DIVYA JYOTHI INDUSTRIAL TRAINING CENTER REPRESENTED BY ITS PRINCIPAL Vs. DIRECTOR, THE JOINT DIRECTOR AND STATE OF KARNATAKA

JUDGEMENT

(1.) THE petition coming on for orders is considered for final disposal as the interim prayer and the main prayer are one and the same.

(2.) THE learned Government Advocate would submit that admittedly, the petitioner was to be intimated of the change in the pattern of examination in October 2013 and there is no explanation forthcoming as to the delay on the part of the respondents in having taken timely action in complying with the instructions furnished and therefore, any consideration of the present petition and any relief granted, would seriously upset the working of the respondents, who are hard put to comply with the directions issued in respect of the examinations to be held on 25th and 26th February 2014. It is no doubt that the respondents would be put to inconvenience and hardship and the explanation offered by the petitioner does not evoke confidence of this court, since the interest of the students is at stake and they would suffer on account of no fault of theirs, it is appropriate that the respondents are directed to accept the examination fees and to place the petitioner on such conditional terms, as it deems fit. Further, the petitioner shall deposit a sum of Rs. 10,000/ - in addition to the examination fees that is payable. The same shall be complied with expedition in view of the short period that is available to accommodate the students of the petitioner - Institution.