ST. STEPHENS TEACHERS COLLEGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for hearing on I.A., it is taken up for final disposal with the consent of the learned advocates appearing for the parties in this case. The petitioner has sought a writ of mandamus to the respondent Nos. 2 to 4 to consider and grant the affiliation to the petitioner's B.Ed. College for the academic year 2012-13 and consequently permit the students as per the list at Annexure-N to complete the said course.

(2.) Sri Rajendra Kumar Sungay, the learned counsel for the Bangalore University raised the threshold objection over the non-joinder of the necessary parties; the students in question are made neither the co-petitioners nor the respondents. Sri D. Pavanesh, the learned counsel for the petitioner undertakes to arraign the students (as per the list at Annexure-N) as co-petitioners to these petitions. He undertakes to file the vakalath for them in three days' time. Sri Pavanesh further submits that the additional 100 sets of court fees are already paid on the memorandum of the writ petition.

(3.) The facts of the case in brief are that the petitioner College started the B.Ed. Course in 2005-06 by obtaining the permission from the National Council for Teacher Education ('NCTE' for short) and the affiliation from the Bangalore University. In 2010-11, there were no students admitted to the petitioner's College. In the next academic year (2011-12), the petitioner sought to re-start the B.Ed. Course. It therefore sought the renewal of affiliation. Complaining of the inaction in the matter, the petitioner filed W.P. Nos. 14961-994/2012 seeking a direction to the University to consider the petitioner's request for the grant of affiliation. The said petitions came to be disposed of by this Court, by its order, dated 18.12.2012 with a direction to the Bangalore University to renew the affiliation for the academic year 2011-12 without any further delay. The respondents have not taken any decision in the matter of the renewal of affiliation for the year 2011-12. For the succeeding academic year also (2012-13), the petitioner made the application for grant of affiliation on 30.03.2012. The Bangalore University's local enquiry committee, on inspection, has found the petitioner's infrastructure to be deficient and has therefore not recommended the affiliation for the academic year 2012-13.