SARAT BABU KOGANTI Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) THIS writ petition is filed seeking a writ of mandamus directing the 1st respondent to regularise the admission of the petitioner for the First year Medical Course in respondent 4-College for the Academic Year 1994-95.

(2.) THE brief facts of the case are that the petitioner is an Indian non-resident residing in U. S. A. He passed High School equivalency diploma of 12 years in Fayatteville-Manilus Senior High School of New york State accredited by New York State Board of Regents Middle states Associations of Colleges and Secondary Schools in the year 1985.

(3.) THE petitioner applied for the admission of the First Years Medical course in respondent 4-College in the month of September 1994 along with required certificates. Respondent 4 admitted him and petitioner also paid fifty thousand dollars as admission fees as fixed by the Universityrespondent 1. Thereafter he started attending the classes. The examination of the I Year M. B. B. S. was going to start on 16-8-1995 and just before starting of the examination, respondent 4 informed the petitioner that the University has not approved his admission and so he was not entitled for appearing for examination. Therefore he filed a writ petition.