RAJENDRA PRASAD MATHUR Vs. KARNATAKA UNIVERSITY

JUDGEMENT

(1.) These appeals by special leave are directed against an Order passed by a Division Bench of the Karnataka High Court summarily rejecting writ appeals preferred by several students against a common judgment delivered by Justice Rama Jois dismissing the writ petitions filed by them challenging the cancellation of their admission by the Karnataka University. The facts giving rise to these appeals are few and may be briefly stated as follows :

(2.) It appears that when the writ petition was admitted by a learned single Judge of the High Court, an interim order was made allowing R. P. Mathur to continue his studies in Shri Dharmasthala Manjunatheswara College of Engineering and Technology and it was as a result of this interim Order that R. P. Mathur could appear in the supplementary examination for the first year held in June 1983 and the regular examination for the second year held in June 1983. The writ petition was directed to be heard at an early date and it came up for hearing before Justice Rama Jois sitting as a single Judge.

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