ANNIE ABRAHAM Vs. SARVAJNA EDUCATION SOCIETY

JUDGEMENT

(1.) Since all these writ petitions involve common questions of law and facts, they are clubbed together and disposed of by a common order.

(2.) The petitioners in Writ Petition Nos. 13470 to 13483 of 1989 are students who have completed the B.Ed. degree course. They have prayed for a mandamus directing the Bangalore University to publish and announce the results of the petitioners relating to the B.Ed. degree course of the Bangalore University for the academic year 1988-89 and also for a direction to the Bangalore University to issue certificates in respect of those petitioners who have successfully completed the B.Ed. degree course. The remaining writ petitions are preferred by various colleges seeking similar reliefs against the concerned University.

(3.) Statement of objections has been filed by respondents 3 to 5 who are the State of Karnataka, the Bangalore University and the Controller of Examinations, Bangalore University, respectively in Writ Petition Nos. 13470 to 13483 of 1989. Similarly, in the remaining writ petitions also the statement of objections has been filed. Writ Petition No. 7774 of 1989 is the writ petition filed by Srishaila College of Education, Harihar, against the Kuvempu University, Shimoga. Respondent 1 which is the State of Karnataka has filed the statement of objections.