ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) COMMON questions arise for consideration in all these petitions which were heard together and shall stand disposed of by this order. The questions primarily relate to the entitlement of the students pursuing Degree course in different Engineering disciplines to seek transfer to other disciplines and the validity of the orders which the university has issued declining approval to such transfers. The facts are few and need be set out first. The petitioners are pursuing Degree Courses in Engineering in different Engineering Colleges in the State. Having passed their second Semester Examination they appear to have applied to their respective principals seeking change to other disciplines of their choice. In some cases, the principals appear to have declined to consider the request while in others the request was granted but disapproved by the University; on the ground that the same violated the terms of the Government Order under which such transfers are permitted. Aggrieved, the petitioners have filed the present Writ petitions, seeking a mandamus directing the Respondents to permit the petitioners to change the course and to pursue the same to its logical conclusion. I have heard Counsel for the parties and perused the record. Three questions arise for consideration. These are:-