Karnataka High Court
Sri Sapthagiri Srinivasa T T I vs State Of Karnataka on 12 April, 2018
Author: A.S.Bopanna
Bench: A.S. Bopanna
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF APRIL, 2018
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
WRIT PETITION NO.26665/2017
&
WRIT PETITION Nos. 27104-27151/2017 (EDN-RES)
BETWEEN:
SRI SAPTHAGIRI SRINIVASA T.T.I
HUNASANAHALLI EXTN,
TEKAL ROAD,
BANGARPET, KOLAR DISTRICT
REP.BY ITS PRINCIPAL,
SRI.MONISH BABU,
S/O K.GONDAPPA,
AGED ABOUT 48 YEARS,
ITANDHALLI(V) & (P), BANGARPET,
KOLAR-563114 ...PETITIONER
(BY SRI S.SARAVANA, ADV. FOR
SRI D.R.RAVISHANKAR, ADV.)
AND:
1. STATE OF KARNATAKA,
DEPARTMENT OF
HIGHER EDUCATION,
VIKASA SOUDHA,
BANGALORE-01,
REPRESENTED
BY PRINCIPAL SECRETARY.
2. DIRECTOR OF STATE EDUCATIONAL
AND RESEARCH AND TRAINING,
100 FEET ROAD, BSK II STAGE,
BENGALURU-560041,
REPRESENTED BY ITS DIRECTORS
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3. DIRECTOR (OTHER EXAMINATIONS),
KARNATAKA SECONDARY EDUCATION
AND EXAMINATION BOARD,
MALLESHWARAM,
BENGALURU-560003.
4. DISTRICT INSTITUTE OF
EDUCATIONAL & TRAINING,
CHIKKAHASALA, KOLAR-563112.
REPT. BY ITS PRINCIPAL.
5. ALLANGI GIRIDHAR
S/O ALLANGI CHINNAGURU,
AGE 28 YEARS.
6. CHAKALI PRASAD
S/O C.C.HANUMANTHARAYAPPA ,
AGE 26 YEARS.
7. CHIKKUDU SANTOSH
S/O CHAKRAPANI,
AGE 26 YEARS.
8. GADUTURI RAMA JANARDHAN
S/O RAJA RAO,
AGE 27 YEARS.
9. GANGABHAVANI GUNDI
D/O VEERASWAMY,
AGE 32 YEARS.
10. GANGADEVI JALAGAM
D/O BODAYYA,
AGE 37 YEARS.
11. GANGARATNAM KOVVASI
D/O KRISHNA,
AGE 29 YEARS.
12. GONDI MURALI
S/O GONDI BONJU BABU,
AGE 26 YEARS.
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13. GONDI VANI
D/O GONDI VENKATESHWARA RAO,
AGE 23 YEARS.
14. H.THIPPESWAMY NAVEEN KUMAR
S/O HALKUR THIPPESWAMY,
AGE 26 YEARS.
15. JONUBOINA SAIBABU
S/O, J.CHINA DURGA RAO,
AGE 21 YEARS.
16. K.RAMADEVI
D/O PARWATHALU,
AGE 20 YEARS.
17. KIMUDU GOPALA RAO
S/O KIMUDU LAXMAYYA,
AGE 21 YEARS.
18. KIMUDU RAMA RAJU
S/O KIMUDU DONAYA,
AGE 27 YEARS.
19. KOLLARAPPAGARI RAJESH
KOLARAPPGARI RUSHIVEND,
AGE 24 YEARS.
20. KORRA SEETRAM
S/O KORRA SODHA,
AGE 21 YEARS.
21. KUNJA SANTHI PRIYA
S/O KUNJA RAMA RAO,
AGE 22 YEARS.
22. KURAMSETTI RAJU
S/O KURAM SETTI GANGA RAJU,
AGE 29 YEARS.
23. KURSAM SURI BABU
S/O KURSAM PENTAIAH,
AGE 26 YEARS.
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24. LUVVABU SANKANNA DORA
S/O LUVVABU CHILAKAMMA,
AGE 19 YEARS.
25. MADAKAM KANAKAMMA
D/O MADAKAM GANGAPRAJU,
AGE 24 YEARS.
26. MADAKAM MOUNIKA
D/O MADAKAM VENTESHWARA RAO,
AGE 24 YEARS.
27. MADAKAM PANDU DORA
S/O MADAKAM BOJJIDORA,
AGE 23 YEARS.
28. MANCHULAPPAGARI MAHANT
S/O NAGARAJU,
AGE 22 YEARS.
29. MODIYAM SUDHA RANI
D/O MODIYAM GANGULU,
AGE 21 YEARS.
30. MUCHIKA VIJAYA BABU
S/O MUCHIKA VENTESHWARA RAO,
AGE 25 YEARS.
31. N.V.KALYANI MADAKAM
D/O GANGARAJU,
AGE 27 YEARS.
32. NAGAMANI KORRA
D/O BALAYYA,
AGE 30 YEARS.
33. NAGESHWARA RAO BELAM
S/O CHELLAYYA,
AGE 35 YEARS.
34. PAIDA VENKATA RAMANA
S/O PAIDA VEERAJU,
AGE 25 YEARS.
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35. PODIAM RAJA SEKHAR
S/O PODIAM CHELLAYYA,
AGE 23 YEARS.
36. POTTA JYOTHI
D/O POTTA SANKARAM,
AGE 27 YEARS.
37. PUNEM PAVANKALYAN
S/O PUNEM RAMA RAO,
AGE 19 YEARS.
38. RAMAVATH RAJESH
S/O R.LALU,
AGE 19 YEARS.
39. RAMESH BABU KALLIPALLI
S/O NARAYANA,
AGE 28 YEARS.
