AKASHATHA B.R. Vs. PROF. M. KOTRESH

JUDGEMENT

(1.) Heard.

(2.) Accused No.1-Professor M.Kotresh, Registrar, Bangalore University is present through video conferencing. I.A.No.1/2022 has been filed for recall of the order dtd. 14/6/2022 passed by this Court. The cause shown in the application for recall of the order dtd. 14/6/2022 is sufficient. I.A.No.1/2022 stands allowed.

(3.) This contempt petition arises out of the judgment and order dtd. 23/7/2021 passed in W.P.No.4717/2020 whereby, accused No.1-University was required to take a decision on the representation of the petitioners/students for shifting them to another institution after due correspondence with accused No.2-National Council for Teacher Education (NCTE).