GURURAJ SRINIVAS JOSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are studying in different branches of diploma courses in respondent Nos.3 to 17 colleges which are controlled by second respondent. Petitioners claim to have completed their course in fourth year diploma and were anticipating to be admitted to 5th Semester.

(2.) Petitioners are seeking for quashing of circular dated 24.07.2012 Annexure-B issued by second respondent whereunder the carry over system to the next Semester is permitted only in the event of candidates having not failed in more that eight subjects in previous Semester and are also seeking for a direction to continue the full carry over system as per circular dated 02.08.2010, Annexure-A.

(3.) Learned counsel for the petitioners and learned HCGP appearing for respondent Nos.1 and 2 would fairly submit that similar writ petitions were filed.respondents would fairly submit that similar writ petitions were filed before Principal Bench at Bangalore and an order came to be passed on 10.09.2012 in W.P.Nos.32330-437/2012 by receiving an affidavit filed by Sri S.Vijay Kumar, Joint Director (CDC), Department of Technical Education whereunder it was agreed to by the State in the said affidavit that respondents would promote/admit diploma students who have failed in 10 or less subjects in semesters I to IV and same would be applicable only for the academic year 2012-13 and for the academic year 2013-14 onwards, carry over system will be strictly in accordance with circular dated 01.08.2009.