SHILPASHREE S. R. Vs. MANDYA UNIVERSITY

JUDGEMENT

(1.) These writ petitions are filed by the petitioners challenging the order dtd. 14/9/2023 vide Annexure - R in W.P.No. 27276 of 2023 and Annexure - H in W.P.No.7427 of 2025.

(2.) The brief facts leading rise to the filing of these writ petitions are as follows:

(3.) It is the case of the petitioners that, the then Mysore University was having its area of operation over the colleges situated at Mandya District apart from other neighbouring districts. Karnataka State Universities Act, 2000 was amended by the Karnataka State Universities (Amendment) Act, 2019. As per the said Amendment Act, Government College, Mandya, was taken away from the jurisdiction of Mysore University and declared it as a Mandya University. It was not affiliating University with territorial jurisdiction extending over the Government Colleges (autonomous), Mandya only. By a notification dtd. 10/10/2022, the Karnataka State Universities Act, 2000 was further amended by Karnataka State Universities (Amendment) Act, 2022 under which Mandya University was converted to cluster university.