BASAVESHWAR EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner No.1 is a Society, which is running a College and the same is affiliated to the 3rd respondent University. The 3rd respondent demanded certain affiliation fee to be deposited by the petitioner Society. Aggrieved by the same, the present writ petition is filed.

(2.) The case of the petitioner is that, it is a Society being run by the persons belonging to Scheduled Caste and Scheduled Tribes and is not in a position to pay the amounts demanded by the 3rd respondent University and that similarly situated Universities have given a concession for the Educational Institutions being run by the Scheduled Caste and Scheduled Tribe and the same benefit is not given by the 3rd respondent University.

(3.) The 3rd respondent University contended that, fixation of affiliation fee or any other fee is the prerogative of the University and in the instant case, the same is done in accordance with law and none of the rights of the petitioner is violated and for that reason, prays for dismissal of the writ petition.