B V V SANGHAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are listed to consider IA No.1 of 2018.

(2.) With the consent of learned counsel on both sides, these writ petitions are heard finally.

(3.) Petitioners have assailed communication dated 28.04.2016 issued by the 2nd respondent-University (Annexure-A) insofar as it directs the discharge of petitioner Nos.2 to 44-students of the 1st petitioner- Institution on the ground that their admission have not been approved. Further petitioners have sought for a writ of mandamus directing the respondent-University to approve the admission of petitioner Nos.2 to 44 and permit them to prosecute their studies in the 1st petitioner's Institution under the aegis of the 2nd respondent- University. Petitioners have also sought another direction to the 2nd respondent-University to declare the result of the petitioners who have appeared in the examination conducted in June-2016 as well as supplementary examinations thereafter and to also permit the students to appear in the examinations for the subjects in which they have not cleared. They have also sought for issuance of their respective marks cards.