Karnataka High Court
Devaraj S/O Vitharao And Ors vs The State Ofkarnataka & Anr on 12 September, 2012
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH, GULBARGA
DATED THIS THE 12TH DAY OF SEPTEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
WRIT PETITION Nos. 84682-84781/2012 &
85307-313/2012 (EDN-ED)
BETWEEN
1. DEVARAJ S/O VITHARAO & ORS
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: HKES POLYTECHNIC,
GULBARGA, R/O H.NO.11-861/135 A, BASWANAGR,
GULBARGA
2. SHEIKH MOHAMMED IMRAN S/O MD. YUSUF
AGE:20 YEARS,
OCC: STUDENT, COLLEGE: RM POLYTECHNIC,
BADEPUR LAYOUT STBT DARGA ROAD, GULBARGA
3. SUDHIR S/O SHIVPUTRAPP
AGE:19 YEARS,
OCC: STUDENT COLLEGE: HKE'S POLYTECHNIC
GULBARGA, R/O BASSAYA M. MATPATI RESIDENCIAL,
BHGYAVANTI KHANAVALI, S. NAKA,
GULBARGA-585102.
4. GAUSIYA BEGUM D/O MEHBOOB SAB
AGE:23 YEARS,
OCC: STUDENT, R/O H.NO.MULKHAN DARGA,
KHAYAMPURA GALLI ALAND,
DIST: GULBARGA-585102.
5. NASREEN BEGUM D/O LADLESAB ROLE
AGE:23 YEARS,
OCC: STUDENT, R/O H.NO.MOULAKHAN DARGA,
KHAYAMPURA GALLI ALAND,
2
DIST: GULBARGA-585102.
6. PINKYSINGH D/O BHIM SINGH
AGE:19 YEARS,
OCC: STUDENT, COLLEGE: HKES WOMENS,
POLYTECHNIC GULBARGA,
R/O H.NO. LIG 31, HOUSING BOARD COLONY,
SEDAM, DIST: GULBARGA-585102.
7. IMTIYAZ AHMED S/O MD. OSMAN
AGE:21 YEARS,
OCC: STUDENT, COLLEGE:
RM POLYTECHNIC BADEPUR LAYOUT,
SANTRASHWADI DARGA ROAD,
GULBARGA, R/O BAHER PETH STREET,
RAZVI ROAD, ALAND,
DIST:GULBARGA-585102.
8. RAGHAVENDRA S/O MALLINATH ATIWAL
AGE:20 YEARS,
OCC: STUDENT COLLEGE:
HKES POLYTECHNIC GUBLARGA,
GULBARGA-585102.
9. SIDDARAM S/O RAJASHEKHAR MANTUR
AGE:21 YEARS,
OCC: STUDENT COLLEGE,
RM POLYTECHNIC GUBLARGA,
R/O MAHADEVA ANGAR, (DUBAI COLONY)
SHAGABAZAR ROAD, GUBLARGA-585102.
10. SUNILKUMAR S/O SHIVARAM
AGE:23 YEARS,
OCC: STUDENT COLLEGE: HKE'S OPOLYTECHNIC
GUBLARGA, R/O H.NO.73 PLOT NO. 26/1
SHARANASIRASAGI (MADDI),
NEAR HALU BLACK,
GUBLARGA-585102.
11. SHARANABASAPPA BODAN S/O SAYABANNA BODAN
AGE:19 YEARS,
OCC: STUDENT COLLEGE,
GOVT POLYTECHNIC GUBLARGA,
3
DIST: GULBARGA-585102.
12. KASHINATH S/O DASHRATH
AGE:21 YEARS,
OCC: STUDENT COLLEGE HKE'S POLYTECHNIC
GUBLARGA,
DIST: GULBARGA-585102.
13. SANTOSH S/O VAIJINATH
AGE:19 YEARS,
OCC: STUDENT COLLEGE: KCT POLYTECHNIC,
GULBARGA DIST: GULBARGA-585102.
14. PREETAM KUMAR S/O DASHARATH
AGE:24 YEARS,
OCC: STUDENT COLLEGE,
KCP POLYTECHNIC GULBARGA,
DIST: GULBARGA-585102.
15. MD. RIZWAN AHMED S/O GULAM MOHAMMED,
AGE:18 YEARS,
OCC: STUDENT COLLEGE RM POLYTECHNIC BADEPUR,
LAYOUT, SANTRASWADI,
DARGA ROAD, GULBARGA R/O 1 NO.255,
VIDYA NAGAR COLONY,
NEAR DEPOT-3, GULBARGA.
16. MIRZA JAWAD ALI BAIG S/O MIRZA FAZXAL ALI BAIG
AGE:19 YEARS,
OCC: STUDENT COLELGE,
IMRAN POLYTECHNIC PANI GOAN CROSS,
GULBARGA-585102.
17. SYED NADEEMULLAH HUSSAINI
S/O SYED MAHBOOB HUSSAINI
AGE:20 YEARS,
OCC: STUDENT,
COLLEGE: IMRAN POLYTECHNIC,
PANI GOAN CROSS, GULBARGA,
R/O H.NO. 6-2/2D, NEAR SALEHEEN MASJID,
MUSLIM CHOWK, GUBLARGA-585102.
4
18. OPOOJA S RAJE D/O RAJE SHIVASHARANAPPA
AGE:20 YEARS,
OCC: STUDENT COLLEGE,
HKE'S WOMENS POLYTECHNIC GULBARGA,
R/O H.NO.4 ADARSHNAGAR
LIG IIIRD PHASE, GULBARGA-585102.
19. VEENA D/O SHANMUKHAPPA
AGE:20 YEARS,
OCC: STUDENT COLLEGE,
SHETTY POLYTECHNIC, KUSHANOORU
R/O HATTI (GOLD MINES),
LINGASOOR DIST. RAICHUR-584101.
