTED BY ITS DIRECTOR.
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19. THE PRINCIPAL,
    VIDYA MANDIR IND. PU COLLEGE
    11TH CROSS, WEST PARK ROAD,
    MALLESHWARAM,
    BENGALURU 560 003.
                                                 ...RESPONDENTS

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO CALL FOR THE RECORDS IN
THE WRIT PETITION, SET ASIDE THE FINAL IMPUGNED
ORDER DATED 08/07/2025 PASSED BY THE LEARNED SINGLE
JUDGE OF THE HONBLE HIGH COURT IN WP NO.13246/2025
AND ETC.

     THIS APPEAL, COMING ON FOR PRELIMINARY
HEARING , THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                        ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. For the reasons stated in the affidavit accompanying the

application - I.A.1/2025, the same is allowed and the delay in filing

the appeal is condoned.

2. The appellant has filed an appeal impugning an order dated

08.07.2025 passed by the learned Single Judge of this Court in

Writ Petition No.13246/2025 [EDN-RES]. The petition was

preferred by respondents Nos.1 to 17 inter alia praying that

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respondent No.18 - Karnataka School Examination and

Assessment Board [the Board] be directed to rectify the internal

assessment marks of the petitioners in terms of the letter dated

09.04.2025 issued by respondent No.19 [Principal of the

College].

3. Writ Petitioners are the students of Vidya Mandir Ind. P.U.

College and their grievance relates to incorrect internal

assessment marks being uploaded by the Principal of the College.

The internal assessment marks as uploaded carry a weightage of

20% in the overall assessment. There is no dispute that by an

inadvertent error, the Principal of the college had uploaded

erroneous marks in respect to the writ petitioners. The same has

resulted in adversely affecting their final scores. The College has

subsequently verified that the marks of the said students, secured

in internal assessments, has been uploaded incorrectly. It is stated

that the same was the result of inadvertent typographical errors.

The appellants have set out a tabular statement setting out the

actual internal marks awarded and the incorrect marks as uploaded

in respect of the petitioners. The said tabular statement is set out

below:

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SL. Name Economics Business Accounta Statistics Basic No. Studies ncy Maths PTR A W A W A W A W A W 1 Adithya 20 10 20 10 20 10 2 Trisha 20 10 20 10 20 10 Shrisha 3 Shashank V 18 08 20 10 20 10 4 Pooja Sing R 20 10 20 10 19 09 5 Bhavani N 19 09 18 08 17 07 6 Harshit Mugali 20 10 20 10 20 10 7 J Vikranth 20 10 20 10 20 10 8 P Kushal 20 10 20 10 20 10 9 Jeevan BS 20 10 19 09 19 09 10 Sudarshan K 19 09 18 08 19 09 11 GS Akshay 20 10 20 10 20 10 Kashyap 12 Manisha D 20 10 18 08 20 10 13 Thanushree H 20 10 20 10 19 09 14 Darshan O 18 08 20 10 19 09 15 Tamil Selvi 20 10 20 10 20 10 Anbalagan 16 Balaji Yadav 20 10 20 10 20 10 17 Tulsi Vijay 20 10 19 09 19 09 Raghavan A- Actual Internal Marks awarded by W- Wrong Internal Marks the College recorded by the College

4. The Principal of the College also sent a letter dated 09.04.2025

to the Board seeking correction of the marks as uploaded.

However, the said corrections were not carried out.

5. It is the appellants contention that in view of the Notification

dated 20.01.2025 and Circulars dated 18.09.2024 and 12.12.2024

issued by the Board, there is no possibility of changing the marks.

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6. It is contented that once a college uploads the marks on the

portal of Student Assessment Tracking System, [SATS], the same

cannot be corrected subsequently. The relevant extract of the

Circular dated 18.09.2024 is set out below.

"A menu has been launched to index the marks obtained by the students in the said exams on the SATS Portal. The marks obtained by the students are indexed on the SATS Portal and are also published on the college notice board, made known to the students, confirmed, and the principals personally verify and index the marks on the SATS Portal.

As per the departmental guidelines, the blind and visually impaired students will be given Viva Voice for 20 marks and the marks obtained by them for 20 marks will be entered directly in the Project Assignment column on the SATS Portal.

In future, there will be no possibility of changing the marks. In this regard, it has been clarified once again that the concerned principals will be responsible for any discrepancy in the examination results."

7. Another Circular - Circular dated 12.12.2024 was issued

reiterating that there was no possibility for correction of the marks

in future. The learned Single Judge had considered the grievance

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of the students and rejected the Board's contention that the change

of marks could not be accepted. The learned Single Judge held

that the said circulars and notifications relied upon by the

appellants would not apply to any typographical, clerical or

arithmetical errors. The learned Single Judge relied on to the

decision in Srikanth B.S. Vs. The Registrar and another [W.P.

No.21496/2024 dated 16.01.2025], in support of the said view.

8. We find no infirmity with the impugned order. Whilst it may not

be permissible for the Board or the College to suo motu change

marks, the same would not preclude for the Board from correcting

typographical errors that have crept into the system for recording

marks. In our view, the appellants stand that because of the

erroneous marks sheet that had been uploaded, the students

would necessarily have to suffer the consequences of the same is

ex-facie unreasonable and would fall foul of Article 14 of the

Constitution of India. There is no denying the necessity to ensure

that marks uploaded are final. But this objective cannot be

considered as overriding the objective of ensuring that correct

marks are recorded in the final marks sheet. Accepting the said

contention, that even clerical errors or typographical errors cannot

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be corrected in a mark sheet would visit the students with

unwarranted adverse consequences for no fault of theirs.

9. The appeal is unmerited and accordingly dismissed.

10. Pending applications, if any, stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE BS/ List No.: 2 Sl No.: 15