Karnataka High Court
Somashekara K V vs Centralised Admission Cell For B Ed ... on 20 February, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
IN THE HIGH COURT OF' KARNATAKA AT BANGALORE
DATED THIS THE 20th DAY 01? FEBRUARY 2009
BEFORE
THE E~ION'BLE Mr. JUSTICE AJIT J 1]}
WRIT PETITION No.56{) OF '.23 (3OE3:(Ei3f;3i*e., = '
B}1."I'WEEN:
Somashekara K.V. ,
S / <3 Vénkataramu,
Aged about 22 years,
Reside11tofKuppaha}]i,
Melm*:1,K.R.NagaraTa1u_k, _ -
zvlysore Bistri(:1:.? " " *.----.~.=PETITIONER
(Sri A.V.G As§tfs.;i_}g;1§r§;'}' Q L
AND: , % . _
1. centrairsed' Admigsémi'
for 8.Ed., CQu1*s¢, _
Reppeschted 1i}f,'._ its Special Ofiicer,
'~ Gofjémment Jufiim:-----Q0}1ege
'1:31,1_i1(ii11"g, §<;.G,Road,
. V "
2. mnya B.Ed. conege,
I~Ialk;~':nahalii;" Mysore--Ba1'muru Road,
' ._LaiitI:*1,a;irtip1_:ra,
xM}5s<}>re«'57{) O 10.
I\:iVySoAi'e University,
Rézpresenteci by its Registrar,
'"CI'oford Han, Mysore-5 ...RESPONDEN'i'S
(Respendent No. 3 impleaded vide order (iated
20.02.2009)
(Sri K.Ana:{1da, Adv. for R1; Sri Rajendra Kumar Sungay,
Aév. for R3; R2 Sd/~)
This we is filed under Articles 226 and 227 of
Constitution of India praying to quash the nofificafloii.
at Axmexure-A insofar as it relates to
concerned, etc.
This WP coming on for prelimi1*1a..; heah iriniéu
Group this day, the Court made theI»fo11owi11g:t> "
ORDER .,
An oral request is iiioaoeii counse}
appearing for Mysore
University, Request is
granted. _Vfo;§§1;ei:jp~e;titiooefto amend the cause
title by University as party
respondent '...v"Aj:izeiitiment to be C81'I'iCd out
~M§'...Raieod§*sVKumar Sugnay is oireoted to Vinoijoeii sesjgjondent No. 3.
* 2;'-The -§)eti'£io:{1er claims that he has passed the 4qualii3/iuilg Eiegfee examination and obtained degree from «Unisrersity ané he has seemed more than 50% A' "n1e;rks in the aggregate of all the three years incmding '' ' electives (optional) languages and internai fl
- / s1.:§u.--eVVe. is 1.: "
.//fl/3 ' " file power in the registry Withifl four weeks. assessment marks. The petitioner has sought for admission to B.Ed. course and the list {if students was sent to the University, resmndent No.3 for approvai: V . A'
3. When the matter is taken up, Mr._}£?_§§jen?i:<'3__§ . Kumaz' Sungay, iearned counsel app;ea_riI1g'.fo'1' ii respondent, on instructions, 'subinits the if admission of the petitionefiiis Q i ., . -
4. Haviiifi Vtoatthe admission of the gfietition, to my mind, éoes not s'm:'v:ive for"é:ois'i<iera1:ien. V' ., disposed of accordiiigly. Kumar Sungay, learned counsel is sd/-
Judge E AI/-