K.SANDEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS who are students, have sought to quash Annexure-F dated 25.4.2011 passed by 1st and

(2.) ND respondents respectively and also the order at Annexure-G dated 2.2.2011 and to issue a writ of mandamus directing the respondent to permit the petitioners to write the supplementary examination scheduled to commence from 4.5.2011 in the failed subjects of first year M.Sc. Nursing Course and also permit the petitioners to complete the course. 2. It appears, the petitioners have admitted to the

(3.) ACCORDING to the learned counsel appearing for the respondent-University and the learned Government Advocate, although there was no such procedure being followed seeking for affiliation by the respondent- College, such permission was accorded for the academic year 2009-10 itself and that is, according to the learned Government Advocate, by over sight. However, according to learned counsel for the 3rd respondent- College, the College has sought for according recommendation for the academic year 2010-11, but by over sight, permission was granted for the academic year 2009-10. As such, the petitioners were admitted by the 3rd respondent and also it was the mistake on the part of the College in admitting the students without following the proper procedure. Hence, they sought permission to accord recognition for the academic year 2010-11 and not for 2009-10.