MALTHESHA B.ED COLLEGE REP BY ITS MANAGING TRUSTEE CUM PRINCIPAL AND OTHERS Vs. THE STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Though matters are listed for 'Preliminary Hearing', by consent of learned Advocates appearing for parties they are taken up for final disposal, since petitioners 2 to 67 are facing the threat of not being permitted to appear for the ensuing examination for B.Ed. Course being conducted from 25.06.2018.

(2.) First petitioner is running a B.Ed. College at Malebennur, Harihar Taluk, Davanagere District and after having applied for recognition to National Council for Teacher Education (NCTE), said application came to be considered and by order dated 03.03.2015 - Annexure-A recognition was accorded to first petitioner to commence B.Ed. course with an intake capacity of 100 students commencing from Academic Year 2015- 16. Pursuant to same, respondents 3 and 4 have also granted affiliation to its university as per order dated 31.03.2016 - Annexure-B.

(3.) Local Inspection Committee of third respondent-University submitted a report on 24.06.2016 relating to Academic Year 2016-17 notifying certain deficiencies in the first petitioner-college. Same was intimated to first petitioner-college by third respondent regarding shortfalls and deficiencies for the year 2015-16 and 2016-17 vide communication dated 05.07.2016 - Annexure-C.