KARNATAKA MARATHA WELFARE ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AS common questions of fact and law are involved in both the writ petitions, they are clubbed, heard together and disposed of by this common order. Petitioners in W. P. No. 14420/2006 are challenging the Memorandum dated 16-3-2006 and 30-9-2006 issued by the 2nd Respondent rejecting the request made by the 1st petitioner Institution seeking approval of the admissions of Petitioners 2 to 4 ford. Ed. Course. Petitioner in W. P. No. 15621/2006 is challenging the list vide Annexure 'd', whereby the approval of her admission is rejected stating that she has not studied two elective subjects in the qualifying examination.

(2.) IN W. P. No. 14420/2006 the 1st petitioner is an Institution imparting education in diploma in Education. It has an intake capacity of 50, out of which 25 seats are earmarked for management quota and the remaining 25 for the Government quota. Admissions are made in respect of 25 seats for the management quota by the Management. As regards the Government Quota of 25 seats, the Government sent 23 students under its quota. The 1st petitioner has filled up the remaining two seats to make up the quota of 25 seats, which was earmarked for the Government quota.

(3.) AS the admission process was over, the 1st petitioner Institution has sent the list of admitted candidates for approval. The 2nd respondent/principal of the District Training institute, Bangalore Urban District has not approved the admission of the petitioners 2, 3 and 4. Approval of the 2nd petitioner is rejected on the ground that she has not studied the two elective subjects in the Pre-Univer-sity/12th standard course. The admissions of petitioner Nos. 3 and 4 have been rejected on the ground that 5% of the admissions which were required to be made from out of the students who have studied in Kannada medium from 1st standard to 10th standard has not been complied with by the 1st petitioner Institution. Aggrieved by the rejection of the approval of admission of Petitioner Nos. 2 to 4, the present writ petition is filed.