20. SUDEEP S/O SURENDRA
AGE:20 YEARS,
OCC: STUDENT COLLEGE: SHETTY POLYTECNIC,
KUSHANOORU, R/O POLOT NO. 116,
SHAKTI NAGAR GULBARGA-585101.
21. NAGENDRAPPA S/O AMBARAO
AGE:23 YEARS,
OCC: STUDENT COLLEGE SHETTY POLYTECHNIC,
GUBLARGA, R/O 3/59 CHENGTA TQ. CHINCHOLI,
DIST. GULBARGA-585102.
22. LAXMIKANT S. CHIDRI
AGE:23 YEARS,
OCC: STUDENT COLLEGE,
SHETTY OPOLYTECHNIC GUBLARGA,
R/O 3 HULGERA TQ. CHITTAPUR
DIST. GULBARGA-585102.
23. SRI. HARSHA S/O MARUTI
AGE:18 YEARS,
OCC: STUDENT COLELGE: GOVT POLYTECHNIC KALGI,
R/O H.NO. 30/131, INDRA NAGAR,
MADDI NO2, SHAHABAD DIST.
GULBARGA-585102.
24. SHIVKUMAR S/O BHIVARAO
AGE:22 YEARS,
OCC: STUDENT COLELGE: GOVT. POLYTECHNIC KALAGI,
R/O PLOT NO. 295, C/O CIB COLONY,
5
GULBARGA-585102.
25. SAGAR S/O HANNAPPA
AGE:20 YEARS,
OCC: STUDENT COLELGE: GOVT POLYTECHNIC,
AFFZALPUR, R/O HANUMAN TEMPLE RIGHT SIDE,
SHAHABAD ROAD, RAJAPUR GULBARGA-585102.
26. SUNIL KUMAR S/O ANJANEYA
AGE:20 YEARS,
OCC: STUDENT COLELGE: GOVT POLYTECHNIC
AFFZALPUR, R/O H.NO. 2-911/2/27,
HANUMAN TEMPLE RIGHT SIDE,
SHAHABAD RAJAPUR, GULBARGA-585102.
27. VIJAY S/O GURUPADAYYA CHARANTIMATH
AGE:20 YEARS,
OCC: STUDENT COLELGE: GOVT POLYTECHNIC,
AFFZALPUR R/O NEAR GOVT. SCHOOL DESAI KARLUR,
TQ. AFFZALPUR DIST. GUBLARGA-585102.
28. MD. RAHEEM S/O MD. MAHIBOOB SAB
AGE:20 YEARS,
OCC: STUDENT COLELGE: KEDARA LINGAIAH HIREMATH,
POLYTECHNIC GANGAMAI MAT JEWARGI R/O
MEHABOOB, SUBHANI CHOWK, TALWAR GALLI JEWARGI,
DIST. GULBARGA -585102.
29. MOSHINAHMED NADAV S/O DAWAL MALIK
AGE:18 YEARS,
OCC: STUDENT, COLELGE: KEDARA LINGAIAHA,
HIREMATH PLOYTECHNIC GANGAMAI MAT JEWARGI,
R/O KHB COLONY BASAVESHWAR ANGAR JEWARGI,
DIST. GULBARGA -585102.
30. SUNIL CHAMMALAGI S/O SHIVASHRKARAPPA
AGE:20 YEARS,
OCC: STUDENT, COLLEGE: 561 KEDARA LINGAIAH,
HIREMATH POLYTECHNIC GANGAMAIMAT JEVARAGI,
R/O S.S.V.V. R. CO., SCHOOL M.G. NAGAR LIMBI TOTA,
AFZALPUR DIST. GUBLARGA-585102.
31. SHREEDHAR S/O NARAYAN RATHOD
AGE:22 YEARS,
6
OCC: STUDENT, COLLEGE: NAGAVI EDUCATION,
SOCIETYS NES POLYTECHNIC CHITTAPUR GANGAMAI,
MAT JEWARGI, R/O TILTER BED ROAD, SEVALAL NAGAR,
GBN GUNJ GUBLARGA-585102.
32. ANANDKUMAR S/O LAMIKANT
AGE:20 YEARS,
OCC: STUDENT, COLLEGE: NES POLYTECHNIC
CHITTAPUR GULBARGA-585102.
33. SANJEEV KUMAR S/O CVHIDANANDA BADIGER
AGE:24 YEARS,
OCC: STUDENT, COLLEGE: NES POLYTECHNIC,
CHITTAPUR R/O NEAR CENTRAL JAIL COLLEGE BACK,
SIDE. SEETNUR TQ & DIST. GUBLARGA-585102.
34. NITISH S/O BABU POAWAR
AGE:20 YEARS,
OCC: STUDENT, COLLEGE: NES POLYTECHNIC,
CHITTAPUR, R/O LIG 62, IIND PHASE ADARSH NAGAR,
GULBARGA-585102.
35. BEERAPPA S/O BELLAPPA PUJAIR
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: NES POLYTECHNIC,
CHITTAPUR, R/O RAJAPUR PRASHANT NAGAR (A),
GULBARGA-585102.
36. BHAJARANGASINGH S/O RAJARAM SINGH
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYATECHNIC
SURPURA R/O TQ. SEDAM M. RAJOIL (K)
DIST. GUBLARGA-585102.
37. SHRIPAD P. SANDIMANI S/O PRABHU SANDIMANI
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYTECHNIC
SURUPURA R/O PWD QUARTERS SHORAPUR DIST.
GUBLARGA-585102.
38. SIDDANNA S/O SIDRAMAPA
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYTECHNIC
SUPRPUR R/O MANDEVAL TQ. SHORAPUR,
7
DIST. YADGIR-585224.
