Bapu College of Education and Others vs Bangalore University

Mohan Shantanagoudar, J.—During the course of arguments, Smt. Sujatha, learned Counsel appearing on behalf of the University submitted that results of B.Ed (II Semester) in respect of certain students pertaining to the petitioner-colleges against whom no allegations are forthcoming have been announced. She further submits that the University has taken a decision to conduct examination of II semester Practical examinations afresh under the supervision of the University where ever the results have been withheld.

It is further submitted by her that five petitioners who did not attend the enquiry conducted by One Man Commission appointed by the University also have approached the Registrar of the University praying for an opportunity to be provided to them and that the University will provide an opportunity for such five petitioners to participate in the enquiry before One Man Commission.

The aforesaid submissions are recorded. In view of the above, no useful purpose would be in keeping the writ petitions pending.

Sri Prabhuling K. Navadgi, learned Counsel appearing on behalf of the petitioners submits that liberty may be reserved to the petitioners to question the report of Academic Audit Committee dated 7-12-2009 vide Annexure-R3 and reports of other committees in future, if need be.

Reserving such liberty, writ petitions are disposed of. Re-examination is to be conducted by the University within five weeks from this date, in respect of the students whose results are withheld.