DINESH KUMAR G Vs. REGISTRAR THE BANGALORE UNIVERSITY

JUDGEMENT

(1.) PETITIONERS have sought for issuance of writ of mandamus directing the 1st respondent to approve the admission of the petitioners for the first semester MBA course in the 2nd respondent-college.

(2.) PETITIONERS have been admitted to the 2nd respondent-college during August 2011. Later, they joined Diamond College, Bangalore, under the impression that the 2nd respondent-college is not having recognition. On ascertaining that Diamond College, Bangalore (correspondence course) is not having recognition, once again petitioners joined the 2nd respondent-college. They could not produce the certificate/documents before 31.12.2011 for approval by the 1 st respondent. However, after obtaining the necessary documents from the petitioners, the 2nd respondent-College has sent the same for approval to the 1st respondent and obtained an acknowledgment on 13.1.2012, but, the 1st respondent has not approved the admission of the petitioners. Hence, these petitions.

(3.) ACCORDING to the learned counsel for the petitioners, under the mistaken impression that the 2nd respondent college has no recognition, petitioners have joined correspondence course in Diamond college. Later on, on ascertaining that the Diamond College is not having recognition once again they came back to the 2nd respondent and have taken the admission. Thereafter, on securing the necessary documents from them, once again they were sent for approval to the 1st respondent-University, which declined to approve the admissions on the ground that the last date for submission of the list of students was 31.12.2011 whereas the list sent by the 2 nd respondent-college is on 12/13.1.2012.