MARGADARSHANA SHIKSHANA SAUNSTHE Vs. STATE

JUDGEMENT

(1.) This writ petition is by Margadarshna Shikshana Samsthe, Huvina Hippargi in the District of Bijapur, praying for the issue of a writ of mandamus directing the respondents to accord permission for starting C.P. Ed. Course during the academic year 1986-87.

(2.) This petition has come up for preliminary hearing after notice to the respondents. By consent of both the counsel, it is taken up for final hearing.

(3.) The facts of the case, in brief, are as follows : The petitioner is a society registered under the Societies Registration Act. The object of the society is to start educational institutions. The petitioner made an application seeking permission to start a new college for imparting instructions leading to C.P. Ed. Course at Huvina Hippargi, Basavanabagewadi Taluk, Bijapur District. Instructions were issued by the Commissioner of Public Instructions to the Deputy Director, Bijapur, to cause an inspection of the building and other equipments provided by the petitioner to decide as to whether the permission sought for could be granted. By a communication dated 28-10-1986 (Annexure-F) the petitioner was informed that the Government has decided to refer the applications of at those institutions whose names have been set out in the annexure to the said letter, to a Technical Committee to be constituted by the Government. The application of the petitioner is one of them.