PRAKASH AMBEDKAR EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this batch of cases the petitioners are asking for a writ in the nature of mandamus against (i) Director, DSERT (ii) the Secretary, Karnataka Secondary Education Examination Board (D.Ed.) and (iii) the Principal, DIET, Bidar to approve the admission of the students admitted by the respective Colleges to D.Ed. Course for the Academic Year 2015-16 and permit the students to appear in the examination scheduled to be held during June, 2016 and declare the result.

(2.) Heard learned advocates for the petitioners and Sri Syed Habeeb, learned AGA for the respondents and perused the petitions.

(3.) The Colleges having the recognition of NCTE for conducting D.Ed. Course of two years' duration and made the admissions for the academic year 2015-16 prior to 25.08.2015, the last date as per the Calendar published by the Director, DSERT, submitted the list of admissions for approval to the Principal, DIET, Bidar. There being delay in submission of the lists by the Colleges, approval as sought having not been accorded, despite submission of representations, these petitions were filed for relief.