CBCI SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS have assailed communication dated 31.07.2014 issued by the respondent department (Annexure -A) to these writ petitions.

(2.) PETITIONERS had sought permission for increase in intake of seats in the second petitioner -College already sanctioned by the Rajiv Gandhi University of Health Sciences, Karnataka (hereinafter referred to as 'RGUHS' for short) from 60 to 150 seats for MBBS course for the academic year 2015 -16. In response to that request, the respondent -Department has issued the impugned communication, stating that while increasing intake from "60 to 100 seats", 25% of the seats would have to be surrendered to the Common Entrance Test ('CET') Cell, so that they could be filled under Government Quota. That condition has been assailed in these writ petitions.

(3.) ACCORDING to petitioners, the second petitioner -College was started by the first petitioner -Society in the year 1963 and has its campus at St. John's National Academy for Health Sciences, Bangalore. In fact, the first petitioner -Society was registered with the Registrar of Societies, Mysore under the Mysore Societies Registration Act -III of 1904 on 07.02.1961 as St. John's Medical College and Hospital Society, Bangalore. Subsequently, the name has been changed to CBCI Society for Medical Education by order dated 30.12.1964.