INSTITUTE OF EDUCATION MYSORE Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) In these petitions, writ petition Nos. 6307, 5528, and 6306 of 1987 are filed by the Institutions, which are running the B.Ed. Colleges at Mysore, Hassan and Harihar respectively. Writ petition Nos 5529 , 5849, 6303 to 6305, 6406 to 6410 of 1987 are filed by students, who are ineligible for admission to B.Ed. course either because they did not have the required per centage of marks in their degree examination or because they did not pass the degree examination with one of the subjects enumerated in the Note to Regulation-2 of the Revised Regulations for B.Ed. course for the year 1986-76. The petitioner in W.P.. No. 6315/1987- K. C. Ramakrishna had filed writ petition No. 2128/1987 which was dismissed on 13-2-1987. He has secured 44.8 per cent in the graduation. This fact is suppressed by the petitioner.

(2.) The High Court was closed for Summer Vacation from Monday the. 20th April 1987 to Sunday the 24th of May 1987 both days inclusive).

(3.) Writ petition No. 6307/1987 was filed on 27th April 1987 i.e., during Vacation. Writ petition Nos. 6303 to 6305/ 1987, 6315/87, 6306, 6406 to 6410 of 1987 were filed on 27th of April 1987 and interim orders were issued on the same day permitting the petitioners therein to appear for the B.Ed. examination subject to the condition that the results are withheld.