Karnataka High Court
A Selvi D/O Armugam K vs The State Of Karnataka on 7 September, 2009
Author: B.S.Patil
Bench: B.S.Patil
IN THE HIGH COURT OF' KARNATAKA AT BANGALDRE
DATED THIS THE 7th DAY OF SEI'PEMBER..:i§':§§£§__<§;~ %
BEFORE
THE HONBLE MR. JUS':{'J1'éE:AB;-VS';.pA'§I1; = J.
WRIT PETITION Nos.25329--?7o/2009(sgdfi-Egg)
WRIT PETITION NO.17§83.[2QO7(Ed;1-Exam)
In W.1'.No.25829-70I2:.{'m_9
BETWEEN:
1 ASELSII. ~ . .
D/O fiiRMifGA'MLK., *
AGED 34 ?EA_RS, --
EEA"TEi§K£j?l"I'I'I'E>IER'U,
K_AMARPiJNA'€3AR, .
KGLAPALTIR' Pas'?-,
TAMILr«zADU._ ' '
2 M.Gov1NDARAJ "
; sjc; V. MURUG!&N
"AGED .31 YEARS, =
_ 3/':e'9s, flaw COLONY,
' , .. ,AL.ANG:«.H5mM VILLAGE,
AIs,éE.Ui€ TAVLMK, VELLORE,
".;TAar£i1;:~za1:xU.
V . 3 D.v'--}§fi1i§IYARASI
13/C:;.DEvARAJ _
_ AGED 25 YEARS, 32,
"««..3;ET'rUvAR STREET,
V' -- . _.i"€EAR OLD RQARKET,
KEV. PALLAYAM,
SATHYAMANGAJA
EROEE DIST. TANHLNADU.
' " 4 G. WJAYAIAKS-HM}
D] 0 GURUSWAMY
- 2 -
AGED 30 YEARS,
PARVATHA RAJA STREET,
PEWYAKODIVERI,
ERODE DIST, TAMILNAIDU.
S.BANt3MA'I'HI
[)/O A. sammucam
AGED 32 YEARS,
31202, SCHOOL SPREET,
MAKKINAMKOMBAE,
ERODE DIS'i'.TAMILNAIf)U.
B. CHANDRASHEKARAN
S/GBALGURU R.
AGED 29 YEARS,
271m, RAMAKASHAN NAGA1§,"'-. _ --
BUDDLOUR POST,
TIRUVALLOR DIST] -
TA§4§§LNAII}U. "
E. CHANDRA»: , "
s/o G. Ewmpm
AGED 27.&r;:ARs,_. . _
BANANAKRAM "
VELLOREEV.'?"33§1Lxsz:égaU;*vvVL.' a A
D. Rp.JIv_
S/0 D'EyAbrrH:RA:\:,"
ACSED 29* isr_13A:::;~:~:, ' '
3 ._§_{O'I'TERi V
-.¢.1':*Ez;.<:I~£:«":i2s STREET,
VRIDDE-IAC§~iAIAM CUDDALUR
. V' " --va;a#1j.',' TAMELNADU.
:5E"§i1;D'/>i) R. THANGAVEL
-,A<:~I3:n 2s..--YEARs, R.K.PE'I',
"z*H2'RUAL;,uR 3131*.
TAMEELRADU.
V; B, ngxvgm
mo M. BAEAKRISHNAN'
1 /"227, DEVARAMRATTZ,
AGED 28 YEARS, T
A. JETPIHALE POST,
DHARMAPURI DIST,
TAMILNADU.
1}
12
33
1%
15
P. PARVAH1
1:3/0 SR. PEERUMAL
AGE: 35 YEARS, 92/9,
MARIAMMAN K011; S'I'REE'I',
E.CHE'I'TIPALYAM,
NAMBPYAR, GOBI TALUK,
ERGDE DIST. TAMILNADU.
