Karnataka High Court
Sri Ramachandra vs The State Of Karnataka on 18 November, 2025
Author: M.G.S.Kamal
Bench: M.G.S.Kamal
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NC: 2025:KHC-K:6938
WP No. 203210 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 18TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.G.S.KAMAL
WRIT PETITION NO. 203210 OF 2025 (EDN-AD)
BETWEEN:
SRI RAMACHANDRA S/O BHEEMANNA,
AGE: 26 YEARS, OCC: STUDENT,
R/O. EKLASPUR VILLAGE,
TQ. AND DIST. RAICHUR-584 102.
...PETITIONER
(BY SRI ARUNKUMAR AMARGUNDAPPA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
Digitally signed DEPARTMENT OF HIGHER EDUCATION,
by SACHIN ROOM NO.655, HIGHER EDUCATION DEPT.,
Location: HIGH 2ND GATE, 6TH FLOOR, M.S.BUILDING,
COURT OF
KARNATAKA BENGALURU-560 001,
REPRESENTED BY ITS SECRETARY.
2. THE KARNATAKA STATE LAW UNIVERSITY,
NAVANAGAR, HUBBALLI,
DIST. DHARWAD-580 025,
REPRESENTED BY REGISTRAR.
3. S.C.A.B. LAW COLLEGE,
59W7+P8G, NEAR SRI GURU COMPUTERS,
JAWAHAR NAGAR, RAICHUR,
TQ. AND DIST. RAICHUR-584 103,
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NC: 2025:KHC-K:6938
WP No. 203210 of 2025
HC-KAR
REPRESENTED BY ITS PRINCIPAL.
...RESPONDENTS
(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1;
SRI MAHANTESH PATIL, ADVOCATE FOR R2;
V/O DATED 28.10.2025 NOTICE TO R3 IS DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
ISSUE A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION, QUASHING THE ENDORSEMENT
CERTIFICATE DATED 14.10.2025 BEARING APPLICATION REF
NO.LW002S250003766 VIDE ANNEXURE-F ISSUED BY THE
RESPONDENT NO.2 REJECTING THE PETITIONER'S ELIGIBILITY
CERTIFICATE. B) ISSUE A WRIT IN THE NATURE OF
MANDAMUS DIRECTING THE RESPONDENT NO.2 TO ISSUE THE
ELIGIBILITY CERTIFICATE TO THE PETITIONER AND APPROVE
HIS ADMISSION TO THE 3 YEAR LL.B COURSE IN THE
REPONDENT NO.3 COLLEGE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL
ORAL ORDER
(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL) Petitioner case is before this Court seeking following reliefs :
a) Issue a writ of certiorari or any other appropriate writ, order or direction, quashing the endorsement certificate dated 14.10.2025 bearing application Ref. No.LW002S250003766 vide -3- NC: 2025:KHC-K:6938 WP No. 203210 of 2025 HC-KAR Annexure-F issued by the respondent No.2 rejecting the petitioner's eligibility certificate.
b) Issue a writ in the nature of mandamus directing the respondent No.2 to issue the eligibility certificate to the petitioner and approve his admission to the 3 year LL.B Course in the respondent No.3 college.
2. Case of the petitioner is that after successful completion of his SSLC, he has done his ITI Electronic course which is a job oriented course (JOC), offered by National Council for Vocational Training with its total tenure of 2 years. Thereafter, petitioner completed his degree in Bachelor of Arts from Navayuga Degree College, Gabbur, District Raichur. Petitioner being desirous of pursuing his studies in LL.B., three years, applied to respondent No.3-Law college, which is affiliated to respondent No.2-University. Name of the petitioner was short listed by respondent No.3 - Law college for admission and same was also forwarded to respondent No.2-University. However, subsequently by the endorsement dated 14.10.2025 produced at Annexure-F, petitioner was informed that his application has been -4- NC: 2025:KHC-K:6938 WP No. 203210 of 2025 HC-KAR rejected as his two years ITI Electronic course is not equivalent to PUC 2nd year. Being aggrieved, petitioner is before the Court.
