P SIVA NAGA RAJU Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) THE petitioner was given admission in the Master of Computer Applications Course (in short the 'mca' course) for the academic year 1997-98 by the 2nd respondent - Principal of the R. V. College of Engineering, Bangalore (in short the 'institution') which is affiliated to the respondent-Bangalore University (in short the University) and as such is bound by the statutory regulations framed by the said University.

(2.) ). The petitioner was admitted to the MCA Course by the respondent - Institution on 13 -11-1997. On 19-1-1998, statement of admission was sent to the respondent - University for its approval. On receiving the same, the respondent University verified the academic papers and found that the petitioner is not eligible for being admitted to the MCA course as per the regulations. Accordingly, a communication to the said effect was made to the institution under the University's letter dated 15-6-1998 (Annexure 'h' ). Subsequently, the petitioner was informed by the College that in view of the communication made by the University he is being discharged. Under these circumstances the present writ petition has been filed with the prayer that the respondents be directed to approve the admission of the petitioner in respect of MCA course and allow him to continue with the studies.

(3.) AS provided under Section 35 read with Section 36 of the Karnataka State Universities Act, 1976 (in short the 'act') the University has framed the Regulations for MCA course, under the caption 'regulations of Master of Computer Applications (MCA) Course' (in short the 'regulations' ).