G. KARPUGAM D/O GOPAL
AGED 32 YEARS,
KA!V£ACHi AMP-JEAN KCHL S'I'REE'F'
KUDAKARA1, ERODE DIST.
TAMILNADU.
E. SUMATHE
D/O ELUMALAE
AGE 28 YEARS, 12e.;<.1;>g';*,
THEEZUALLUIQ DIST. V _ H
'E'§«"»%ILNADU. «
M, EBHUVANESWARI .
D/O MANE,.K.M_. '
AGE 23 YE-5R'~?§" . . .
DEVAM;PA£§Y~AM;
KA1;1L1_PALA§*s ' V % V ' ' t"
ERGDE1 13131.'. ~ " *
TAMILNARU.
1»1.:{ALAIviA1sz1 ' -
133_/01:. MARAE»*§>A__1§{.'4 .
'~--AGis:':3 SIYEARS,
. f .. _SU_NC'aAK,K13..RMPALYAM,
' T ';:>Es:_1=>A1.m1v;--, PULIAMPATFI,
_ 16
I;;:.1;>t:2:ii';"r., _:>:$T;' TAMILNADU.
"'«<_M.SEL'.1 I3 A
L';OAMAiQAPPA GOUNDER
AGED 34 yams, ANTIPALYAM,
" * ;<Ar:>m'HUR POST, KASIPALYAM,
V' ERGDE DIST. TAMELNADU.
RDEVI D/O RATHNASAMY
AGED 35 YEARS,
CHENNARIPALYAM,
SUNDAKAMPALAYAM POST,
G081 TALUK, ERGDIEE DIST.
TAMILNADU.
18
19
20
C21
MSELVARAN1
9/0 MUNIRATHINAM,
AGED 39 YEARS,
DHRMARAJAPURAM,
38, i{ALAIKOIL,A1.ANGAYAM,
VELLORE D1ST.'I'AM1L.NADU.
K. BAKKIYALAKSHMI
D] O KALIYAPPA GOUNDAER
AGED 33 YEARS,
SUNKKAKARAMAPALAYAM PGST,
PULIAMPATTI, ERODE DEBT.
TAMILNADU. T.
T. VIJAYALAKSHM1
D/O THULUKKANAM
AGE:2O YEARS, _
VENMAN1 VILLAGE, «.
KARA1P0oND1,POLU§<';;A '
THIRUVANAMALAI, '-
"i'AM1LNADU.* V "
3. VVI_..A.KsHM1 D;-%;§>.. _SA.MI.JjD1
AGED 20~YEAR:s, *
JA.:}A:,AP:JRA1+sA_,_' T 1- ., -
VEL LORI) 1:>zs'i*. ;*?AM1.L:eAL.:U,
N. BHé;r»§.Urez.ATH1 S
mo NANJAPPA GOUNDEJR
'AGE': 34 YEA~12S_.__.._. «
- A KA'VZL1K?ALAYAM,
* 1. _ vE;x?O'DE.p1-S3'. TAMILNADU.
» "-J'.._VR."R§;;.Am;;KéHM1
' mo 2. i_I?iRI,
"~..AG.%a::2e«--YEARs,
SRIHEVASNAGAR,
KARUNYA STREET, NO. 14,
" ' ._AMBA'I'TUF° POST,
V' = ._ _ CiHB:NNAI.TAMZLNADU,
G. SARANYA
D] O GOVINDAN
JOHN KENNAEDY NAGAR,
S1 NGA RA PETTAI ,
KRIS§~£N&GiR1 BEST.
'i'PxMILNAIZ)U*
25
26
$27
28
.. 5 -
R. VADEVU D] O RAMASAMY
AGED 24 YEARS, KORAMADAI,
KARATHU PA LAYAM,
GOBI TALUK,
ERODE DIST. TAMELNADU.
