SUBHANGAN N M S/O N MEENAKSHI SUNDARAM AND ORS Vs. KARNATAKA EXAMINATIONS AUTHORITY; STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) As the grievance of the petitioners in all these petitions is the same, they are taken up together for consideration and disposed of by this common order.

(2.) The Petitioner in W.P.No.27399/2010 is the Forum of un-aided Engineering Colleges of Karnataka, a registered Association. They are challenging the Arbitrary Notification issued by the Respondent State vide Annexure 'B' calling upon the Managements to surrender all the seats which remain vacant during the commencement of the last academic year 2009-10 and that, if the State will fill all such seats, failing which, punitative action will be initiated against the Colleges.

(3.) In these writ petitions, the dispute relates only to Lateral Entry Scheme under which, an opportunity is given to fill up eligible Diploma holder / 3rd Semester on the basis of a Common Entrance Examination. The Government by its order dated 30th September 2005 directed Managements to make available the details of the vacant seats to the Diploma holders who have taken the Common Entrance Examination for the seats vacant in the 3rd Semester Engineering Colleges, Karnataka for various reasons under Lateral Entry Scheme and called for applications from the eligible Diploma holders for admission and published in main newspapers and considered the marks obtained by the Diploma holders requesting for admission from their Colleges both in Common Entrance Examination and final year Diploma in equal contour. The Government would allow the Diploma holders to the equivalent course on the basis of ranking list prepared for eligibility for the academic year 2005-06.