BANGALORE CITY COLLEGE Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) THE petition coming on for preliminary hearing, is considered for final disposal given the circumstances of the case.

(3.) IT is stated that a fresh affiliation was granted in the said academic year 2009 -10 with a permitted intake. In so far as B.Sc. (Electronics) is concerned, admissions had been made regularly and students who were admitted to the academic year 2012 -13 were permitted to take up their examinations and results have also been declared. In so far as B.A. (Political Science) and B.A. (Economics) also, the situation was the same and results have been declared. But, in so far as M.Sc.Computer Science is concerned, results are yet to be declared of the students who were admitted to the academic year 2012 -13.