M. GANDHIMATHE
D ,1 C) MONAKARAN
AGED 24 YEARS,
I43, HOSPITAL STREET,
E. CHETFIPALAYAM,
NAMBIYUR,
ERODE DiST. TAMILNADU.
MMJAYA
w/0 MANICKAM
AGED 25 YEARS,
SANARPUDUR, 36,
NATAR STREET,
KADATHUR POST,
KASIPALYAM,
EERGDE DiS'I'. -.
TAMILNAIDU. .
K.[&RASA*1?ELAL 7'; '
W/C) An:eAP?A.:;_, * b
AGED 25 YEARS, "
35,NAQAR%%sTF:EE=?A 'I{AD£.'I'HUR
POST, KA.SIiF'ALYAM',_ ' . '
E52903 DIST. , '*m'M1mA1>U.
. SASIKUMAR """
' V. ,s;'o_ NATARAJAN
V * TA<:;ED,12a'YgARs, ANEHPALAYM,
30
. '-'KADr¥F'i33URVPOST, KASIPALYAM,
K ERODE' -131m'. TAMILNADU.
$. $As1KALA
WfO,DHARMALiNGAM
* = A_GED 26 YEARS,
. AFNANAGAR MAJN ROAD,
'EANGALOWFURDUR,
ERODE DIST. TAMZLNADU.
<3, KOKILA
D/O A.G£)PAL
AGED 20 YEARS,
32
33
34
35
35.
'-Dig SADANANTHAM
AGE'D_29.YEARS,
. "w%sAs'1§AcéAR,
SE};AM [MAIN ROAD,
THERUPATHUR,
- 5 _
VANIAMPADI ROAD,
THIRUPATHUR, TAMILNASU.
M. PUNITE-{A
E)/O K. MUNIRATHINAM,
AGE 2 24 YEARS
PAKKUM PALAYAM,
GR. PALAYAM, VELLUR EHST,
TAMILNADU.
S. GOWDHAMI
D/O SADANANTHAM
AGE ; 25 YEARS,
S.A.S. NAGER,
SELAM MAEN ROAD,
THIRUPATHUR,
'I'AMiLNADU.
S. LELAVATHI
D/O SADHANATHAM V
AGED 28 YEARS, .
UiLLNATIjA.M Vr'ILI.£'§-,GE,
VAN1YAMjBA£;iii;'VELLQRE',
DIST. TAr»4'I1._.N:sv-r§:*§x.' =
K'%,AiLPA1¢AVk
0,10' .KRISHNAMU R'I_'H¥b '"
AGED so mams, '
,.'-'.*{.U'I'}{Uf<',._ERO{)E D133'.
.. «3jI'AMELNADU;--.. A _
:3. "i:::EMux._:1
VELEORE mgr'.
' n s 4_ TAMILNADU.
SORNA
W/O JOTHIKESWARAN,
AGED 25 YEARS,
150/ 1, PACHAPATTE,
22¢» CROSS, NORTH STREET,
sALEM--:, TAMILNADU.
38
39
40
41
42
S, USHA
D/0 SINGARAM
AGED 27 YEARS,
NO.f2/444, TEACHERS COLONY
COIMBATORE, TAMILNADU.
K. GOMATHE
D/O KALIYAPEFEUMAL
AGED 26 YEARS,
THIRUMULLAI VGYIL,
CHENNAL62
G. KRISHNAKUMAR
:3/0 GOWNDAN
AGED :25 YEARS,
OMALUR, SALEM ms?
TAMILNADU.
M. KALA
1:)/0 'I'.K. MUNESAMY,
AGE 26 YEARS,
KALLAKURICE~ii,.__ .
VELLUPURMI' '1;DfS'P,
'I'AMELNA.DU. 5; ~ «
T. DEVIKAf<ANI.__
1:)/G. T."rHANGpA~'<AJ _
AGED V28 YEARS,--. v "
KEERA'1§;KARAND¢>QR.,
M5:frI'UR,"mM:mA::U.
