KARI TLIIMMARAYASWAMY EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) in these writ petitions, the legality and validity of the government order dated 13-6-1988 prescribing p.u.c. as the qualification for admission to c.p.ed, course in substitution for s.s.l.c. is questioned.

(2.) the petitioners are private educational institutions. The petitioner in W.P. No. 18217/1988 is running Sri Gnanajyothi c.p.ed. College at srinivasapura, kolar district. The sanctioned intake of the college is 40 for the academic year 1988-89 and the college has admitted 3 p.u.c. students since no other p.u.c. holders came forward for admission and the rest of the students have s.s.l.c. qualification. The petitioner in W.P. No. 18218/1988 is run by krishna vidya samsthe. For the academic year 1988-89, it has admitted 8 p.u.c. holders since no other p.u.c. holders came forward to join the college and the rest of the students have s.s.l.c. qualification. The petitioner in W.P. No. 18666/1988 is running saraswathi c.p.ed. College at sira, tumkur district. The sanctioned intake of the college is 40. For the academic year 1988-89, the college has admitted 4 p.u.c. students since no other p.u.c. holders came forward to join the college and the rest of the students have only s.s.l.c. qualification. The petitioner in W.P. No. 1197/1989 is running a c.p.ed, course and the students possess s.s.l.c. qualification.

(3.) since common questions of fact and law arise in these writ petitions, all the cases were clubbed together and arguments were heard. By this common Order, all the writ petitions are disposed of.