VANI P R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition, the petitioner has challenged the letter dated 16-8-2005 (Annexure-K) issued by the 4th respondent cancelling the admission of the petitioner for B. Ed. Course and has also sought a declaration that Rule 3 (2) (a) of the Karnataka selection of Candidates for Admission to teacher Certificate Higher Course (TCH) and bachelor of Education Course (B. Ed.) Rules, 1999 (for short '1999 Rules') as being viola-tive of the Constitution and a direction to the respondents to admit the petitioner for B. Ed. course and a further direction to the respondents to include Linguistics, Journalism and other subjects as eligible Elective Subjects for admission to B. Ed. course by effecting necessary amendments to the 1999 Rules.

(2.) ACCORDING to the petitioner, she is a b. A. degree holder from Kuvempu University with elective subjects of Journalism, linguistics and English. She completed her B. A. degree examination from the 4th respondent University in the year 1996 and with an intention to become a teacher, joined the B. Ed. course in the 6th respondent's college of education in the academic year 2004-05. The petitioner's name was sent for approval by 6th respondent to the 4th respondent for the purpose of taking examination as per Annexure-B along with a list of students for approval to b. Ed. degree course for the academic year 2004-05 as per Annexure-C wherein the petitioner's name is found at SI. No. 44. According to the petitioner, she was admitted in the 6th respondent college being duly qualified and the letter dated 16-8-2005 impugned in this writ petition is illegal and ought to be quashed.

(3.) I have heard the learned counsel for the petitioner, the learned Government Advocate for respondents 1 to 3, the learned counsel for respondents 4 and 5 and the learned counsel for respondent No. 7.