RAGHU S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions involving similar and akin issues, have been considered together and are disposed of by this common order.

(2.) In the first batch of writ petitions, the students are before this court seeking for a direction to respondent Nos.1 and 2 to announce the final year results of the petitioners in respect of 3rd and 4th semester examination held during the academic year 2016-17 and consequently issue the Marks Cards and the Certificates.

(3.) In the second batch of writ petitions, the institution is before this court challenging the order of the [NCTE] dated 16.03.2018 inter alia seeking a direction to the respondent Nos.1 and 2 to accord permanent recognition to the petitioner institution under the provisions of National Council for Teachers Education Act, 1993 [NCTE] and further to declare the results of the students, relating to respondents 4 to 115 for the academic year 2015-16 and 2016-17 and issue their Marks Cards/Certificates.