VISHNU B.ED COLLEGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner No.1 - College is offering course of B.Ed and petitioner No.2 - College is offering course of both B.Ed as well as M.Ed and both the Colleges are affiliated to the second respondent - University.

(2.) Petitioner No.1 - College admitted respondent Nos.3 and 4 for the course of B.Ed for the academic year 2021-2022 and petitioner No.2 - College admitted respondent Nos.5 to 33 for the course of B.Ed for the academic year 2021-2022 and respondent Nos.34 to 44 for the course of M.Ed for the academic year 2021-22. As the said admissions were not recognized by the second respondent - University, the instant writ petition is filed.

(3.) The case of the petitioners is that the admissions of respondent Nos.3 to 44 have been made before the cut-off date, is within the sanctioned intake of petitioner Nos.1 and 2 - Colleges and the said students are eligible to be admitted for the course that they have been admitted. However, it is submitted that due to reasons beyond the control of the petitioners - Colleges, the details of their admissions could not be uploaded on the portal of the second respondent - University, which resulted in their admissions not being approved.