39. VISHWARAJA S/O RACHAYYA R HIREMATH
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYTECHNIC, SURPUR
R/O NANDIKUR, DIST: GULBARGA-585102.
40. AVINASH S/O HANANMANT RAYA
AGE:21 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYTECHNIC,
SUPRPUR R/O DHOLPET MOHALLA NEARS VEGETABLE,
MARKET RAVGAMPET, TQ. SHORAPUR
DIST. YADGIR-585224.
41. MOUNESH S/O MAREPPA
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLITECHNIC SURPUR,
R/O GOVT. BOYS HIGH SCHOOL JALGAR STREET
SURPUR, DIST. YADGIR-585224.
42. MD. MUKHEED S/O MD. MUSTAF
AGE:23 YEARS,
OCC: STUDENT, COLLEGE GOVT. POLITECHNIC SURPUR,
R/O H.NO. E/8/3/71, QURESHI MOHALLA SHORAPUR,
DIST. YADGIR-585224.
43. ANAND S/O ARODHA TALAWAR
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O ASKI POST: ASKI, TQ. SINDAGI, DIST.
BIJAPUR-586101.
44. CHANDRASHEKHAR S/O AMARANNA
AGE:25 YEARS,
OCC: STUDENT, COLLEGE GOVT POLITECHNIC SURPUR,
R/O: POST SUGOOR TQ. SHORAPUR
DIST. YADGIR-585224.
45. MANORAJ S/O GURAPPA
AGE:24 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O AT KARADAKAL POST: PARASANAHALLI
TQ. SHORAPUR DIST. YADGRIR-585216.
8
46. BASAVARAJ S/O SHAM BHANDARI
AGE:22 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O AT YAKTAPUR TQ. SHORAPUR
DIST. YADGIR-585216.
47. MALLIKARJUN S/O VIRUPAKSHAPPA GOUDA
AGE:23 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O AT MULAGATTI TQ. SHORAPUR
DIST. YADGIR-585216.
48. YALLAPPA S/O SUBHASH
AGE:21 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O AT GADALE GAON (B) TQ. BASAVAKALYAN
DIST. BIDAR-585401.
49. BASANAGOUDA SUBEDAR S/O SUBASAGOUDA
AGE:21 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/AT AMALIHAL TQ. SHORAPUR
DIST. YADGIR-585216.
50. ANAND S/O THAVARAPPA RATHOD
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O PARUTANAYAK TANDA, POST RAJANKUMAR TQ.
SURPURA DIST. YADGIR-585216.
51. BABAPATEL K BIRADAR S/O KHASEEMPATEL
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/AT CHIGARALLI POST YALAWAR TQ. JEWARGI,
DIST. GULBARGA-585102.
52. ZOUA-UR-RAHMAN S/O MD. ZAFAR HUSSAIN
AGE:21 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O H.NO. EWS 171 IST PHASE ADARSH NAGAR,
GUBLARGA-585102.
53. SHALAM PASHA S/O BASHIR SAB
AGE:23 YEARS,
9
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O MADINA MASJID NEAR RAJAKUMAR NAYAK COLONY
TQ. SHORAPUR DIST. YADGIR-585216.
54. ABDUL HAMID S/O KHAJAMIYA
AGE:22 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYTECHNIC SURPUR,
R/O H.MP E/12-1-93, NEAR SHAIKH MASJID PANGAMPET,
TQ. SHORAPUR, DIST: YADGIR-585216.
55. MD. IBRAHIM HUSSIN S/O GULAM RASOOL
AGE:20 YEARS,
OCC: STUDENT, COLLEGE: GOVT. POLYTECHNIC SURPUR,
R/O C/O ALTAF HUSSAIN, TABEEB, H.NO.6-1-1,
KABADGERA STREET, TQ. SHORABPUR,
DIST: YADGIR-585216.
56. SHRISHAIL S/O ASHOK
AGE:20 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O C/O ALTAF HUSSAIN, TABEEB , H.NO. 6-1-12,
KABADGERA STREET, TQ. SHORAPUR
DIST. YADGIR-585216.
57. SHIVAPPA JUMMANNA BADIGER
S/O JUMMANNA BADIGER,
AGE:24 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O AT POST: PARASNALLI AT KADKAL,
TQ: SHORAPUR DIST. GULBARGA-585216.
58. MAZUDDIN AHEMAR S/O MUZAFFARDDDIN BADIGER
AGE:27 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O NEAR MAKKA MASJID TIMMAPUR POST:
RANGAMAPET TQ. SHORAPUR DIST. YADGIR-585216
59. MAZUDDIN AHEMAR S/O MUZAFFARDDDIN
AGE:27 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O NEAR MAKKA MASJID TIMMAPUR POST:
RANGAMAPET TQ. SHORAPUR DIST. YADGIR-585216
10
60. ASHOK MADIVALAR S/O HANAMANTHARAYA
AGE:25 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O AT POST: BAPPARIGA,
TQ: SHORAPUR, DIST: YADGIR-585216.
61. PRAKASH GAIKWAD S/O REVANSIDDPPA GAIKWAD
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O MADIYAL TQ. ALAND, DIST. GULBARGA-585102.
62. RAGHAVENDRA REDDY S/O K PENTA REDDY
AGE:24 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/AT POST P & T ROAD LAMINARAYAN NAGAR,
DIST, GULBARGA-585102.
63. MAHAMMAD IRAPHAN S/O SHARMUDDIN GUTTEDAR
AGE:21 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O AT POST: KADWAD TQ. JEWARGI,
DIST. GULBARGA-585102.
64. MIRZA TIPPUR BAIG
AGE:19 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O # 3-5-172, M.G. NAGAR,
AFFZLPUR DIST. GUBLARGA-585102.
65. ASHISH S/O BASAVARAJ RAJAKASSGI
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR,
R/O VARDJA NAGAR, BEHIND SUNINTENATION HOTEL,
PLOT NO. 98, DIST. GULBARGA-585102.
