ST. STEPHENS TEACHERS COLLEGE, KAMMAGONDANAHALLI, JALAHALLI WEST, BENGALURU AND OTHERS Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Petitioners are seeking for a direction to respondents 2 to 4 to issue marks card and consequently issue degree certificates to petitioners 2 to 101 for having successfully completed B.Ed. Course during the academic year 2014-15 if they are found otherwise not being ineligible.

(2.) Petitioners 2 to 101 were admitted to the B.Ed. Course in the 1st petitioner-college for the academic year 2014-15. In the earlier round of litigation they had sought for issuance of mandamus to 2nd respondent-University to grant affiliation to 1st petitioner-college for B.Ed. Course for the academic years 2013-14 and 2014-15. This Court after considering rival contentions by order dated 9-11-2015 issued following directions:

(3.) During the pendency of said writ petitions petitioners had appeared for 1st Semester examination of B.Ed. Course held during June 2015 and as such the Co-ordinate Bench of this Court had directed the University to examine as to whether petitioners would meet the eligibility criteria and if they had requisite attendance to declare their results. University was also directed to transfer those students whose admissions are approved by it to any recognised and affiliated college of respondent-University. It was also made clear 'hat for the purpose of transferring students from 1st petitioner-college therein, the University shall treat the college as disaffiliated college and exercise power conferred under Sec. 63(11) of the Karnataka State Universities Act, 2000. On account of 1st petitioner having admitted petitioners 2 to 101 therein without there being affiliation this Court had imposed cost by way of deterrent costs a sum of 2,00,000.00 and directed the 1st petitioner-college to deposit the same with the University within 10 days and for reporting compliance the matter was ordered to be listed on 24-11-2015.