Hemanth P vs Visvesvaraya Technological ... on 19 January, 2017

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Karnataka High Court

Hemanth P vs Visvesvaraya Technological ... on 19 January, 2017

Bench: L. Narayana Swamy

                              1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19th DAY OF JANUARY, 2017

                         BEFORE

      THE HON' BLE MR. JUSTICE L. NARAYANA SWAMY

        WRIT PETITION No.52240 OF 2014 (EDN-AD)

BETWEEN:

HEMANTH.P
S/O JAGADISH REDDY. P
AGED ABOUT 19 YEARS,
R/A NO.269, 1ST CROSS,
NIVEDITA NAGAR
MYSORE-570 022.                        ... PETITIONER

(BY SRI DILIP KUMAR, ADV.,)

AND:

1.     VISVESVARAYA TECHNOLOGICAL
       UNIVERSITY "JNANA SANGAMA",
       BELGAUM-590 018.
       REPRESENTED BY
       ITS REGISTRAR

2.     THE KARNATAKA STATE
       OPEN UNIVERSITY,
       MANASA GANGOTHRI,
       MYSORE-570 005
       REPRESENTED BY ITS REGISTRAR.

3.     MAHARAJA INSTITUTE OF TECHNOLOGY
       BELAWADI, SRIRANGAPATNA TALUK,
       MANDYA-571 438
       REPRESENTED BY ITS PRINCIPAL. ... RESPONDENTS

(BY SRI S.S.NAGASALE, ADV., FOR R1, R3 SERVED
SRI T.P.RAJENDRA KUMAR SUNGAY, ADV., FOR R2)
                              2




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 UNIVERSITY TO APPROVE THE
ADMISSION OF THE PETITIONER TO THE R-3 COLLEGE
AND PERMIT THE PETITIONER TO PURSUE THE B.E.
COURSE AND WRITE THE EXAMS AS SCHEDULED
COMMENCING FROM THE ACADEMIC YEAR 2014-15.

     THIS PETITION COMING ON FOR PRELIMINARY
HEARINGN IN 'B' GROUP THIS DAY, THE COURT MADE
THE FOLLOWING


                         ORDER

The petitioner joined third respondent college which is affiliated to the first respondent - VTU and pursuing 1st semester B.E in Mechanical Engineering. The petitioner had joined Degree Bridge Course which is equivalent to 12th Standard/PUC offered by any other college in the State through the second respondent during the year 2012-14. The petitioner successfully completed the Degree Bridge Course during the year 2013-14 and after completing the same, he got himself admitted to the third respondent which is affiliated to first respondent so as to pursue his B.E course in Mechanical Engineering.

2. Now, the first respondent is not recognizing the Bridge Course for the purpose of equivalent qualification to get admitted to engineering college. Hence, he has filed this writ petition seeking direction to the first respondent university to approve his admission to engineering course.

3. The learned counsel for the first respondent has filed a memo dated 19/01/2017 and produced document No.1 which is a letter dated 02/05/2015 bearing No.ED.179.UVV.2015 issued by the Under Secretary to Government, Education Department (Universities) in which it has been stated that the Bridge Course conducted by the Open University is to be considered for degree course and this letter has been addressed to the Vice Chancellor of Bengaluru University, Bengaluru. The counsel for the first respondent submits that the course of the petitioner has been regularized and is permitted to prosecute the B.E course. The submission of the learned counsel for the first respondent by referring the communication made by the Under Secretary to Government, Education Department 4 (Universities) to the Vice Chancellor of Bengaluru University is placed on record.

Accordingly, this petition is disposed of on the basis of the submission made by the learned counsel for the first respondent.

Sd/-

JUDGE nm

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