NANDINI COLLEGE OF EDUCATION Vs. REGISTRAR GULBARGA UNIVERSITY

JUDGEMENT

(1.) PETITIONER Nos.7 to 103 were admitted to petitioner Nos.1 to 6-Colleges for the study of B.Ed. course for the academic session 2011-2012. The University did not permit the said students to appear for the first semester B.Ed. examination in the month of June, 2012. Therefore, they have filed these writ petitions seeking a direction to the respondent-University to permit the students to appear for the said examination.

(2.) THIS Court has passed an interim order permitting the students to appear for the said examination. Accordingly, they have appeared for the examination. This Court has also permitted the students to appear for the second semester B.Ed. examination.

(3.) LEARNED Counsel appearing for the petitioners submits that the petitioner Nos.1 to 6-colleges had in fact submitted the documents of the students to the respondent-University. Since the said documents were not in conformity with the relevant Regulations, they were returned by the University. Thereafter, the colleges have re-submitted the documents, which has caused the delay.