INDIRA GANDHI B.ED. COLLEGE Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) Petitioner Nos. 2 to 81 were admitted to the first petitioner-College 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. 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.

(2.) The contention of the respondent-University is that the college has not submitted the admission list of the students and admission fee along with the documents of those students to the University within time. That is why the University has not permitted the students to appear for the examination.

(3.) Learned Counsel appealing for the petitioners submits that the first petitioner-college 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 college has re-submitted the documents, which has caused the delay.