LAWS(KAR)-2019-2-463

JASMINE D.ED COLLEGE Vs. STATE OF KARNATAKA

Decided On February 16, 2019
Jasmine D.Ed College Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) In W.P.Nos.21056-21158/2017 the petitioners have sought for the following prayers:

(2.) It is the case of first petitioner that the petitioner-institutions are recognized by the NCTE for conducting the course of Diploma in Education with an intake of 50 students, out of which 25 students are to be filled up by the Government through Centralized Admission Cell and remaining 25 seats for the Management. Since respondent Nos.3 and 4 did not permit the students to take up examination, the petitioners were constrained to file W.P.No.21056/2017. This Court granted interim order permitting the students to take up examinations for the academic year 2017-18. The Management filled up 25 seats under its quota and since no students were allotted by the Government and for various reasons 19 out of 25 seats in the Government Quota had been filled up by the Management. Respondent Nos.5 to 23 in W.P.Nos.19906 & 22040-22058/2018 were filled up by the Management. out of Government quota and they have to undergo the Academic Training with eligibility as prescribed to take up examination. Therefore, the petitioners are before this Court for the relief sought for.

(3.) The official respondents have not filed any objections.