66. VAHIDAHMAD S/O VAZEERHAMAD FATTEKHA
AGE:23 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O SHARAN ANGAR RAWOOR TQ. CHITTAPUR,
DIST. GULBARGA-585102.
67. SUNIL RATHO S/O PURSHOTTAM RATHI
AGE:18 YEARS,
11
OCC: STUDENT, COLLEGE: GOVT POLITECHNIC SURPUR
R/O VENUGOPALSWAMI TEMPLE ROAD,
SURPUR TQ. SHORAPUR DIST. YADGIR-585216.
68. ANAND GAMA S/O RAMESH GAMA
AGE:24 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECNIC BIDAR
R/O NEAR BASAVA TEMPLE,
H.NO.1/105, BHATAMBARA BHALKI
DIST. BIDAR-585401.
69. LAKSHMI S/O MATTI D/O SHANKERAPPA
AGE:24 YEARS,
OCC: STUDENT COLLEGE GOVT POLYTECHNIC BIDAR,
R/O GANESH TEMPLE PAGA GALLI HALLIKHED (B)
TQ. HUMNABAD DIST. BIDAR-585401.
70. SACHIN MELKUNDE S/O SHARNAPPA MELKUNDE
AGE:18 YEARS,
OCC: STUDENT, COLLEGE GOVTR POLYTECHNIC BIDAR,
R/O BHATAMBRA BHALKI DIST. BIDAR-585401.
71. RAHUL S/O JAGANNATHRAO
AGE:22 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECNIC BIDAR R/O
BHUSHETTY LAYOUT, SHIVA NAGAR COLONY HUMNABAD
DIST. BIDAR-585401.
72. MD. SAMIUDDIN S/O MD. ZAMEODDIN
AGE:18 YEARS,
OCC: STUDENT, COLLEGE: GOVT POLITECNIC AURAD (B),
R/O H.NO. A-8-2, NEAR RAHMAN MASJID MULTANI,
COLONY BIDAR-585401.
73. ABDUL MATEEN PASHA S/O MD. CHAND PASHA
AGE:18 YEARS,
OCC: STUDENT COLLEGE: GOVT POLYTECHNIC,
AURAD(B), R/O H.NO. 18-3-226/1, NEAR HAQ COLONY,
CHIDRI ROAD BIDAR-585401.
74. VEERAJ P. SIMPI S/O PRABHULING
AGE:22 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O SHIVA NAGAR COLONY BHUSHETTY
12
LAYOUT HUMNABAD BIDAR-585401.
75. SHILPA G BHAVI D/O GURLINGAPPA BHAVI
AGE:21 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O HUMNABAD DIS.BIDAR-585401.
76. DATTU S/O KJRISHNAPPA
AGE:24 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O AT SULTANABAD TQ. HUMNABAD DIST.
BIDAR-585401.
77. MD. AZZAMODDIN S/O AZEEMODIN
AGE:19 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O HALIKHED (B) TQ. HUMNABAD,
DIST. BIDAR-585401.
78. SAGAR S/O NAGEENDRAPPA PATIL
AGE:19 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O HUMNABAD DIST. BIDAR-585401.
79. VENKAT REDDY S/O TIPPANNA
AGE:19 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC,
HUMNABAD R/O STREET SHIVAPUR GALLI HUMNABAD,
DIST. BIDAR-585401.
80. PRIYANKA J GANGA D/O JIDDAPPA GANGA
AGE:21 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O HUMNBAD DIST. BIDAR-585401.
81. S. SAINATH S/O SHSIVRAJ
AGE:18 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O HUMNABAD DIST. BIDAR-585401.
82. SHIVASHNAKAR S/O DEVIDAS
AGE:20 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O SES COLLEGE,
13
CHITGUPPA TQ. HUMNABAD,
DIST. BIDAR-585401.
83. SANTOSH KALYANKAR S/O BABURAO
AGE:23 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O SHIVNAGAR COLONY (585330)
TQ. HUMNABAD DIST. BIDAR-585401.
84. VEERENDRA S/O BHIMRAO
AGE:20 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O HANAKANI TQ. HUMNABAD
DIST. BIDAR-585401.
85. SACHIN S/O BASAVARAJ
Age:22
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O AT POST AINAPUR TQ. CHINCHOLI DIST.
GUBLARGA-585306
86. MANJUNATH S/O CHANDRAKANTH
AGE:19 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC
HUMNABAD R/O MUJSTAPUR POST PANDARGERA
TQ,. HUMNABAD DIST. BIDAR-585401.
87. ARUNKUMAR S/O CHANDRAKANTH
AGE:18 YEARS,
OCC: STUDENT COLLEGE: HKDET POLYTECHNIC,
HUMNABAD R/O KHERDA (K) TQ. BASAVAKALYAN
DIST. BIDAR-585401.
88. MANJUNATH S/O KASHINATH
AGE:24 YEARS,
COLLEGE SMT. T. MALAKANGOUD POATIL POLYTECHNIC
TALIKOTE R/O C/O ASKI TQ. SINDAGI
DIST. BIJAPUR-586118.
89. VEERESH M POOJARI S/O MALLAPPA POOJARI
AGE:21 YEARS,
OCC STUDENT, COLLWEGE: BLDE ASSOCIATION,
OPOLYTECHNIC BIJAPUR R/O H.NO. 7/30, ALAMATTI,
(AMSITE) NEAR NAVODAYA SCHOOL
14
TQ. BASAVAN BAGEWADI, DIST. BIJAPUR-586101.
90. VINAYAKA PATIL S/O MAHENDRA PATIL
AGE:18 YEARS,
OCC: STUDENT, COLLEGE CVC RURAL POLYTEHCNI
HUNGUNDA, R/O AT POST POTHNAL,
TQ. MANVDI DIST. RAICHUR-586401.
