Karnataka High Court
L Keshava Prasad vs State Of Karnataka on 8 February, 2017
Author: S.Sujatha
Bench: S.Sujatha
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF FEBRUARY, 2017
BEFORE
THE HON'BLE MRS.JUSTICE S.SUJATHA
W.P.Nos.32189/2016 & 41486 - 41569/2016
[EDN - RES]
BETWEEN :
IN W.P.No.32189/2016:
1. L KESHAVA PRASAD
S/O LAKSHMIKANTH L.,
AGED ABOUT 25 YEARS
IN W.P.No.41486/2016:
2. AKTHAR KHAN
S/O IRSHAD KHAN, MAJOR
IN W.P.No.41487/2016:
3. ASHWIN SHARMA
S/O SRAVAN LAL SHARMA,
MAJOR
IN W.P.No.41488/2016:
4. BHARDWAJ SANJAY KUMAR
S/O RAMAWADH,
MAJOR
IN W.P.No.41489/2016:
5. CHAUHAN HARESH KUMAR
S/O GULAB CHAND B.CHAUHAN,
MAJOR
-2-
IN W.P.No.41490/2016:
6. CHAURASIYA ABHISHEK,
S/O OMNATH V., MAJOR
IN W.P.No.41491/2016:
7. DEVESH SHUKLA
S/O SUBODH SHUKLA, MAJOR
IN W.P.No.41492/2016:
8. JAINENDRA BAHADUR SINGH,
S/O ABHAY NARAYAN SINGH, MAJOR
IN W.P.No.41493/2016:
9. JAY SINGH
S/O HARILAL, MAJOR
IN W.P.No.41494/2016:
10. K M ARIFA BANO
(DELETED AS PER COURT ORDER
DATED 04.01.2017.)
IN W.P.No.41495/2016:
11. K.M.GEETA DEVI
D/O RAM ALAM, MAJOR
IN W.P.No.41496/2016:
12. K M NAZIA BANO
D/O MD SALEEM, MAJOR
IN W.P.No.41497/2016:
13. K M DARAKASHA ANJUM
D/O ZUBER AHMED, MAJOR
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IN W.P.No.41498/2016:
14. MOHD.ANISH
S/O SHEHJMAL, MAJOR
IN W.P.No.41499/2016:
15. PAL ANJALI
D/O VIJAY BAHADUR, MAJOR
IN W.P.No.41500/2016:
16. PAWAN PANDEY
S/O SHAYANTH PANDEY,
MAJOR
IN W.P.No.41501/2016:
17. SAYYED DADAMIYA
S/O SAYYED MAHBOOB SAB,
MAJOR
IN W.P.No.41502/2016:
18. SHUKLA DEEPAK RANJEET
S/O RANJEET, MAJOR
IN W.P.No.41503/2016:
19. SURAJ
S/O SIYARAM, MAJOR
IN W.P.No.41504/2016:
20. VISHWAKARMA PRADEEP
S/O RAMESH, MAJOR
IN W.P.No.41505/2016:
21. GOURAV SINGH
S/O AJAB SING, MAJOR
-4-
IN W.P.No.41506/2016:
22. ABHISHEK MISHRA
S/O BRIJESH MISHRA, MAJOR
IN W.P.No.41507/2016:
23. ASHISH PATEL
S/O MADHAV PATEL, MAJOR
IN W.P.No.41508/2016:
24. DHAVAL G GOHIL
S/O GHANSHYAM P GOHIL,
MAJOR
IN W.P.No.41509/2016:
25. JAIWANT VERMA
S/O OM PRAKASH VERMA, MAJOR
IN W.P.No.41510/2016:
26. K M ANTIMA GUPTA
D/O RAMPRASAD GUPTA,
MAJOR
IN W.P.No.41511/2016:
27. K M PREMA DEVI,
D/O BALAKU PAL, MAJOR
IN W.P.No.41512/2016:
28. K M SNEHA VERMA
D/O JAYPRAKASH VERMA,
MAJOR
IN W.P.No.41513/2016:
29. K M USHA TIWARI
D/O AJAY TIWARI, MAJOR
-5-
IN W.P.No.41514/2016:
