RANGANATHA S. JOIS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On perusal of the material particularly the prayers are concerned it reads thus:

(2.) The petitioner/party-in-person in support of his prayers firstly submits that the rules framed by respondent-AICTE in the form of circular bearing No. Management Faculty dtd. 9/9/2021 relates to Teaching staff working in colleges run under AICTE in a disadvantageous position. It is further submission of the party-in-person that as teaching staff is put to sufferings ultimately it leads to disadvantageous situation to students and students would be the ultimate sufferers.

(3.) Secondly party-in-person by inviting our attention to the order placed on record at page 23 passed by the Division Bench dtd. 19/3/2021 submits that the concerned authority of AICTE was directed to take certain decision and pursuant to the same, Standing Complaint Scrutiny Committee(SCSC) of AICTE in its meeting held on 2nd to 3/3/2022 made certain recommendations holding that circular dtd. 26/2/2019 issued by BOG of BMSCE being contrary to AICTE norms as also discriminatory and violative of equality clause of Constitution of India. He further submits that the committee had further recommended that the institute may be requested to withdraw the circular dtd. 26/2/2019 within three months from the date of receipt of recommendation and report compliance failing which AICTE will take penal action as per Approval Process Handbook(APH).