K LAKSHMI REDDY Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) These petitions have been referred to the Division Bench by a learned single Judge of this Court under Sec.9 of the Karnataka High Court Act. The learned single Judge observed that though the question raised was covered by the law declared by the Supreme Court, and Division Bench decisions of this Court against the petitioners, since it was stated that similar matters were pending in Writ Petitions Nos. 621 to 638 of 1987 these writ petitions should also be placed for disposal before a Division Bench.

(2.) This is yet another instance, where a private institution admitted to the B.Ed. course candidates, who were ineligible for admission under the University Regulations, having not secured the minimum marks prescribed under the relevant regulation. The facts are few and not in dispute.

(3.) The petitioners claim that they are graduates having obtained B.A. degree. Petitioners 1 and 2 claim to have obtained their B.A. degrees from the Venkateswara University, both having obtained 40% marks. Petitioner No. 3 obtained his B.A. degree from the University of Madras and as is apparent from the mark sheets produced by him, he secured 42% marks at the B.A. Examination.