30. K M VANDANA
D/O SHIVANARAYAN, MAJOR
IN W.P.No.41515/2016:
31. MISHRA DEEPAK KUMAR
S/O DINESH KUMAR, MAJOR
IN W.P.No.41516/2016:
32. MOHD. SULTAN KHAN
S/O LATE MD. AKBAR KHAN
MAJOR,
IN W.P.No.41517/2016:
33. MOHIT SHARMA
S/O ANAND SHARMA, MAJOR
IN W.P.No.41518/2016:
34. PRAJAPATI SURAJ
S/O RAMDARAS, MAJOR
IN W.P.No.41519/2016:
35. RAGHAVENDRA PRATAP
S/O PRATAP NARAYAN DWIVEDI
MAJOR,
IN W.P.No.41520/2016:
36. RAJPUT HARSHA
S/O MAHENDRA BHAI, MAJOR
IN W.P.No.41521/2016:
37. SHIKHA PAL
D/O MURARI PAL, MAJOR
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IN W.P.No.41522/2016:
38. SHINDE SHARAD
S/O NAMDEV, MAJOR
IN W.P.No.41523/2016:
39. SHIVAM KUMAR
S/O SATISH KUMAR, MAJOR
IN W.P.No.41524/2016:
40. SUMIT KUMAR VERMA
S/O RAM KHETAWAN VERMA
MAJOR
IN W.P.No.41525/2016:
41. SUSHIL SHUKLA
S/O RAJ KUMAR SHUKLA, MAJOR
IN W.P.No.41526/2016:
42. SWARGAM BHUMESHWAR
S/O CHILUKHAHA SWARGAM
MAJOR
IN W.P.No.41527/2016:
43. TRIVEDI JAYDEEP
S/O JAGDEV PRASAD, MAJOR
IN W.P.No.41528/2016:
44. VINOD KUMAR
S/O BHAGWAN PRASAD,
MAJOR
IN W.P.No.41529/2016:
45. CHAUHAN VINOD
S/O RAJU SINGH, MAJOR
-7-
IN W.P.No.41530/2016:
46. ANSARI MD.TARIQUE
S/O VALI MD., MAJOR
IN W.P.No.41531/2016:
47. AYUSH KHANDELWAL
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
IN W.P.No.41532/2016:
48. CHAUHAN SURAJ
S/O RAMNARAYAN, MAJOR
IN W.P.No.41533/2016:
49. DUBEY RAVI
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
IN W.P.No.41534/2016:
50. K M NEHA PANDEY
D/O SANTOSH PANDEY, MAJOR
IN W.P.No.41535/2016:
51. KUMAVAT RAVINDRA
S/O LALCHAND, MAJOR
IN W.P.No.41536/2016:
52. PRAJAPATI DEEPAK
S/O KHADERAN, MAJOR
IN W.P.No.41537/2016:
53. RAJPUT JIGAR SINGH
S/O RATU SINH, MAJOR
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IN W.P.No.41538/2016:
54. RAJPUT PRAVIN SINH
S/O BHALABHAI, MAJOR
IN W.P.No.41539/2016:
55. RANE RUSHI KUMAR
S/O PRAKASH, MAJOR
IN W.P.No.41540/2016:
56. AYESHA KHANUM
D/O LATE NASEER KHAN, MAJOR
IN W.P.No.41541/2016:
57. SIKANDER RAJBHAR
S/O RAMESHCHANDRA, MAJOR
IN W.P.No.41542/2016:
58. SURAJ KUMAR SINGH
S/O SURESH SINGH, MAJOR
IN W.P.No.41543/2016:
59. YADAV SACHIN KUMAR
S/O RAJARAM YADAV, MAJOR
IN W.P.No.41544/2016:
60. PULKIT TANDI
S/O PAWAN KUMAR TANDI, MAJOR
IN W.P.No.41545/2016:
61. SATYAVIR KUMAR
S/O RAJA RAM SINGH, MAJOR
IN W.P.No.41546/2016:
62. DUBEY AMIT
