V.P.ESHWARA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-Training Institution has filed the petition seeking for issuance of an appropriate direction to declare the results of 84 students, the details of whom has been furnished at Annexure-P, with respect to the examinations for the academic year 2014-2016 and 2015-2017.

(2.) The petitioner-Institute states that, it had sought for affiliation for the year 2014-2016 and 2015- 2017. As no decision was taken as regards its affiliation W.P.Nos.37917-38000/2017 came to be filed seeking necessary directions to the respondents to accept examination fees and to permit the students to writ the examination. It is stated that, by virtue of the interim order passed in W.P.Nos.37917-38000/2017, examination fees was accepted by the respondent- authority by the respondent Nos.3 and 5 and the students were permitted to write examination. By virtue of the interim order dated 23.08.2017, the results were not announced.

(3.) In the meanwhile, it is stated that there were a large number of institutions like that of the petitioner who approached the Government seeking for appropriate relief regarding grant of affiliation. It is stated that a committee was formed headed by the Labour Minister and it was resolved to conduct examinations to ITI colleges who had applied for affiliation for the year 2014-2016, but affiliation and approval was pending. Pursuant to the proceedings of the committee a circular came to be issued on 23.08.2016. It was resolved to grant affiliation and approval of the list of trainees for the year 2014-2016, 2015-2017 and 2016-2018. Report was called for to be submitted by the Additional Chief Secretary with respect to the grievance of the Institutions similar to that of the petitioner-Institution.