Karnataka High Court
Sayma Tabassum vs The State Of Karnataka And Ors on 11 July, 2023
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2023:KHC-K:5199
WP No. 201863 of 2023
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 201863 OF 2023 (EDN-RES)
BETWEEN:
SAYMA TABASSUM
D/O MOHD AZAM KHAN
W/O MOIZUDDIN QURESHI
OCC: LECTURER, AGE: 42 YEARS
R/O HAMMAL MOHALLA CITY
SAWAI MADHOPUR TOWN
SAWAI MADHOPUR-322021
STATE RAJASTHAN
...PETITIONER
(BY SRI. GANESH SUBHASHCHANDRA KALBURGI, ADVOCATE)
AND:
Digitally signed by
B NAGAVENI
Location: HIGH
1. THE STATE OF KARNATAKA
COURT OF
KARNATAKA REPRESENTED BY ITS
PRL. SECRETARY
DEPARTMENT OF HIGHER EDUCATION
M. S. BUILDING
BENGALURU-560001
2. KARNATAKA STATE AKKAMAHADEVI
WOMEN'S UNIVERSITY, VIJAYAPURA,
REPRESENTED BY ITS
REGISTRAR (EVALUATION)
JNANASHAKTI CAMPUS, TORVI,
VIJAYAPURA-586105
KARNATAKA
-2-
NC: 2023:KHC-K:5199
WP No. 201863 of 2023
3. VICE CHANCELLOR
KARNATAKA STATE AKKAMAHADEVI
WOMEN'S UNIVERSITY, VIJAYAPURA
JNANASHAKTI CAMPUS, TORVI,
VIJAYAPURA-586105
KARNATAKA
4. DECCAN COLLEGE OF EDUCATION
FOR WOMEN, KALABURAGI
REPRESENTED BY ITS PRINCIPAL
MALAGATTI CROSS, RING ROAD,
KALABURAGI-585104
...RESPONDENTS
(BY SMT. MAYA T.R., HCGP FOR R1;
SRI.RAVINDRA REDDY, ADVOCATE FOR R2 AND R3;
NOTICE TO R4 DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENT NO. 2 UNIVERSITY TO CONSIDER THE APPLICATION
DATED 13.03.2023, THE COPY OF WHICH IS AT ANNEXURE- F AND
DIRECT THE RESPONDENT NO. 2 UNIVERSITY THE
REPRESENTATIONS DATED 01.07.2023 AND 05.07.2023, THE COPY
OF WHICH IS AT ANNEXURE- H AND H1 AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. learned High Court Government Pleader accepts notice for respondent No.1. Sri.Ravindra Reddy, learned counsel accepts notice for respondent Nos.2 and 3.
2. In view of the proposed order to be passed, notice to respondent No.4 is dispensed with.
-3-
NC: 2023:KHC-K:5199 WP No. 201863 of 2023
3. The petitioner is before this Court seeking for the following reliefs:
"a) Direct the respondent No.2 university to consider the application dated 13.03.2023, the copy of which is at Annexure-F.
b) Direct the respondent No.2 University the representations dated 01.07.2023 and 05.07.2023, the copy of which is at Annexure- H and H1.
c) Direct the respondent No.2 University to consider the letter dated 26.06.2023, the copy of which is at Annexure-G and G1.
d) Issue any other appropriate orders, direction or writ as may be necessary in the interest of justice."
4. The petitioner claims to have completed the course in Bachelor of Education in the year 2008 from respondent No.2 University. Though all other documents have been given to the petitioner, the petitioner has not been provided the convocation certificate. As such, the petitioner made an application on 13.03.2023 with the applicable fee including penalty fee seeking for the convocation certificate. The grievance of the petitioner is that till date, the convocation certificate has not been issued.
-4-
NC: 2023:KHC-K:5199 WP No. 201863 of 2023
5. Sri.Ravindra Reddy, learned counsel for the respondent Nos.2 and 3 fairly submits that given four weeks' time respondent No.2-University will issue the certificate subject to all other formalities being fulfilled by the petitioner.
6. In that view of the matter, I pass the following:
ORDER i. The Writ Petition is allowed.
ii. Respondent No.2 University is directed to consider the application dated 13.03.2023 and issue the convocation certificate within a period of four weeks from today, if all other formalities required to be completed by the petitioner are so completed.
iii. Respondent No.2 will issue necessary notice to the petitioner at the address mentioned in the cause title.
Sd/-
JUDGE VNR List No.: 1 Sl No.: 30