ASSOCIATION OF REGULAR MUSIC POST GRADUATES AND OTHERS Vs. PRINCIPAL; MAHATMA GANDHI UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioners are aggrieved with the Bridge Course permitted for the teachers of the three colleges in Fine Arts and the provision for admission to the Post Graduate course provided to the Diploma holders of the said Colleges.

(2.) The issue agitated in these writ petitions arose when the three Colleges, namely Sree Swati Thirunal College of Music, Thiruvananthapuram, RLV College of Music and Fine Arts, Thripunithura and Chembai Memorial Government Music College, Palakkad, which carried on Diploma, Post Diploma and National Diploma Courses in Fine Arts were taken into the University stream. Earlier, these colleges were under the Director of Public Instructions.

(3.) The Government thought it fit that the said Fine Arts Colleges be equipped to conduct Graduate or Post Graduate Courses and on such conversion, required that the Diploma holders, Post Diploma holders and National Diploma holders should be provided an avenue for carrying on the Post Graduate Course. Earlier, a lower qualification acquired from either of the said colleges would have been sufficient qualification for a higher course offered by the said colleges. However, when University stream was introduced, there were only Graduate and Post Graduate courses to which the Diploma holders could not seek an admission. The Diploma holders were conferred with such diploma after three year and five year courses and it was thought fit that they should be given a provision to be admitted to the Post Graduate Course.