Karnataka High Court
Upadhya Art Foundation vs The Karnataka State Open University on 5 June, 2008
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
I 1 - IN THE HIGH CGSRT SF KARNATAKA AI BANGALGRE 5 DATES THIS THE 5" DAY 3? JURE 2698 _WI>' BEFORE THE HON'BLE Mrs.JUSTECE B v~NAGga§TH$§*T4x'f? " W 9 NO.l8546/2807 (saw RE§+§) BETWEEN UPRBHYA ART FOSNDATION ;"" , *, REPRESENTED BY ITS §RESIDEfiT* zIV_ Mr B.A.UPADH¥A ,* '.ig= =.= 3/0. ANDAQPAV '- AaaD_A50¢IfS2*:EAR§fi_"" NO.I45, 'Rf BLQ£K. », sAME3HAwAGAR»§_'I v.' N.R.MQHALLA~V .I_ »_~,~ Mys0ag:§?@v0G? ', I'; ... PETITIGNER '"gBy st; 3 R $HAILENDRA, ADV.,) "THE'KAR£AI§KA STATE OPEN UNIVERSITY MANASAGRNQOTRI MIs§RE¢5?0 066 . RE?RESENTED BY ITS f» "REGISTRAR ... RESPONDENT
:(By 3:: V NARAEANA SWAMY, ABV.,) V_v ; '~"THIS WP FILED PRAYENG TO BECLARE THE ACTEON '.'»_Q3VIHE RESPONDENT UNIVERSITY IN NOT RPPROVING THE *, MASTER'S DEGREE AND ?H.D, couasgs 09 THE
- 2 _ ?ETITEON£R FOUNDATIGN As BEENG ARBITRAT A§E; x ILLEGAL AND VIQLATIVE 0? ARTICLE 14,"o§_ ?HE_"--"
CONSTITfiTION OF INDIA; DIRECT ?HE_HR$sPoNbzN? UNVERSITY TO RECONSIDER RND APPRQVE THE MA$TER?3 = DEGREE AND PH.D, ccuasas TO $32 ya Irzemgp, AND GRA§T ALL CONSEQUENTIAL BEfiEF2T3' ANm~_'GRA§$'?[ INTEREM ORDER T0 BIRECT THE RES?GNSENT UNIVERSETY* we A99RovE THE MASTERS DEGREE AND §H.D CQURSES Q? $52 PETITIONER FOUNDR?1ON. ' '= w 'a r * THIS PETITION €QMENG""0§"uFQR §RmL:M:NAR¥ HEARINGw'B' GROUP TH:sf~DA¥,; TH£ .CCURT MADE THE EGLLOWZNG: "[* *-9»v 2*. W The peEit§éner'« £3 .3af $é§istered Axt Eoundatign_,and £unfiing_ an' academy by name "Sri Aiiama Qrabhu "--Eaii€kai$ Academy". it had submit:éd a 'p;6p0s3l to the respondent for _pérmié3idfi' flea commence B.F.A., M.F.A., 8.Music, M}Mu3ic}. B}Dance, M.Bance and Ph.D. cour3e in h', Finén3rtsr_Buéic and Dance from the respondent~ ~,University§ VM2g' The University by its Communication " §atéd 22.7.2006 has appreved only B.F.A., and H'g_B.NuSiC courgas, but has rejected the reguest m 3 _ made by the petitioner in respect oft courses mentioned above. Being aggrieéed by the said rejection, the petitionér gma§e*,one"mo;e%yA Q"C~1i'}.*E3j representation dated l3.6fZQQ? hath Annefiq;e_ +-
Lu which has not been consideted'tili"dete oy respondent.
\ 9.
4:
3. Under the ciroumttancesg the respondent is directed to fiohsider the representation made by the petitionetedated_i3}5."§G7 at Annexure 'Z' and page orders-Vinfieeoooflfianee with law with regard to the " commepeehent of the courses \"-'~f o mentioned in Ahnexnre-- a .....
*~4.= fwtig'j<_@et:tion is disposed of ggcGQréingly;~Th:ee months time is granted to the " respondent. to consider the representation QL
-E "apetitioner.
Sd/-v Judge