NIMBAPPA Vs. REGISTRAR ADMISSION AND EVALUATION KARNATAKA STATE OPEN UNIVERSITY MANASAGANGOTRI MYSORE

JUDGEMENT

(1.) SRI Ashok Haranahalli is directed to take notice for NCTE.

(2.) AS the petitioners are seeking an interim order and the grant of the said interim order is dependent on the validity of their admission to the course itself, by consent of the parties, the matter is heard on merits and disposed of by this order, as common questions of law and facts do arise for consideration in all these writ petitions.

(3.) KARNATAKA State Open University was established in the year 1994, under the provisions of the Karnataka State Open University Act, 1992, at the State level for the introduction and promotion of Open university and distance education systems in the educational pattern of the State and for co-ordination and determination of standard of such systems. With a view to facilitating hundreds of in-service teachers who are graduates or otherwise eligible for admission to the B. Ed, programme, the University offers an alternative pattern leading to a reasonably good professional degree. According to the scheme they need not take leave in the full academic year. As such, an alternative pattern of B. Ed, programme is designed. B. Ed, degree programme offered by the university is called "b. Ed. Through Distance Mode". However, the scheme of studies, the scheme of examination and the academic requirements of the course are, as per the guidelines of NCTE.