TRISHA EVENING COLLEGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - Trisha Evening College is before this Court seeking a direction to the respondent No.2 - Bengaluru Central University herein for permitting 53 of its students to take up first semester examination of B.Com degree course.

(2.) At the preliminary hearing, regard being had to the interest of the innocent students, this Court, vide ad interim order dated 12.12.2018 had directed the University to permit the students to take up the said examination and accordingly, they were permitted, during the period between 13.12.2018 and 28.12.2018. However, the results are yet to be announced.

(3.) After service of notice, the respondents have entered appearance and made submission in justification of their stand that the affiliation is a sine qua non for any educational institution to function, and in the absence thereof, no concession can be shown to the students of such Institution. In reply, the learned counsel for the petitioner - Institution has now placed on record by a Memo dated 13.02.2019, a copy of the letter dated 04.02.2019 addressed by the Additional Chief Secretary, Department of Higher Education, Government of Karnataka to the Vice-Chancellor of the respondent - University recommending the case of the petitioner - Institution for grant of affiliation with effect from the Academic Year 2018-19.