YOGISH M Vs. SIR VISVESHWARAIAH TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) These Appeals assail the Interim Order dated 03.09.2012 passed by the learned Single Judge in Writ Petitions Nos. 30489/2012 connected with W.P. Nos. 28129-28228/2012. We shall decide the Appeals together with Writ Petition Nos.36565- 37034/2012, which have been brought on our roster at the request of the learned counsel for the writ petitioners; their impleadment applications in the Appeals, stand withdrawn by them.

(2.) The prayers in the writ petitions Nos.28129- 28228/2012 are for the issuance of Certiorari striking down the Visvesvaraya Technological University Autonomous College Statute 2006 [ for brevity 'VTUACS 2006'] framed under Section 48(A) of the VTU Act 1994 on the assertion that it is colourable and ultra vires and non est; a declaration that the 'VTUACS 2006' is discriminative among the same class of Bachelor of Engineering [for brevity 'B.E'] course students of Visvesvaraya Technological University [for brevity 'VTU'] and the law is in flagrant violation of Articles 14 and 16 of the Constitution of India; for a declaration that the facility of supplementary semester and supplementary examination conducted at the end of each academic year, as well as the make-up examination in Autonomous Colleges denies an equal opportunity to other students pursuing the B.E degree from the same University namely VTU in non-autonomous/Affiliated Colleges; a declaration that the supplementary examination, make-up examination, credit system and attendance regulations in the Autonomous Colleges is "arbitrary and illegal"; and for passing of "such other relief to compensate the loss of years by the petitioners and the monetary loss in the interest of justice and equity".

(3.) As already mentioned, Writ Petition Nos.36565- 37034/2012 have been brought before us at the request made by the learned counsel for the petitioners. The prayers in the said writ petitions are for issuance of Mandamus directing the VTU to 'prescribe uniform examination system both internal and external including the syllabus in both Autonomous Colleges and other Colleges since the degrees are being conferred by the Parent University VTU; for a declaration that the VTUACS 2006 'to the extent of prescribing different standards in starting of new courses and restructuring the courses and examination standards . . . . . . as arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India; to direct the VTU to recall the VTUACS 2006 or amend it to bring it in conformity with the VTU Regulations; to direct the Respondents to prescribe the courses based on uniform standard and pattern examination; to declare that denial of admission to the petitioners to 5th and 7th Semester of B.E. courses as arbitrary, discriminatory and violative of Articles 14, 16 and 21 of the Constitution of India etc."