B.VEERAPPA,J. - (1.) The petitioners in W.P.Nos.22330-22481/2018, in W.P.Nos.22246-22329/2018 and in W.P.Nos.22194- 22245/2018 have filed the above petitions seeking to issue a writ in the nature of mandamus directing the second respondent to permit the respondents students admitted for the Diploma in Education course for the Academic year 2017-18 to take-up scheduled exams commencing from 28.05.2018 as per Annexures 'C', 'C1' and 'C2' in terms of the orders passed by this Hon'ble Court in W.P.No.20888/2018, W.P.No.21056/2017 and in W.P.No.21658/2017 as per Annexure-A respectively. The petitioners in W.P.Nos.22515-22605/2017 and W.P.Nos.22676-677/2017 seeking for issue a writ in the nature of certiorari to quash Annexures 'C' and 'D' communication dated 18.05.2017 issued by the second respondent and the copy of the communication dated 19.05.2017 issued by the first respondent.
(2.) It is the specific case of the petitioners that the institutions of the petitioners have been recognized by the NCTE for conducting Diploma in Education Course with an intake of 50 students in Hindi Medium. In the year 2017-18 writ petitions came to be filed for approval of the admissions of the students for the academic year 2016-17 and this Court in W.P.Nos.20888-21035/2017 granted interim orders permitting the students to take up examinations. Since the students of the petitioners institutions were not permitted to take the ensuing exams held on 28.05.2018, the petitioners have approached this Court in W.P.Nos.20888-21035/2017 and this Court again by an order dated 04.05.2018 had permitted the students of the petitioners college to take ensuing exams commencing form 28.05.2018. Inspite of the same petitioners students paid the fee within the time prescribed i.e., 20.04.2018.
(3.) In W.P.No.22515/2017 the last date for payment of the fees was fixed on 24.04.2017 with fine, accordingly fee was also paid on 24.04.2017. In spite of the same the petitioners' students not permitted to take up the Diploma in Education exams commencing 2018. Therefore, the petitioners approached this Court for the relief sought for in these writ petitions.;