GANGAMMA Vs. KARNATAKA STATE OPEN UNIVERSITY MUKTHAGANGOTHRI

JUDGEMENT

(1.) Various petitioners in these batch of writ petitions are affected by the public notice dtd. 16/6/2015 issued by the University Grants Commission (for short 'UGC') in the purported exercise of its power under University Grants Commission Act, 1956 (for short 'UGC Act, 1956'). They had pursued various courses under the aegis of Karnataka State Open University (for short 'KSOU'), which is created under the Karnataka State Open University Act, 1992 ('KSOU Act, 1992' for short) under 'In-House System' (admission of students directly by the KSOU to the courses offered by it). The details of courses taken by the various petitioners under the 'In- House System' are as follows: <FRM>JUDGEMENT_37_LAWS(KAR)8_2022_1.html</FRM>

(2.) Petitioners are having 3 sets of grievances:

(3.) These petitioners are students enrolled for the various courses offered by KSOU under the In-House System for the Academic Years 2013-14 and 2014-15. In view of their grievances as indicated above, petitioners, in sum and substance are seeking writ of certiorari for quashing the public notice issued by UGC on 16/6/2015 and further they are seeking a writ of mandamus to KSOU directing it to issue marks cards and degree certificates for the concerned courses taken and passed by them and also a writ of mandamus to the UGC to recognize the degrees earned by the petitioners through the 'In-House System' of KSOU and also writ of mandamus to the Government of Karnataka to consider the concerned candidates, who are the petitioners herein for the services for which they are the aspirants.