91. AKASHHYA KUMAR S/O SURESH KALAL
Age:18 YEARS,
OCC: STUDENT, COLLEGE MALLIK SANDAL
POLYTAECHNIC BIJAOPUR R/O S.L. KALAL ADVOCATE
KEERTI ANGAR, H.NO. 504 BEHIND SAI BABA TEMPOLE
DIST. BIJAPUR-586401.
92. MAHANTHESHA S/O BASAPPA IHOLLI
AGE:19 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O GUONAL TQ &
DIST. BIJAPUR-586401.
93. FAIZAL KHAN S/O SULEMAN KALADAGI
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL
OPOLYTECHNIC BIJAPUR R/O C/O NEAR SANDAL MASJID
KABRAJI BAJAR DIST. BIJAPUR-586401.
94. ZUBER S/O SAYEDSHAHA AKKALKOT
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O NEAR WATER TANK,
SOLAPUR ROAD JORAPUR PETHE BIJAPUR-586401.
95. SUNIL S/O DHANASINGH RATHOD
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O AT POST SALORAGI LT.,
BIJAPUR-586401.
96. ABU HAZEFA S/O HAMEEDUDDIN
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR,
15
DIST: BIJAPUR-586401.
97. GURUDEVI S/O NANAGOUDA DODAMANI
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL
POLYTECHNIC BIJAPUR,
DIST: BIJAPUR-586401.
98. BHIMAPPA S/O NINGAPPA BHAGAVATI
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR,
DIST: BIJAPUR-586401.
99. BANDENAWAJ S/O JAHAGIRSAB AMINGAD
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O KEVCER TQ. BAGALKOT,
DIST. BIJAPUR-586401.
100. AYUB S/O S/O PKASIM POATEL
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O 28C/38 GREEN PARK,
NAUBAG DIST. BIJAPUR-586401.
101. AMOS S/O ANILKUMAR GAIKWAD
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O DEVA PRIYA NIVAS MISSION,
COMPOUND NEAR BUS STAND BIJAPUR-586401.
102. WASIM S/O BAHEERAHMED NIDONMI
AGE:21 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL
POLYTECHNIC BIJAPUR R/O J M ROAD KHB COLONY
DIST. BIAJPUR-586401.
103. MD. YASEEM S/O MUNEER MUSEERIF
AGE:20 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O HALLILI STREET,
DIST. BIJAPUR-586401.
16
104. MAHIBOOB S/O BANDAGISAB JAHAGIRDAR
AGE:20 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL
POLYTECHNIC BIJAPUR R/O AT JUMALAPUR DODDA
TANAD POST: JUMALAPUR DIST. BIJAPUR-586401.
105. BIBIOHAJIRA S/O BANDGISAB JABAGIRDAR
AGE:20 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O AT JUMALAPUR DODDA,
TANDA POST JUMALAPUR DIST. BIJAPUR-586401.
106. AMEERS SUHAIL S/O ABDUL KARREM MULLA
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O SHAIKLH COLONY NEAR,
HAKEEM CHOWK BIJAPUR-586401.
107. MUJAMMIL S/O HUSSAILN KUMTTE
AGE:18 YEARS,
OCC: STUDENT, COLELLEGE MALLIK SANDAL,
POLYTECHNIC BIJAPUR R/O ASAR GALLI, BEHIND
G.B. GARDEN DIST. BIJAPUR-586401.
... PETITIONERS
(BY SRI : S G MATH, ADV. )
AND
1. THE STATE OF KARNATAKA
R/BY ITS SECRETARY, TECHNICAL EDUCATION,
EXAMINATION BOARD MULTI STORIES BUILDING,
BANGALORE.
2. THE DIRECTOR
TECHNICAL EDUCATION DEPARTMENT
SESHADRI RAOD, BANGALORE.
3. THE PRINCIPAL
HKES SOCIETY POLYTECHNIC COLELGE
GUBLARGA-585101.
17
4. THE PRINCIPAL
RM POLYTECHNIC COLELGE, BADEPUR LAYOUT STBT
DARGA ROAD GULBARGA-585101.
5. THE PRINCIPAL HKES WOMENS POLYTECHNIC
COLELGE GULBARGA-585101.
6. THE PRINCIPAL
GOVT POLYTECHNIC COLELGE GULBARGA-585101.
7. THE PRINCIPAL KCT POLYTECHNIC
COLELGE GULBARGA-585101.
8. THE PRINCIPAL
KCP POLYTECHNIC COLELGE GULBARGA-585101.
9. THE PRINCIPAL
IMRAN POLYTECHNIC COLLEGE PANI GOAN CROSS
GUBLARGA-585101.
10. THE PRINCIPAL
SHETTY POLYTECHNIC COLLEGEKUSHANOOR,
GULBARGA-585101.
11. THE PRINCIPAL
SHETTY POLYTECHNIC COLLEGE,
GULBARGA-585101.
12. THE PRINCIPAL
SHETTY POLYTECHNIC COLLEGE, KALAGI
DIST: GULBARGA-585101.
13. THE PRINCIPAL
GOVT. POLYTECHNIC,
COLLEGE AFZALAPUR,
DIST: GULBARGA-585101.
14. THE PRINCIPAL
KEDAR LINGAIAH HIREMATH POLYTECHNIC COLLEGE,
GANGAMAI MATH, JEWARGI, GULBARGA-585101.
15. THE PRINCIPAL
NAGAVI EDUCATION SOCIETYS POLYTECHNIC COLLEGE,
18
CHITTAPUR, GULBARGA-585101.
16. THE PRINCIPAL
NES POLYTECHNIC COLLEGE CHITTAPUR,
GULBARGA-585101.
