BHANDYA EDUCATIONAL TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner No.1 - Trust is running the petitioner No.2 - Pre-University College and is duly recognized by the respondent No.2. Apart from the combination of subjects it is permitted to offer for PUC, petitioner No.2 proposed to offer the course of Economics, Business Studies, Accountancy and Statistics (EBAS) and sought necessary permissions. The respondent No.3 - DDPI after making necessary inspections recommended sanctioning of the necessary permission to the petitioner No.2 to start the course of Economics, Business Studies, Accountancy and Statistics (EBAS). The petitioner No.2 under the bonafide belief that sanctioning of permission was only a formality thereafter, admitted students for the course of Economics, Business Studies, Accountancy and Statistics (EBAS) for the academic year 2021-2022. However, the respondent No.2 did not agree with the recommendation of respondent No.3 and denied permission to the petitioners to start the course of Economics, Business Studies, Accountancy and Statistics (EBAS). Aggrieved by the same, the instant writ petition is filed.

(2.) During the course of arguments, learned AGA fairly submits that for the mistake of petitioners, the students admitted by it should not suffer and states that if the petitioners were to give a fresh representation, the premises of the petitioners would be inspected and the recommendation would be considered in accordance with law and suitable decision would be taken and in case, the petitioner No.2 is found not eligible to be sanctioned the additional course, the students admitted by it to the subject of Economics, Business Studies, Accountancy and Statistics (EBAS) would be shifted to another college.

(3.) Learned counsel for the petitioners is agreeable for the same.