RAI TECHNOLOGY UNIVERSITY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions have been filed by the petitioner-

(2.) The controversy involved in the present case is to be squarely covered by the decision of the Hon'ble Supreme Court in the case of Bharathidasan University and Another -vs- All-India Council For Technical Education and Others ([2001] 8 SCC 676), the relevant extracts of which from paragraphs-8, 10 and 13 are quoted below for ready reference:

(3.) The learned Additional Government Advocate has filed statement of objections before the court and relying upon the "Regulations of Diploma Programme as per the Curriculum-2015 (C-15)" - Annexure-R2 produced along with the statement of objections, she submits that, the equivalence of Diploma courses conducted by the petitioner - University for lateral entry into the B.E.