17. THE PRINCIPAL
GOVT. POLYTECHNIC COLLEGE SHORAPUR,
DIST. YADGIR-585201.
18. THE PRINCIPAL
GOVT. POLYTECHNIC COLLEGE
BIDAR-585401.
19. THE PRINCIPAL
GOVT. POLYTECHNIC COLLEGE, AURAD,
BIDAR-585401.
20. THE PRINCIPAL
HKDET POLYTECHNIC COLLEGE, HUMNABAD,
BIDAR-585401.
21. THE PRINCIPAL
SMT. T.MALAKANGOUDA PATIL POLYTECHNIC COLLEGE,
TALIKOTE, BIJAPUR-586401.
22. THE PRINICPAL
BLDE ASSOCIATION POLYTECHNIC COLLEGE,
BIJAPUR-586401.
23. THE PRINCIPAL
CVC RURAL POLYTECHNIC COLLEGE HUNGUND.
24. THE PRINCIPAL
MALLIK SANDAL POLYTECHNIC COLLEGE
BIJAPUR-586401.
... RESPONDENTS
( BY SRI: MALLIKARJUN SAHUKAR HCGP FOR R1 & 2
NOTICE TO R-3 TO 24 DISPENSED WITH)
THESE W.Ps ARE UNDER ARTICLE 226 & 227 OF
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING ANNEXURE-B I.E
19
CIRCULAR DTE 22 ACM (2) DATED 24.7.2012/2012-13 ISSUED
BY RESPONDENT NO.2.
THESE WRIT PETITIONS COMING ON FOR PRL HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioners are students studying in HKE Society Polytechnic College, Gulbarga, RM Polytechnic College, Gulbarga, HKE Women's Polytechnic College, Gulbarga, Government Polytechnic College, Gulbarga, KCT Polytechnic College, Gulbarga, KCP Polytechnic College, Gulbarga, Imran Polytechnic College, Gulbarga, Shetty Polytechnic College, Kushanoor, Gulbarga, Shetty Polytechnic College, Gulbarga, Government Polytechnic College, Kalagi, Government Polytechnic College, Afzalpur, Kedar Lingaiah Hiremath Polytechnic College, Jewargi, Nagavi Education Society's Polytechnic College, Chittapur, NES Polytechnic College, Chittapur, Government Polytechnic College, Shorapur, Government Polytechnic College, Bidar, Government Polytechnic 20 College, Aurad (B), HKDET Polytechnic College, Humnabad, Smt.T.Malakangouda Patil Polytechnic College, Talikote, BLDE Association Polytechnic College, Bijapur, CVC Rural Polytechnic College, Hungund and Mallik Sandal Polytechnic College, Bijapur in different branches of Diploma Courses which colleges are controlled by second respondent. Petitioners claim to have completed their course in fourth semester and were anticipating to be admitted to fifth semester. 2 Petitioners are seeking for quashing of the Circular dated 24.07.2012 Annexure-B issued by second respondent whereunder the carry over system to next semester is permitted only in the event of candidates having not failed in not more than 8 subjects in previous semesters and also for a direction to continue full carry over system as per circular dated 02.08.2010 Annexure-A. 21 3 Learned counsel for the petitioners and respondents would fairly submit that similar writ petitions were filed before Principal Bench at Bangalore and an order came to be passed on 10.09.2012 in W.P.Nos.32330-437/2012 by receiving an affidavit filed by Sri S.Vijay Kumar, Joint Director (CDC), Department of Technical Education whereunder it was agreed to by the State in the said affidavit that respondents would promote/admit diploma students who have failed in 10 or less subjects in semesters - I to IV and same would be applicable only for the academic year 2012-13 and for the academic year 2013-14 onwards, carry over system will be strictly in accordance with circular dated 01.08.2009.
4 Learned Government Advocate would fairly admit at this stage that affidavit of the Joint Director was filed in the said writ petitions before Principal Bench. 22 5 For the purpose of reference and convenience, undertaking given by the Joint Director in the affidavit filed on 10.09.2012 in W.P.Nos.32330-437/2012 made available by learned Government Advocate is extracted as under:
" 3. That all efforts required to enhance the limit of carry over from the permitted eight subjects for being promoted to Fifth Semester to ten subjects only for the academic year 2012-13 will be made from the Technical Department as a one-time measure under the prevailing facts and circumstances. Since a decision in this regard has been proposed with the consent of the Principal Secretary and Hon'ble Minister for Higher Education and on account of paucity of time, I hereby given an undertaking on behalf of the Respondents to promote/admit Diploma students who have failed in ten or less subjects in Semesters I to IV. It is hereby made clear this enhanced carryover facility will be applicable only for the academic year 2012-2013 and for the academic years 2013-14 onwards, the carryover system will be strictly in accordance with the 23 Regulations appended to Government Order dated 01.08.2009."
6 To a pointed and repeated question to the learned counsel for petitioners by the Court to disclose as to who are all the petitioners who have failed in less than 10 subjects in previous semesters and students who have failed in more than 10 subjects, he has been unable to specify their names or place any material in this regard. Learned counsel would also plead his inability to produce the same. Said submission is placed on record. He would submit as under:
(i) that petitioners are from rural background and to cope up with higher standards of education, it will consume some time and number of subjects to be studied in first year diploma will be more and facilities provided at certain colleges are not up to standard and also that teaching faculty would not cover all the subjects within the period of a semester and as such, 24 petitioners were not able to pass in all the subjects and as such, they should be allowed to carry over all the subjects by promoting to V semester. Elaborating his submission on this issue, he would submit that keeping in mind this factual background, circular dated 02.08.2010 was issued by second respondent which provided for benefit of carry over to fifth semester during the academic year 2010-11 even though candidates did not pass in all the subjects of first and second semesters and submits that by giving a go by to said decision, present circular dated 24.07.2012 has been issued and it affects the students who have failed in more than 8 subjects and they will not be able to go to V semester and prays for quashing the same .
