M VENKATARAMANAPPA Vs. CHANCELLOR BANGLORE UNIVERSITY

JUDGEMENT

(1.) THOUGH this matter is posted for orders on I. A. for vacating stay, with the consent of the learned counsel appearing for both parties, the same is taken up for hearing and reserved and is disposed of as follows :

(2.) PETITIONER herein, questioning the legality and validity of the impugned Notification dated 30th August. 2006 bearing No. GS 3 bum. 2003 vide Annexure A. has presented the instant writ petition. Further, petitioner has sought for a writ of prohibition, restraining the respondents from proceeding with any enquiry under and in pursuance of the impugned notification dated 30th August, 2006 bearing No, GS 3 BUM. 2003 vide Annexure A. holding that, any such enquiry is without authority of law.

(3.) THE brief facts of the case are as follows : petitioner herein hails from Kodiyanur p. O. , Malur Taluk, Kolar District and has obtained his masters Degree in Sociology and rural Development during the years 1992 and 1995 respectively from the Bangalore University, Bangalore. Thereafter, petitioner submitted his application to Bangalore University for registration of his candidature for Ph. D. (research work) according to the Regulations governing the Pd. D. course in Bangalore university. Subsequently, the Ph. D. Registration Committee passed a resolution at its meeting held on 29th December, 1995 approving the registration of the petitioner for Ph. D. course and petitioner received the communication dated 29th January, 1996 from the Registrar (Evaluation) of the University approving the registration for Ph. D. degree for the title of the Thesis in respect of which the registration was granted, viz.