THIRUMALA EDUCATIONAL TRUST REP. BY ITS SECRETARY, SRI GOPALA JOIS Vs. STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, EDUCATION DEPARTMENT AND OTHERS

JUDGEMENT

(1.) IN these cases, the petitioner has challenged the validity of the condition imposed by the Bangalore University in its order dated 9.6.2013 that the Colleges have to seek fresh affiliation for the academic year 2013 -2014 while renewing the affiliation for the academic year 2012 -2013. The petitioner is a college imparting education in B.Ed. course. The aforesaid condition in the impugned order was challenged by various other colleges before this Court in W.P. Nos. 33518 and 33624/2013 and other connected matters (between Pragathi College of Education v. The State of Karnataka and others). After considering the rival contentions of the parties, this Court has passed the order as under:

(2.) IT is clear that the offending condition imposed in the impugned order has been quashed and the petitioner -colleges, who have not filed applications for renewal of affiliation for the academic session 2013 -2014 were permitted to file the applications for renewal of affiliation within a period of two weeks from the date of receipt of a copy of this order. For the reasons set out in the aforesaid order, the direction contained in the impugned order at Annexure -F dated 9.6.2013 that the application of the petitioner -college for renewal of affiliation for the academic year 2013 -2014 will not be accepted is hereby quashed in so far as the petitioner is concerned. The renewal of affiliation granted to the petitioner college for the academic year 2012 -2013 is not disturbed. The petitioner is granted 15 days time from today to make an application for renewal of affiliation for the academic year 2013 -2014 and the University is directed to consider the said application in accordance with law and in the light of the observation made in the aforesaid order. Writ petitions are allowed in the aforesaid terms. No costs.