SRI NAVEEN KUMAR H E vs. THE GOVERNMENT OF KARNATAKA

1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 10TH DAY OF SEPTEMBER 2012 BEFORE THE HON'BLE MR. JUSTICE RAM MOHAN REDDY WRIT PETITION Nos.31948-952 OF 2012 (EDN-AD) BETWEEN 1. SRI NAVEEN KUMAR H E AGED ABOUT 20 YEARS S/O ESWARAPPA R, R/AT NO 348 MALIYAMBIKA NILAYA, 8TH CROSS SHIMOGA, SHIMOGA DISTRICT. 2. SRI SHUBNAM G AGED ABOUT 19 YEARS S/O GHANSHYAM, R/AT JAYANAGAR 1ST CROSS, SHIMOGA, SHIMOGA DISTRICT 3. SRI SYED SUFIYAN SHAH KHADRI AGED ABOUT 20 YEARS S/O SYED SAIFULLA SHAH KHADRI R/AT NO.RMC NAGAR, UNITY HALL SHIMOGA, SHIMOGA DISTRICT 4. SRI VINAYKUMAR AGED ABOUT 20 YEARS S/O B V JAGANNATH R/AT BESIDE INCOME TAX OFFICE B-56, GOPALA GOWDA EXTENSION SHIMOGA, SHIMOGA DISTRICT 5. P PUNEETH KUMAR AGED 19 YEARS, S/O PUTTAIAH R/AT MALLASANDRA KOTTANAHALLI GOKULA,

2 TUMKUR(TQ), TUMKUR ... PETITIONERS (By SRI R ANIL KUMAR, ADV. FOR M/S KESVY & CO.) AND 1. THE GOVERNMENT OF KARNATAKA REP BY ITS CHIEF SECRETARY EDUCATION DEPARTMENT VIDHANA SOUDHA, DR AMBEDKAR ROAD BANGALORE-560001 2. DIRECTOR OF DEPARTMENT OF TECHNICAL EDUCATION, PALACE ROAD BANGALORE-560001 3. THE ADDITIONAL SECRETARY GOVERNMENT OF KARNATAKA EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, DR AMBEDKAR ROAD BANGALORE-560001 4. D S DINAKAR NATIONAL POLYTECHNIC COLLEGE SHIMOGA , SHIMOGA DISTRICT REP BY ITS PRINCIPAL-571132 5. GOVERNMENT POLYTECHNIC COLLEGE B H ROAD, TUMKUR-571153 REP BY PRINCIPAL ... RESPONDENTS (By SRI R OMKUMAR, AGA FOR R1 & R2.) THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE CIRCULAR DT.24.7.12 ISSUED BY TEH R2, VIDE ANN-A & THE LETTER DT.10.7.12, ADDRESSED BY THE

3 R1 VIDE ANN-B AND DIRECT THE R4 & R5 TO PERMIT THE PETITIONERS TO ATTEND THE V SEMESTER CLASSES IN THEIR RESPECTIVE COLLEGES, FOR THEIR RESPECTIVE BRANCHES. THESE PETITIONS ARE COMING ON FOR PRELIMINARY HEARING THIS DAY, THE COURT MADE THE FOLLOWING: O R D E R Learned counsel for the parties submit that facts of these cases and the question for decision making are identical to the facts and question that arose for consideration in W.P.32330-437/2012. According to the learned counsel these petitions may be disposed off in the like terms as directed in the order dt. 10.9.2012 in W.P.32330-437/2012. These petitions are ordered accordingly. Sd/- JUDGE ln.