SANTHOSH M Vs. VISHWESVARAIAH TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) Though these writ petitions are listed for preliminary hearing, with the consent of learned counsel on both sides, they are heard finally.

(2.) Petitioners have sought for a direction to respondent No.1 University to extend the benefits of the Notification bearing No.VTU/BGM/ACA-OS/EXIT SCH/2017-18/4777 dated 13/09/2017 vide Annexure- A to the writ petitions and allow them to submit their applications under One Time Exit Scheme in accordance with aforesaid notification.

(3.) Briefly stated facts are that these petitioners were admitted in the academic year 2014- 15 under Non-CBCS scheme. Later on, they were transferred to CBCS scheme. They have sought for extension of the benefit of the One Time Exit Scheme as has been done to other similarly placed students, so that they could conclude and complete their Bachelor of Engineering course in various branches in the respective respondent Nos.2 to 5 Engineering Colleges, which are affiliated to respondent No.1 University.