EKALAVYA INSTITUTE OF TECHNOLOGY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has assailed the communication dated 14.06.2019 issued by the respondent No.4 University to the respondent No.1 State Government inter alia seeking for a declartion that the action of the respondent Authorities in removing the name of the petitioner institution from the seat matrix on 26.06.2019 is arbitrary, illegal and consequently direct the respondents to restore the name of the petitioner in the seat matrix as originally notified by the respondent authorities relating to the academic year 2019-20; and to complete the counseling process of CET-2019 conducted by the respondent No.3.

(3.) The petitioner-Institution is an Engineering College established by Sri Gunja Narasimhaswamy Charitable Trust, T. Narasipura, commencing imparting of Technical Education, leading to the award of degree of Bachelor of Engineering [B.E.] from the academic year 2009-10. The said institution was established by permission granted by the AICTE and the State Government and has been affiliated to the respondent No.4 - University, ever since its inception in the year 2009. During the academic year 2019-20, on the deficiencies pointed out by the Visiting Team of the University - respondent No.4, a show cause notice dated 24.05.2019 was issued for not complying with the deficiencies/shortfall and finally the communication impugned has been issued requesting the respondent No.1 to remove the name of the petitioner from the seat matrix and to show 'zero' against all the courses offered by the petitioner-institution in the counseling process. Being aggrieved, the petitioner is before this Court.