SUNIL KUMAR THAKUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ALL these petitions are filed by the students of engineering/medical/dental courses conducted by the University in karnataka.

(2.) ALL these petitioners are before me aggrieved by the show-cause notice dated 5-11-2003 issued to each one of the petitioners, in the matter of enquiry into abnormally high marks scored by non-Karnataka candidates in CET 2003 and also the subsequent report of the Enquiry officer dated 20-12-2003 and the Government Order dated 2-4-2004 passed against these students. The facts and circumstances raised by the petitioners are almost same or similar excepting some variance in some of the petitions. Hence a common order is passed.

(3.) W. P. Nos. 23312 to 23314 of 2004 is taken as a leading petition for deciding these petitions.