40. RATNA KUMARI POLOJU
D/O PENTAIAH,
AGE 33 YEARS .
41. RAVIKUMAR KARAM
S/O GANGA RAJU,
AGE 29 YEARS.
42. REKKAPOGULA RAMESH
S/O R.PAKKIRAPPA,
AGE 32 YEARS.
43. REKKAPUGULA RAJESHWARI
D/O REKKAGOPULA NAGESHWARA,
AGED 20 YEARS,
44. SARIYAM VENKATASATYA NARAYANA
S/O SARIYAM MALLAPPA RAJU,
AGE 27 YEARS.
45. SALAVAM MUTHYALA RAO
S/O SAVALAM RAMUDU,
AGE 26 YEARS.
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46. SEETHA KARAM
S/O PENTAYYA KARAM,
AGE 30 YEARS.
47. SOYAM BODAPPA
S/O SOYAM VENLATESU,
AGE 26 YEARS.
48. TATI KANNA RAO
S/O TATI PRASAD,
AGE 24 YEARS.
49. TATI SURESH BABU
S/O TATI DURGA RAO,
AGE 26 YEARS.
50. TELLAM ALEKYA
D/O TELLAM DURGA RAO,
AGE 20 YEARS.
51. VANTARI SURI BABU
S/O VANTARI APPANNA,
AGE 31 YEARS.
52. VETTI VENKATESH
S/O VETTI RAMUDU,
AGE 24 YEARS.
RESPONDENTS NO.5 TO 52 ARE THE
STUDENTS OF SAPTHAGIRI SRINIVASA. T.T.I,
BANGARAPET, KOLAR DISTRICT-563121.
53. NATIONAL COUNSIL FOR TEACHER
EDUCATION (NCTE)
OFFICE AT HANS BHAVAN WING-II,
BAHADUR SHAH ZAFAR MARG,
NEW DELHI-110002
RESTD. BY ITS REGISTRAR. ...RESPONDENTS
(BY SRI A.G.SHIVANNA, ADDL. A.G. A/W
SRI J.M. UMESH MURTHY, HCGP FOR R-1 TO R-4,
SRI.BHARATH.K, ADV. FOR R-5 TO R-52
SRI BASAVARAJ V.SABARAD, ADV. FOR R-53)
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THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
ANNEXURE-L DATED 1.6.2017 ISSUED BY THE R-4 SO FAR
IT PERTAINS TO THE STUDENTS OF THE PETITIONER
COLLEGE ADMITTED FOR 2ND YEAR D.ED COURSE
ADMITTED FOR THE ACADEMIC YEAR 2015-16.
THESE WRIT PETITIONS COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Though the application seeking direction is listed for consideration, keeping in view the subsequent development, the petitions are taken up for consideration and disposed of by this order.
2. Though the nature of the prayer made in these petitions is to assail the endorsement, the ultimate consideration is as to whether the students, who had appeared through petitioner-Institution for the D.Ed Course in the academic year 2015-16 are to be provided the benefit of external examination/internship which had been held in the institution outside the State other than the institutions authorized by the respondents herein.
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3. This Court, at first instance, on taking note of the contentions as put forth had through the interim order permitted the students enrolled through the petitioner-Institution to seek for submission and assessment of the internal assessment marks secured by the students within a time frame as indicated therein and directed the respondents to declare the results of the students, so as to enable the students to take steps to appear for the supplementary examination.
4. The said process has been completed and in that light, keeping in view the circumstance under which the petitioner-Institution had secured the internship/internal assessment from the institution being run in Andhra Pradesh, a consideration is required to be made as to whether the benefit of the same is to be extended to the students concerned, at least as a one time measure.
5. The affidavit on behalf of the respondents No.1 to 4 is filed before this court on 14.03.2018. Through the affidavit, the respondents have indicated 9 that a consideration could be made as a one time measure subject to the following:
"(i) Whether allotted school to the students are recognized by the Government of Andhra Pradesh
(ii) Whether allotted schools are eligible for conducting Practice Training and Internship activities.
(iii) To furnish the D.Ed College name along with list of students of that college, who have been allotted to the particular school for practice of training and internship activities.
(iv) To furnish the scheduled time period undertaken by the respective students for Practice of Teacher and Internship activities in the said eligible school".
6. The conditions as imposed would indicate that the same is only to ensure that the internship/internal assessment though made by the institution other than the approved institution, yet the respondents are required to ensure that the said institutions are recognized in the state of Andhra 10 Pradesh and as to whether they are authorized for the purpose of internship activity. The said conditions imposed are reasonable and in that view, having accepted the same, the benefit of the internship already undergone by the students through the petitioner- Institution is to be regularized in such fashion.
7. Hence, irrespective of the nature of the endorsement issued to the petitioner herein, the respondents are to be directed to secure such confirmation from institutions, wherein the students have undergone the internship activity and on being satisfied with the conditions as indicated above, shall recognize such marks assigned in the internship activity and on taking note of the same, a complete consideration be made and such of those, who have successfully completed the course shall be issued the necessary certificates and other testimonials in that regard. If any of the students are to appear for any future examinations, the same shall also be permitted. 11
8. Keeping in view the schedule of the future examinations to be conducted, the respondents shall declare the results and permit the students to appear for the ensuing examinations and thereafter the entire process shall be completed.
9. To enable the respondents to complete the process expeditiously, the petitioner-Institution shall forthwith produce all details to the Competent Authority, so as to enable to take a decision in the matter. Needless to mention, since the consideration is made as a one time measure, the petitioner-Institution shall in future adhere to the guidelines issued by the respondents in respect of the diploma course.
These petitions stands disposed of accordingly.
Sd/-
JUDGE ST