ANGADI SHANTHANANDKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) BRIEF Facts in W. P. Nos. 19180 to 19214 of 2004 angadi Shanthanandkumar and others have filed Writ Petition Nos. 19180 to 19214 of 2004 seeking for a direction directing the second respondent to regularise their admissions and to treat them as regular recognised students studying under third respondent-College.

(2.) PETITIONERS were eligible to he admitted to the BAMS course. In furtherance of starting of the College by the third respondent, petitioners made applications along with others to be selected for the first year BAMS course. Third respondent conducted entrance test for all applicants and ultimately admitted the petitioners according to merit. They were admitted for the academic year 2002-2003. Second respondent fixed the last date for admissions with fine as 15-1-2003. All petitioners are prosecuting their studies from the date of their admission and it has been 11/2 year course of the first year. Third respondent forwarded the list of admitted students along with the requisite fee to the second respondent. Third respondent has got affiliated to the second respondent for starting of its College. Second respondent is aware of the total number of students along with their names and particulars.

(3.) FIRST respondent permitted the third respondent to start a College with an intake of 40 students by an order dated 27-8-2002. Second respondent consented for affiliation by its order dated 22-11-2002. Third respondent admitted 35 petitioners as against 40 sanctioned scats by the first respondent. Part of the course has been completed by the petitioners. Second respondent has not sent the examination forms to the third respondent. Third respondent informed the petitioners that second respondent is not sending the forms on the ground that the consent of the Central Council of Indian Medicine is not obtained by the third respondent and that the second respondent is not granting examination forms. Third respondent informed the petitioner that they have filed a writ petition before this Court in W. P. No. 6836 of 2004 seeking a direction in the matter. Third respondent is promising that he would get the orders from this Court for the students to appear for the examinations. No permission is obtained. Petitioners students in these circumstances are before me. Brief facts in Writ Petition Nos. 19444 to 19463 of 2004