(ii) When admission to third semester is permitted if students have failed less than 8 subjects, students aspiring for admission to fifth semesters should be given same benefit or in other words, he seeks for an 25 exemption to be extended to these students by permitting them to carry over 16 subjects. On this ground, he submits that authorities had permitted the students to take up V semester by carrying over all subjects and as such he seeks for retaining carry over system as per earlier circular dated 02.08.2010.
(iii) The embargo/restriction imposed under the impugned circular would be applicable prospectively namely, to students who get admitted in the present academic year and it cannot be made applicable to students like the petitioners who have already been admitted to the course in the previous academic years and who are in the midst of the course.
On these grounds, he seeks for allowing the writ petitions and quashing the impugned circular. 26 7 Per contra, learned HCGP appearing for respondents would support the circular impugned in the present writ petitions and would hasten to add that as a one time measure, a concession was given by the State and said concession could be extended in these petitions only to those who are eligible to such concession and submits prayer made by other petitioners be rejected as otherwise it would result in standards of education falling down.
8 The Hon'ble Apex Court has repeatedly held that scope of judicial review with regard to fixation of eligibility criteria is limited or in other words, circumscribed by the regulations, policies, circulars that govern.
9 In the case of VISVESWARAYA TECHNOLOGICAL UNIVERSITY & ANOTHER vs KRISHNENDU HALDER 27 & OTHERS reported in 2011 AIR SCW 2180, Hon'ble Apex Court has held as under:
"13. No student or college, in the teeth of the existing and prevalent rules of the State and the University can say that such rules should be ignored, whenever there are unfilled vacancies in colleges. In fact, the State/University, may, in spite of vacancies, continue with the higher eligibility criteria to maintain better standards of higher education in the State or in the colleges affiliated to the University. Determination of such standards, being part of the academic policy of the University, are beyond the purview of judicial review, unless it is established that such standards are arbitrary or 'adversely affect' the standards, if any, fixed by the Central Body under a Central enactment. The order of the Division Bench, is therefore, unsustainable."
(emphasis supplied by me) Thus, until and unless it is established that such criteria prescribed by the State or University as the case may be is arbitrary, whimsical and strikes to the conscious of the Court, such criteria fixed by them could not be interfered with.
2810 In the case of MAHATMA GANDHI UNIVERSITY & ANOTHER vs GIS JOSE & OTHERS reported in 2008 AIR SCW 6143, Hon'ble Supreme Court has deprecated practise of permitting the students to pursue their studies to appear in the examination particularly under the umbrage of interim orders. It has been held that when the Rules stare straight into the face, plea of sympathy and concession would be against legal provisions, regulations, criteria fixed by State or University as the case may be and such sympathies even if any should recede to background. In fact, it has been held that misplaced sympathy should not be shown in utter breach of the Rules in the words of their Lordships it reads as under:
"8. Learned counsel for the student relied on a judgment of this Court in the case of Selin Mary Mammen vs Mahatma Gandhi University & Others (Civil Appeal NO.689 of 2004 delivered on 03.02.2004) a judgment delivered by Lahoti, J. Apart from the fact that the factual position is 29 different in that case, there were no timely notices given regarding the irregular admission to the student as in the present case.
9. The misplaced sympathies should not have been shown in total breach of the Rules. In our opinion, that is precisely what has happened. Such a course was disapproved by this Court in Regional Officer, CBSE vs Ku.Sheena Peethambaran and others (2003)7 SCC
719). In paragraph 6 of the Judgment, this Court observed as follows:
"6. This Court has on several occasions earlier deprecated the practice of permitting the students to pursue their studies and to appear in the examination under the interim orders passed in the petitions. In most of such cases, it is ultimately pleaded that since the course was over or the result had been declared, the matter deserves to be considered sympathetically. It results in very awkward and difficult situations. Rules stare straight into the face of the plea of sympathy and concessions, against the legal provisions..........."
11 The power of this Court to exercise extraordinary jurisdiction under Article 226 of the Constitution of India is to ensure Rule of law prevails and not to issue 30 directions or writs to perpetuate illegality or to act in disregard to the statutory provisions, regulations and policy decisions like the one in hand. In this regard, dicta laid down by the Hon'ble Apex Court in K S BHOIR vs STATE OF MAHARASHTRA ( AIR 2002 SC
444) would be of assistance and as such, relevant paragraph is extracted herein below:
" 11. The aforesaid observations by the High Court were in the context of the extraordinary and difficult situation that had arisen due to revision of the merit list. It is in this light the aforesaid observation has to be read and understood. It is no doubt true that a large number of students who were already admitted in the colleges and incurred a lot of expenditure in taking admissions were to be dislodged by issue of the revised merit list. In such a situation one can sympathise with the plight of such students who for no fault of their own were to be dislodged.
However, the compassion and sympathy has no role to play where a rule of law is required to be enforced. The High Court has rightly declined to issue any direction to the Central Government to grant one time increase in the admission capacity in the medical 31 colleges, otherwise it would not have been proper exercise of jurisdiction under Article 226 of the Constitution.
