ANJUMAN HAMI E MUSLIMEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the petitioner is a minority-institution started several years back, admitting students of engineering in different faculties with a view to extend its teaching in other faculties thought of introducing a new course namely b.e. in computer science for the academic year 1989-90. In this connection the petitioner made an application to the concerned university. The university in turn constituted a local enquiry committee. The said local enquiry committee after inspecting the institution of the college, staff, ascertaining the need to have a computer science course in the petitioner's institution made a recommendation to the university that the institution deserves to be considered for granting affiliation to start b.e. in computer science. Inspite of making such a recommendation by the local enquiry committee, decision of the academic council of the university and approval of the same by the syndicate of the university in this regard, including the application filed by the petitioner furnishing particulars regarding staff, equipments, its financial position, the university for the reasons best known to it, failed to affiliate which compelled the petitioner to approach this court for the following reliefs :

(2.) the only reason for the state notto consider the petitioner's request to start b.e. in computer science was that the petitioner has not obtained necessary permission from the government.

(3.) according to learned counsel forthe petitioner the stand takers by the government in not considering the petitioner's request for grant of permission for affiliation for 1 year computer science for the academic year 1989-90 is untenable. As far as the a-icte act is concerned council has been constituted. All that the council could do is to fix the standard of education and other norms regarding maintaining the standard of technical education. As far as the granting of affiliation is concerned, it is the duty of the state under Section 53 of the Karnataka University Act. It is also clear about the duty of the state in matters of this type.