BHAVANI LALIT KALA MANDHIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioners is that they are the Colleges offering to the Course of Diploma in the subject of Diploma in Drawing and is affiliated to the second respondent - University. It is alleged that the second respondent - University has permitted starting of Degree Course in Bachelor of Visual Arts contrary to the UGC Guidelines. It is further alleged that the second respondent - University has taken a decision to stop the Diploma Course including Diploma in Drawing. Aggrieved by the same, the instant writ petition is filed with the following prayers:

(2.) The second respondent is a University and it is the prerogative of the University to offer a Degree Course or Diploma Course in accordance with law. The petitioners have not been able to demonstrate that the second respondent - University cannot offer a Degree Course in Bachelor of Visual Arts in accordance with law and that it has to compulsorily offer a Diploma Course in Drawing. For the said reason, none of the prayers as prayed for by the petitioners can be granted. However, it does not come in the way of the petitioners making a fresh representation to the University and the concerned authority for continuation of Diploma Course or upgrading itself and seeking affiliation to start a Degree Course in Bachelor of Visual Arts in the manner known to law.

(3.) The writ petition being devoid of merits and is hereby dismissed.