Adjusting equities in exercise of extraordinary jurisdiction under Article 226 is one thing, and the High Court assuming the role of the Central Government and the Medical Council under Section 10A of the Act is a different thing. The Court cannot direct to waive the mandatory requirement of law in exercise of its extraordinary power under Article 226. It is not permissible for the High Court to direct an authority under the Act to act contrary to the statutory provisions. The power conferred on the High Court by virtue of Article 226 is to enforce the rule of law and ensure that the State and other statutory authorities act in accordance with law. However, it does not mean that the High Court is powerless in that regard. It can do so only when it finds that there was some illegality in the order of the Central government in refusing to increase the admission capacity in various colleges. The increase in admission capacity is permissible only when a scheme, in accordance with the regulations, is submitted by a medical college under Section 10A of the Act to the Central Government and the Medical Council is satisfied that the scheme complies with the requirement of the Act and regulations and thereafter the Medical Council recommends for such an 32 increase in admission capacity. So long as the requirements under Section 10A of the Act are not complied with, no permission can be granted by the Central Government. If any direction is issued by the High Court to the Central Government to increase the admission capacity in a medical college, it would be in the teeth of the statutory provisions and amounted to amending the provisions of Section 10A. It is not permissible for the High Court to direct an authority under the Act to act contrary to the statutory provisions. The power conferred on the High Court by virtue of Article 226 is to enforce the rule of law and ensure that the State and other statutory authorities act in accordance with law.
12 When the State/University in its wisdom have fixed criteria for churning out excellence in education by restricting the promotion to next semester namely, in the instant case, from fourth to fifth semester and from second to third semester by stipulating that a candidate should not have failed in more than eight subjects cannot be construed either to be arbitrary, capricious or which would strike conscious of the Court.33
13 Keeping these principles in mind, when the contention of learned counsel for petitioners is examined, it does not detain this Court too long to reject said contention for myriad reasons. At the outset, it has to be noticed that Annexure-A which is the circular dated 02.08.2010 which is strongly relied upon by learned counsel for petitioners would not be of any assistance whatsoever to the petitioners inasmuch as, circular itself stipulates that it would be applicable for the academic year 2010-11 only. Said circular being restricted only for the said academic year, no right flows to the petitioners to claim that it has to be extended for subsequent academic years also. Though petitioners have contended that on account of various factors, they were unable to successfully complete their subjects or pass the subjects of earlier semesters as a ground to appear for the next semester or in other words, said contention cannot be accepted for permitting full carry 34 over. Merely because for a particular academic year certain concession was extended cannot hold good for all times to come. Hence, the contention of learned counsel that said regulation which was in force/vogue on the date petitioners got admitted and it should hold good for all time to come or in other words, till they complete the course does not hold water and it is liable to be rejected and it stands rejected. University/State would be in its domain to fix eligibility criteria by taking all aspects into consideration.
14 Insofar as second contention is concerned with regard to the circular impugned in present writ petitions has to be held prospective i.e., applicable only to those students who get admitted in the present academic year and cannot be made applicable to students who are already admitted to the course either in the previous academic year or earlier thereto cannot be accepted.
Even according to petitioners themselves, circulars 35 governing the promotion was issued from time to time and only because for the academic year 2010-11 i.e., on 02.08.2010 it was resolved to permit students to carry over all the subjects even though to the next semesters though failed in all subjects cannot be a ground to contend that under the impugned circular, petitioners are not required to pass in all the subjects except to the extent of eight subjects. Impugned circular issued relates to academic year in question and by applying prospective applicability, it cannot be held that it would apply only to students who get admitted to the present academic year. Said contention is also liable to be rejected and accordingly it is rejected.
15 In sofar as the third contention is concerned, when a candidate aspiring for admission to third semester is permitted to retain 8 back subjects and on prorata, it has to be extended to the candidates aspiring for fifth semester namely by permitting them atleast 16 36 back subjects to be "carried over", is liable to be rejected at the threshold. The Government Order dated 02.08.2010 which permitted full carry over was applicable only for the academic year 2010-11 merely because respondents have fixed the norms of failing 8 subjects would entitle the candidate to go to third semester, same cannot be extended to the candidates aspiring for fifth semester on prorata basis i.e., by allowing such candidates to retain 16 subjects for the previous semesters-I to IV. Said analogy does not appear to be logical and it would run counter to the circular governing such admission and this Court would not decide the policy to be adopted by the Education Department. It is left to the realm or domain of respondent-authorities and if in their wisdom they have resolved to extend only 8 subjects or 10 subjects (now by way of concession) for both III and IV semesters, it cannot be extended on prorata basis, as claimed by the candidates aspiring to be admitted to fifth semester.37
16 For the reasons as aforesaid, these writ petitions are disposed of by making it explicitly clear that Principals of respective colleges will ensure that admissions/promotions shall be accorded to those students who satisfy criteria of having failed in less than 10 subjects only in view of the undertaking given by the Joint Director which has been extracted herein above (paragraph 5) and they shall also ensure:
i) to promote such of those students who have failed in 10 or less subjects in Semesters 1 to 4 to the 5th and 3rd semesters respectively of the Diploma course;
ii) to hold additional classes for these candidates and other students similarly circumstanced, in which they shall attend to secure the required minimum percentage of attendance to appear for 5th semester examination when conducted;38
iii) to promote students to the 3rd semester of the Diploma course if failed in 10 or less subjects in 1st and 2nd semester;
iv) to conduct internal examinations for the said students;
v) that the aforementioned "carry over system" is a one time measure applicable to the said students for the academic year 2012-13 only;
vi) that students promoted to the 3rd or 5th semester of Diploma course pursuant to the interim order if found to be ineligible for promotion having failed to comply with the aforesaid "carry over system", be discharged and the course fee refunded forthwith;
vii) to permit the aforesaid students to pay the course fee etc, without fine, within a fortnight from today;
The respondent-State is further directed to issue appropriate order declaring that the 39 promotion of the aforesaid students to higher semesters during the academic year 2013- 2014 in the Diploma Course, shall be strictly in accordance with the Government Order dt. 1.8.2009.
It is also made explicitly clear that such of those students who have failed in more than 10 subjects would not be entitled to any benefit or relief whatsoever that flows from the concession made by the State through the affidavit of Sri S Vijay Kumar, Joint Director (CDC) Department of Technical Education.
Ordered accordingly.
Sd/-
JUDGE *sp