NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and Sri A.V.Srinivasa Reddy, learned Additional Government Advocate for respondents 1 and 2.

(2.) The present writ petitions have been filed by the petitioners seeking a writ of mandamus directing the respondents to select and admit the petitioners to First Year T.C.H.Course in Telugu Medium at Sri Bhavani Teachers Training Institute, Bethamangal, Bangarpet Taluk, Kolar District (in short, the Institute) which has been declared as Linguistic Minority Institution for imparting education of T.C.H. Course in Telugu Medium.

(3.) It is not in dispute that the Institute which has been established is being administered by a Telugu speaking linguistic minority imparting education in T.C.H, Course in Telugu Medium. The petitioners are the members of the said Telugu speaking minority community. It is said that the admission to the course is governed by the provisions contained under the Karnataka Selection of Candidates for Admission to Teachers Higher Course Rules, 1995 (in short, the Rules). Rule 3 of the said Rules prescribes the eligibility for admission to the Course and it reads as under: