MALLIKARJUNA MUDHAGAL NAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The maximum intake of the institution is 30 students per section. The institution has two sections. The maximum number that can be admitted is 60. The petitioners before us are the extra 15 students who were admitted, the total being 75 students. In the High Court, the students and the institution had filed a joint writ petition and failed. Hence the 15 students also have filed the S.L.P.

(2.) We are not impressed by the fact that the students are before us challenging the orders of the department that they cannot be permitted to take the examination. If their admission was not valid and was beyond the permitted quota of 60, we cannot help the petitioners.

(3.) Learned single Judge and the Division Bench were absolutely right in applying the decision of this Court in State of Punjab v. Renuka Singla, AIR 1994 SC 595 (para 8) and State of Maharashtra v. Vikas Sahebrao Roundale, AIR 1992 SC 1926 and in declaring that this admission was illegal. The relevant passages of the abovesaid judgment is as follows:- State of Punjab v. Renuka Singla, AIR 1994 SC 595: