UNIVERSITY GRANTS COMMISSION Vs. ANANDA KUMAR G.

JUDGEMENT

(1.) The Writ Appeals No.906/2022, 909/2022, 912/2022, 924/2022, 926/2022, 930/2022 and 931/2022, are filed challenging the Order dtd. 3/8/2022 passed by the learned Single Judge in Writ Petitions No.14903/2019 and connected matters, 13951/2019 and connected matters, 1666/2018 and connected matters, 41143-45/2019, 33066/2019 and connected matters, 5044/2019 and connected matters and 1395/2019 and connected matters, respectively.

(2.) We have heard Shri. Showri H.R., learned counsel appearing for UGC, Shri. T.P. Rajendra Kumar Sungay, learned counsel appearing for KSOU, Shri. Vikas Rajipura, learned Additional Government Advocate appearing for the State and Smt. Kumari. M, learned counsel appearing for the private respondents.

(3.) It is submitted by the learned counsel appearing for the appellant in W.A.No.906/2022 that the respondents No.1 to 11 had filed W.Ps.No.14903/2019 and connected matters before the learned Single Judge, asserting that they were students of the Karnataka State Open University (KSOU)-Respondent No.12, having been admitted to various courses in distance education mode for the academic years 2013-14 and 2014-15. They sought a writ of mandamus directing the KSOU to issue their degree certificates and a further direction to the appellant-University Grants Commission (UGC) to recognize the courses undertaken by them with the KSOU.