CHANNEGOWDA COLLEGE OF NURSING Vs. REGISTRAR

JUDGEMENT

(1.) SHRI N.K. Ramesh takes notice for respondent No. 1.

(2.) THESE petitions are identical to several petitions, which were allowed by this court and therefore, are heard and disposed of at the stage of Preliminary Hearing.

(3.) IT is the case of the University that the institution had failed to comply with the directions and failed to submit the admission statements in time. Though documents were sought to be submitted belatedly, the same was not taken into account since the University had already taken a decision not to approve the admissions of those students whose papers had not been submitted. Though the discrepancies that were noticed by the University were subsequently corrected, the University had not approved the admissions of the students since the documents were not furnished in time. It is on a matter of principle that the University has refused to approve the admissions. It is in this background that the petitioners are before this court.