AL AMEEN EDUCATIONAL SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 1. These writ appeals are filed against orders made in several Writ Petitions, whereby the petitioners sought for appropriate writ or direction to the respondents to grant affiliations to their respective College of Education (B.Ed., College) or Teaching Training institute (TCH course); the decision of the State Government not to permit affiliation to any new B.Ed., College or institution teaching for TCH course etc., till the end of VII Five Year Plan period also was challenged. The writ petitions were dismissed. The main judgment of the learned single Judge is reported in Sarabheshwara Vidya Peeth v State of karnataka (ILR 1988 Kar. 3182). The four appeals are by institutions organised by persons who claim to be religious minorities (three by the Muslims and one by the Jains). W.A.No.1675 of 1988 is not by any minority group.

(2.) The facts, are similar in all the cases; (except in W.A.No.1738/1988 which pertains to the permission to start an institution to train students for TCH course).

(3.) The appellant in W.A.No. 1332/1988 resolved to start a B.Ed., College in the Bangalore University area and hence made an application seeking affiliation to the Bangalore University, on 10-10-1986. The Committee constituted by the University recomended the grant of the affiliation of the academic year 1987-88, with an intake of 100 students. However, the Syndicate and the Academic Council for the University were constrained to hold up the consideration of the question of affiliation, in view of the Government's decision not to permit any such new College during the VII Five Year Plan period.