SHRI H.T. UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned advocate Mr. Arun B.M. for the petitioners, learned Additional Government Advocate Smt. Niloufer Akbar for respondent No.1, learned Central Government Counsel Mr. B. Pramod for respondent No.2, learned Advocate Mr. T.P. Rajendra Kumar Sungay for respondent No.3, learned Advocate Mr. Shrikar Jayagovind for respondent No.4 and learned Advocate Mr. Lakshmikanth G for respondent No.5.

(2.) Three petitioners herein, of whom petitioner No.1 is shown to be the degree holder in computer application and petitioner No.3 is a retired professor, whereas no details are given about petitioner No.2, projecting themselves to be interested in improving the standards of education and further describing them as public spirited persons, have filed the present petition styling it as public interest petition.

(3.) Respondent No.2-Bangalore University is a University established under the Bangalore University Act, 1964. On coming into force the Karnataka State Universities Act, 1976, respondent No.2 became a University under the said Act. Presently, respondent No.2-University is governed under the provisions of the Karnataka State Universities Act, 2000 and the statutes framed thereunder.