REGIONAL COLLEGE OF MANAGEMENT, MUDUGURKI, DEVANAHALLI, BENGALURU Vs. BANGALORE UNIVERSITY, GNANA BHARATHI, BANGALORE AND ANOTHER

JUDGEMENT

(1.) The petitioner, Regional College of Management, has challenged the legality of the endorsement dated 17-5-2016 issued by Bangalore University, whereby the University has rejected the petitioner's proposal for affiliation.

(2.) The brief facts of the case are the that petitioner is a registered Trust in the name and style of Regional College of Management, Bangalore, which is represented by the Management Trustee, who is an IIT graduate from Roorkee, and three other member trustees, who have ventured into the development of education in the country, in general, and in the City of Bengaluru, in particular, by investing huge sums of money to start an institution styled as Regional College of Management, Bangalore. Since the petitioner wanted to establish-a new institution along with courses of management studies in accordance with the guidelines notified by the All India Council for Technical Education ( AICTE for short), on 12-2-2016, the petitioner submitted its application for affiliation to the Bangalore University, the respondent 1. The petitioner sought affiliation for its new program, namely post-graduation in MBA. Subsequently, on 4-3-2016, the petitioner not only submitted the complete application for seeking affiliation but also submitted a Demand Draft for Rs. 3 Lakhs to the University.

(3.) Thereafter, the petitioner also sought the approval of its MBA Program from AICTE by filing its application on 18-3-2016. However, the AICTE declined to approve the petitioner's MBA program. Therefore, the petitioner challenged AICTE's decision before this Court by filing a writ petition, namely Writ Petition No. 27296 of 2016. By interim order dated 29-4-2016, this Court directed the AICTE to reinspect the petitioner's college on 30-4-2016. After reinspecting the petitioner's college, the AICTE granted its approval for the MBA program to the petitioner.