M R ANANTHAPADMANABHA Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) This writ petition is presented by a student of the I Year B.E. Degree Course of Adichunchanagiri Institute of Technology, Chikmagalur. In the petition he has prayed for issue of a writ of mandamus to the respondents-University of Mysore and the Principal, Adichunchanagiri Institute of Technology, Chikmagalur, to permit the petitioner to take the I Year B.E. Degree examination which commenced on 13 3-1982 and also to continue the course till he completes the same in accordance with the Regulations of the University.

(2.) Emergent notice was issued to the respondents on 4 8 1982 and an interim order was passed by me directing the respondents to permit the student to take the II Semes tar examination at his risk. Similarly, in regard to the examination held in March, 1982, the petitioner was permitted to take the examinations by an order made by me on 4-8 1982 subject to his results being witheld pending disposal of the writ petition.

(3.) The petitioner's case is that he is eligible to join the B.E. Degree Course, as he was not successful in gettieg selected by the Selection Committee constituted by the Government for selection for candidates to undergo B.E. Degree Course in Karnataka, he joined the 2nd respondent- Adichunchanagiri Institute of Technology as a student as he fulfilled all the prescribed eligibility qualifications.