Karnataka High Court
Sri Harisha M vs Karnataka State Open University on 28 August, 2025
Author: R Devdas
Bench: R Devdas
-1-
NC: 2025:KHC:33444
WP No. 24404 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 24404 OF 2025 (EDN-RES)
BETWEEN:
1. SRI HARISHA M.,
S/O CHANIYAPPA GOWDA,
AGED ABOUT 47 YEARS,
R/A MEDU HOUSE,
DEVACHALLA VILLAGE, SULLA TALUK,
DAKSHINA KANNADA DISTRICT - 574 248.
2. SRI. ARUN KUMAR
S/O SURENDRA NAIR,
AGED ABOUT 48 YEARS,
RESIDING AT NO.3-1-119G, BANNANJE,
NEAR SP OFFICE, MOODANIDAMVOOR VILLAGE,
UDUPI - 576 103.
3. SRI. DIVAKARA P.
Digitally signed by S/O JARAPPA POOJARI,
JUANITA
THEJESWINI AGED ABOUT 49 YEARS,
Location: HIGH RESIDING AT NO.2-68,
COURT OF NEAR VITOBHA BHAJANA MANDIRA,
KARNATAKA AMBALPADI, UDUPI - 576 103.
4. SRI. NAVEEN RAMA NAIK
S/O RAMA NAIK,
AGED ABOUT 45 YEARS,
RESIDING AT NO.203/2,
UF "D" BLOCK "B", VIETH HOMES,
MOLLAR CORLIM, OLD GOA,
PANAJI, GOA - 403 110.
...PETITIONERS
(BY SRI. SYED HUSSAIN FOR
SRI. VIRUPAKSHAIAH P.H., ADVOCATES)
-2-
NC: 2025:KHC:33444
WP No. 24404 of 2025
HC-KAR
AND:
KARNATAKA STATE OPEN UNIVERSITY
MUKHTAGANGOTRI,
MYSORE - 570 006.
REPRESENTED BY ITS VICE-CHANCELLOR
...RESPONDENT
(BY SRI. T.P. RAJENDRA KUMAR SUNGAY, ADVOCATE)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS UNIVERSITY TO CONSIDER THE
REPRESENTATIONS DATED 08.07.2025 VIDE ANNEXURE-J1 TO
J4 AND TAKE APPROPRIATE STEPS FOR ISSUANCE OF
CONVOCATION AND MIGRATION CERTIFICATE IN FAVOUR OF
THE PETITIONER IN RESPECT OF B. TECH IN CIVIL
ENGINEERING EXPEDITIOUSLY.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Counsel for the respondent-University has today filed a memo along with a copy of the endorsement dated 22.08.2025 given to the petitioners.
2. Learned Counsel for the respondent submits that the respondent-University has informed the petitioners -3- NC: 2025:KHC:33444 WP No. 24404 of 2025 HC-KAR that the Memorandum of Understanding executed by the Erstwhile Academic Collaborative Institutions have been duly terminated in compliance of the directives of the concerned authorities and the same has been intimated to the public and the stake holders through public notice of the University and therefore, the request made by the petitioners for issuance of Convocation certificate cannot be acceded to.
3. In view of the endorsement issued to the petitioners, the writ petition stands disposed of reserving liberty to the petitioners to raise a challenge to the endorsement.
Ordered accordingly.
Sd/-
(R DEVDAS) JUDGE JT/-
CT: JL