ASGAR HUSSAIN Vs. UNIVERSITY OF BANGALORE

JUDGEMENT

(1.) The petitioners, who were admitted to the Engineering Degree Course by the private Engineering Colleges in the City of Bangalore have presented these petitions aggrieved by the action of the Bangalore University disapproving their admission on the ground that they were ineligible for admission to the course.

(2.) W.P.No. 29245 of 1982 came up for preliminary hearing after notice to the respondents and other petitions came up for preliminary heading on 5th August 1983. Counsel for the University was directed to take notice for fhe University in thase cases. Sri. N. P. Moganna, learned Counsel, took notice for Islamiah Institute of Technology, which is a respondent in some of the petitions. Government Advocate was directed to take notice for the State. After hearing the learned Counsel for the parties orders were reserved after making an interim direction to the University to admit the petitioners to the examination as it was due to commence from 8th August 1983.

(3.) It is common ground that according to the rules in force, to candidate, who has secured less than 50% of marks in the Pre-University Examination is eligible for admission to the B.E. Degree Course except in the case of candidatly belonging to Scheduled Caste, Scheduled Tribe and Backward Tribe The candidates belonging to Backward Tribe are eligible to be admitted to the Course even if they had secured less than 50% marks in the Pre-University Examination having passed the said examination.