HALAPPA KOTE COLLEGE OF EDUCATION Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) The petitioner - Institution has filed the instant writ petition with a prayer to issue a writ of mandamus directing the respondent No.1- University to issue eligibility certificates of 28 students of the petitioner - Institution, the particulars of whom are given in the list produced by the petitioner- Institution at Annexure-B, who are pursuing their Bachelor of Education course in the petitioner - Institution.

(2.) Learned counsel for the first respondent - University submits that the petitioner - Institution has not provided the necessary particulars of the said students to the first respondent - University to consider the case of each of the students for the purpose of issuing eligibility certificates.

(3.) Learned counsel appearing for the petitioner - Institution submits that already necessary particulars have been submitted to the first respondent - University and in the event first respondent - University needs any further particulars, the petitioner - Institution is ready and willing to submit the same.