BANGALORE UNIVERSITY Vs. VIDYA GANAPATHI EDUCATION SOCIETY

JUDGEMENT

(1.) These appeals are from the common order of Puttaswamy, J. in W.P Nos. 4839 to 4843 of 1981. Respondent-2 therein, namely, the University of Bangalore (hereinafter referred to as 'the University') has presented WA Nos. 842 to 846 of 1981, while respondent-3 therein, Shri Vidyaganapathi Nursery and Primary Education Society (hereinafter referred to as 'the Education Society'), has presented the writ appeal which has not yet been numbered".

(2.) The material facts which led up to these appeals, are briefly these: By its letter dated 20-9-1979 addressed to the University, the Education Society sought for affiliation of its College in which it proposed to start the B.Ed., Course during the year 1980-81. In the month of June 1980, the Education Society invited applications from ' intending students to join the first year B.Ed., Course in its College. In July 1980, the Education Society admitted 135 students for that course.

(3.) The Education Society had sent to the State Government a copy of its letter dated 13-6-1980 addressed to the University. The Government forwarded that copy of the letter to the University on 29-7-1980 for being processed under S. 53 of the Karnataka State Universities Act, 1976 (hereinafter referred to as 'the Act') . The University, by its letter dated 2-9-1980, appears to have intimated to the State Government that affiliation could not be granted to the College of the Education Society as its application for affiliation had not been mde as required under S.53 (2) (a) to (i) of the Act. Thereafter, the Education Society appears to have sent to the University a regular application along with application fee of Rs.3,000. However, the State Covernment appears to have intimated the Education Society by its letter dated 17-1-1981, that it was too late to grant affiliation for the College of the Education Society for the year 1980-81.