3. Learned counsel appearing for the petitioner relying upon the order dated 09.12.2024 passed by the Co-ordinate Bench of this Court in W.P.No.31737/2024 in the case of Rakesh Shetty vs. State of Karnataka and others, submits that the Co-ordinate Bench of this Court under identical facts situation of the matter has dealt with Rule 5 of Bar Council of India Rules, providing for eligibility criteria to pursue three years and five years integrated courses in Law. He submits that after analyzing the provisions and the eligibility criteria, the Co-ordinate Bench of this Court has held as far as admission to the three years law course is concerned, a first degree of the candidate is the criteria for consideration and has accordingly permitted the petitioner therein to pursue their law course, directing the respondents therein to accord -5- NC: 2025:KHC-K:6938 WP No. 203210 of 2025 HC-KAR admission. He submits that the petitioner being similarly situated may also be extended with similar benefit.
4. In response, learned counsel appearing for the respondent-University submits that University though do not dispute the order passed by the Co-ordinate Bench of this Court in the case of Rakesh Shetty (supra), however submits that the said order is subject matter of writ appeal in W.A.No.1060/2025 - Karnataka State Law University, Hubballi vs Rakesh Shetty and others, which is still pending consideration. However, he fairly submits that the students as that of the petitioner are being admitted with a rider that their admission would be subject to outcome of the pending writ appeal. He submits that if such a rider is imposed even in the case of petitioner, the same would serve the purpose.
5. Submission is taken on record.
6. In view of the above, petition is allowed. -6-
NC: 2025:KHC-K:6938 WP No. 203210 of 2025 HC-KAR
7. The endorsement dated 14.10.2025 at Annexure-F is set aside.
8. Respondent Nos.2 and 3 are directed to accept the application of the petitioner and grant admission, if he is otherwise eligible for admission to the course as sought for.
9. It is made clear that the admission of the petitioner is subject to outcome of the writ appeal in W.A.No.1060/2025 and he shall not seek any equity thereafter.
Sd/-
(M.G.S.KAMAL) JUDGE SN/List No.: 1 Sl No.: 4 CT:PK 03.12.2025 (VIDEO CONFERENCING / PHYSICAL HEARING) CORAM: HON'BLE MR JUSTICE M.G.S.KAMAL ORAL ORDER ON 'BEING SPOKEN TO' This writ petition was disposed of on 18.11.2025, taking into consideration the order dated 09.12.2024 -7- NC: 2025:KHC-K:6938 WP No. 203210 of 2025 HC-KAR passed by the Coordinate Bench of this Court in W.P.No.31737/2024 in the case of Rakesh Shetty vs. State of Karnataka and others.
2. Later it was found that another Coordinate Bench of this Court at Dharwad Bench by its order dated 11.06.2025 passed in W.P.No.105810/2024 connected with W.P.No.105249/2024, has held that equivalence of a degree or a ITI course undergone by the petitioner therein was not equivalent to examination conducted by the P.U. Board. Hence, the matter is listed today for further hearing.
3. It is further submitted by learned counsel for the petitioner that both the orders namely order dated 09.12.2024 passed in W.P.No.31737/2024 in the case of Rakesh Shetty vs. State of Karnataka and others as well as the order dated 11.09.2025 passed in W.P.No.105810/2024 connected with W.P.No.105249/2024 are subject matter of writ -8- NC: 2025:KHC-K:6938 WP No. 203210 of 2025 HC-KAR appeals in W.A.No.1060/2025 and W.A.No.100531/2025 respectively and the said appeals are pending.
4. It is therefore made clear that the order passed in this writ petition taking into consideration of the order of the Co-ordinate Bench dated 09.12.2024 shall be subject to the outcome of the aforesaid writ appeals. The petitioner shall not seek any equity.
Sd/-
(M.G.S.KAMAL) JUDGE KJJ List No.: 1 Sl No.: 2