Y MURALIKRISHNAN Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) This petition is disposed of at the stage of preliminary hearing after notice to the respondents and after hearing the counsel for the parties.

(2.) The petition is directed by a student Y. Muralikrishna against the action of the first respondent-Bangalore University in Withholding the results of his performance at the first year B. E. Degree Examination held in the month of Aug., 1982 by the University. The petitioner is the student of Sri Siddartha Institute of Technology, Kunigai Road, Maralur, Tumkur. He joined that Institute, which is a private educational institution, on payment of Capitation Fee prescribed by that Institute/College and was not one of those students selected by the Selection Committee constituted by the Government of Karnataka in that behalf. The State is the third respondent.

(3.) The Regulations framed by the University for the 4 Year B. E. Degree Courses, among other things, provide for eligibility for admission. A student desiring to enter any Engineering College affiliated to the University is required to have passed with Physics, Chemistry and Mathematics as Optional Subjects in the two year Pre University Examination of the Karnataka State or any other examination declared as equivalent thereto by the concerned University in Karnataka. Such student should have also obtained in the aggregate not less than 50% of the aggregate maximum marks in the said three subjects in the second year Pre University Examination or in the equivalent examination.