S/O NAGESH DUBEY, MAJOR
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IN W.P.No.41547/2016:
63. GUPTA RAMESH
S/O HIRALAL, MAJOR
IN W.P.No.41548/2016:
64. GUPTA NIKHIL
S/O PARASNATH GUPTA, MAJOR
IN W.P.No.41549/2016:
65. JAIN VIVEK RAJ
S/O RAJ KUMAR, MAJOR
IN W.P.No.41550/2016:
66. RIFA BANO
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
IN W.P.No.41551/2016:
67. MISHRA KIRTI
D/O LALBABU, MAJOR
IN W.P.No.41552/2016:
68. MD. AFSAR
S/O ABDUL AUWAL SHAIK,
MAJOR
IN W.P.No.41553/2016:
69. PRITAM SAHU
S/O RAMESH KUMAR SAHU, MAJOR
IN W.P.No.41554/2016:
70. BARAI KISHAN
S/O MADAN LAL, MAJOR
- 10 -
IN W.P.No.41555/2016:
71. A BHARATH RAJU
S/O A BHASKARA RAJU, MAJOR
IN W.P.No.41556/2016:
72. PRASHANT GAUR
S/O AKHILESH PRAKASH GAUR
MAJOR
IN W.P.No.41557/2016:
73. SUMIT SAHU
S/O SHYAM SAHU, MAJOR
IN W.P.No.41558/2016:
74. SURAJ PATHAK
S/O RAKESH PATHAK, MAJOR
IN W.P.No.41559/2016:
75. VIKASH KUMAR CHAUHAN
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
IN W.P.No.41560/2016:
76. CHAUHAN ALPESH
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
IN W.P.No.41561/2016:
77. CHAUHAN RAGHUJI
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
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IN W.P.No.41562/2016:
78. ABHIJEETH BISWAS
S/O ASHOK BISWAS, MAJOR
IN W.P.No.41563/2016:
79. ALIJAN M K
S/O KHASIMSAB M., MAJOR
IN W.P.No.41564/2016:
80. BHARATH K V
S/O VIJAYKUMAR K.J., MAJOR
IN W.P.No.41565/2016:
81. NIHAL K
S/O KUTAMANSTAN D.A.,
MAJOR
IN W.P.No.41566/2016:
82. YASIR ARAFAT
(DELETED AS PER COURT
ORDER DATED 04.01.2017.)
IN W.P.No.41567/2016:
83. CHAUHAN DASRATH KUMAR
S/O ARIAN BHAI, MAJOR
IN W.P.No.41568/2016:
84. K.M.PALAK SHARMA
S/O AJAY SHARMA, MAJOR
IN W.P.No.41569/2016:
85. TRIPATHI DEVENDRA DUDHNATH
S/O TRIPATHI DUDHNATH,
MAJOR
- 12 -
ALL ARE R/AT INSTITUTION HOSTEL
AMRUTHA AYURVEDIC MEDICAL
COLLEGE & HOSPITAL,
BEHIND ONAKE OBAVVA STADIUM,
CHITRADURGA-577 501 ...PETITIONERS
(BY SRI T.P.RAJENDRA KUMAR SUNGAY, ADV. FOR
SRI RAMESH KUMAR, ADV.)
AND :
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
TO EDUCATION DEPARTMENT,
M.S.BUILDING, BANGALORE-560 001.
2. AMRUTHA AYURVEDIC MEDICAL
COLLEGE & HOSPITAL,
BEHIND ONAKE OBAVVA STADIUM,
CHITRADURGA-577 501
3. SRI DEVARAJ URS VIDYA SAMSTHE (R)
BEHIND ONAKE OBAVVA STADIUM
CHITRADURGA-577501
REP. BY ITS SECRETARY.
4. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES,
4TH MAIN, 'T' BLOCK,
JAYANAGAR, BANGALORE-560 041
REP. BY ITS VICE CHANCELLOR
5. CENTRAL COUNCIL OF INDIAN MEDICINE
JAWAHARLAL NEHRU BHARATIYA
CHIKITSA AVAM,
HOMEOPATHY ANUSANDHAN BHAVAN,
61-65, INSTITUTIONAL AREA,
JANAKPURI, NEW DELHI-110 058
REP. BY ITS SECRETARY. ...RESPONDENTS
(BY SRI H.T.NARENDRA PRASAD, AGA. FOR R-1;
SRI ABHISHEK MALIPATIL, ADV. FOR R-2 & R-3;
SRI SACHIN B.S., ADV. FOR R-4; R-5 SERVED.)
- 13 -
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTIONL OF INDIA PRAYING TO
DIRECT R-2 TO ISSUE NO OBJECTION CERTIFICATE [NOC] AND
R-3 TO ISSUE MIGRATION/TRANSFER CERTIFICATE TO THE
PETITIONERS AND ETC.
THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
These petitions are by the students of the 2nd respondent-college seeking for a writ of mandamus or any other writ directing 2nd respondent to issue 'No objection certificate' and 'migration/transfer certificate' from 4th respondent-Rajiv Gandhi University of Health Sciences.
2. Petitioners are students of B.A.M.S. course. Some of the petitioners have joined the course in the academic year 2011-12, some in 2012-13 and some in the year 2014-15 up to 2015-16. The students were not allowed to take up examination since the admission tickets were not issued by the 2nd respondent. Hence, the petitioners approached this Court. By virtue of the interim order passed by this court, petitioners have
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taken up the examinations and their results were also announced. In view of the subsequent developments the only grievance of the petitioners herein is to direct the 2nd respondent-college to issue 'No objection certificate' and the 4th respondent to issue 'migration/transfer certificate'.
3. This Court by Order dated 3.10.2016 directed to petitioners to file their personal affidavits stating that they have signed the vakalath. In compliance with the order passed by this Court on 3.10.2016, 30 petitioners have filed their personal affidavits to the said effect. No affidavits of the other petitioners are filed. Hence, petitions as regards 55 petitioners viz., petitioners No.3, 4, 5, 6, 7, 10, 12, 14, 15, 18, 23, 25, 26, 27, 28, 29, 32, 34, 36, 37, 39, 41, 42, 43, 44, 47, 48, 49, 50, 52, 54, 56, 57, 58, 60, 61, 62, 63, 64, 66, 67, 68, 69, 71, 72, 73, 74, 75, 76, 77, 78, 82, 83, 84 and 85 stands rejected.
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4. Learned counsel appearing for respondent No.2 would contend that the 2nd respondent is ready and willing to issue 'no objection certificate' to the students who have complied with the order of this court, subject to payment of balance course fee by each of the student. The said submission is taken on record. Accordingly, the 2nd respondent is directed to issue 'no objection certificate along with original marks cards/the testimonials' to the respective students, who have filed the personal affidavits before this Court, within a period of two weeks from the date of payment of the balance course fee by the respective student.
5. As regards the 'migration/transfer certificate', it is made clear that 30 students who have filed personal affidavits before this Court are at liberty to file representation before the 4th respondent, which shall be considered by the 4th respondent and 'migration/transfer certificate' shall be issued subject to
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fulfillment of criteria prescribed under the Regulations of the 4th respondent-University. This exercise shall be carried out by the 4th respondent as expeditiously as possible within a period of three weeks from the date of filing of the representation by the petitioners-students.
The petitions are accordingly allowed in respect of petitioner Nos.1, 2, 8, 9, 11, 13, 16, 17, 19, 20, 21, 22, 24, 30, 31, 33, 35, 38, 40, 45, 46, 51, 53, 55, 59, 65, 70, 79, 80 and 81 who have filed their affidavits in compliance with the order dated 30.10.2016 of this Court.
Sd/-
JUDGE ln.