YAMANURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioners are students of 4th respondent-college and they have admitted to Bachelor of Education, Ist Semester and their names have been uploaded in the website of UUCMS. It is the case of the petitioners that sanction strength of students to the 4th respondent-college was 100 students (2 units containing 50 each). The respondent No.4 has uploaded the entire batch students, totally 53 students as per Annexure-A to the writ petition and as such, the respondent-University, has not considered the excess of three students in the unit on the ground that, total students for each unit is 50 student each and in that view of the matter, the respondent-university has issued endorsement dtd. 16/8/2022 (Annexure-F) stating that additional 3 students, who are petitioners in the present writ petition, and their admission cannot be accepted. Feeling aggrieved by the same, the petitioners-students have approached this Court.

(2.) I have heard Sri.Subash A Sondur, learned counsel appearing for the petitioners and Sri.Anoop G Deshpande, learned counsel appearing for respondent Nos. 2 and 3-Univesity, Sri.Shivaprabhu Hiremath, Learned Additional Government Advocate for respondent No.1 and also Sri.S.S.Beturmath, learned counsel appearing for respondent No.4-college.

(3.) Learned counsel appearing for the petitioners invited the attention of the Court to total number of students allotted in favour of the 4th respondent-college by the respondent-University as per Annexure-D, dtd. 10/11/2021 and stated that total sanction was 100 students of two units and therefore, the college has uploaded 53 students as per Annexure-A to the writ petition and total strength sanctioned in favour of the college is well within the limits. Accordingly, sought for interference of this Court.