., "S.I'iL'AshoI§ 82;
" % .VVjvSri;R';'C§_._Nagaraj, Advs.)
Axxzfii
'.1
'm'j" sTA'rg <3? KARNATAKA
DEPARTMENT OF EDUCATION,
" * «M 3 BUILEHNG, BANGALORE-1.
r REP. BY ITS SECRETARY,
KARNRTAKA SECONDARY
EQUCATION BOARD,
(OTHER EXAMENA'£'1ONS}
(QED) IVIALLESWARAM,
. . .PE'I'I'FiONERS
E1
1:2
13
14
15
16
1'?
18
-36-
'1' DEVIKARANI
D] O TANGARAJ ,
AGED ABOUT 28 YEARS,
M PUNITHA
D/O K MUNIRETNAM,
AGED ABOUT 23 YEARS,
K NITHIYANANDAM
S/O KARUNAKARAN,
AGED ABOUT 22 YEARS,
S CHETRA
1:)/0 SID!-IAN,
AGED ABOUT 35 YEARS,
P KALAISELVI ' «.
mo K.r>ANE13R S¥3LVA'M',' '
AGED ABOUT' 23 YEARS, .
T VIJAYA LAKSHMI
D/O THULUKKANAM
AGED A£3Q_UT"'1's'-.¥EAI§S}.
Ivi':.sELvM5Ax1~ V. _, 4' ' '
D /0; MUN1RA§'H'ENAM . . "
AGED. ABOUT. 3'? YEARS,'
1vGoMATH1 ' ~
~ %:p;o% KAL:APEVR1g_;sg;z9.N,
" ACi~EZ£7) ABOUT 19 YEARS,
A 'V 'F "
'- ._ 9/'»;:~. R.'T}i.A'NGAVELU,
" A V "AGEMD 'ABOUT 23 YEARS,
120
'B'. 15E1i?ANA1
DIS "M.BALAKRISHNAN,
AA ' 'RAG/ED ABOUT 31 YEARS,
.' 21. V
722
"E SUMATHI
D/O ELUMALAE,
AGED ABOUT 32 YEARS,
S PRABHAKARAN
S] O C SEKAR,
AGED ABOUT 24 YEARS,
-14..
4 DIRECTORATE {DP STATE
EDUCATION RESEARCH 85
TRAINING NCL4,
NEAR i-IOSAKEREHALLI
POST OFFICE, 100 FT RING ROAD,
BANASHANKARI 3313' STAGE,
BANGALORE. . . RESPONDENTS
(By S:i.B.Manohai', AG ) o a WP. NO.25329-370/'2009 ES FILED uNDER.,A'1§'?1cLEs 226 _ op' THE CONSTITUTION op' ENDIA WI'§'_I_{..A__PRAYER"TI3 .DlPECT ' '1':-am RESPONDENTS TO CONSIDER 'I'HE REPRE«SENTA_'PIC*N THE R6 INSFYFUTION D'I'.30.7.07, w.1"»>. No.175s3/290? IS FILED t;1x: r.:35:12 Ag?11*:;CLES 4:225 V AND 227 0? THE CONSTITUTION _O'f{INDIA- WITH A.vP}?._PJ:'--ER-'TO DIRECT THE RESPONDENTSV, W30 *<:f.ores1=:>Ei2 ITS REPRESENTATION I.')'I'. 30.7.2037 s§g>':a._A:?.pRovAL._QF TI?-IE L181' OF' S'I'UDEN'I{'.S AND A'L--LOTMEN'F 'or:--_ COLLEGE" com {ENCLOSED AS ANNExUR;r;.._c-1;. ; "
THESE jwizzlffi 'C§3MrNG ON FOR ORDERS, THIS DAY, THE CQURT MAD--F;'THE__F'ULLOWING:
VORDER writ petitions 50 students of Teachers Education Institutioli, _ Devé'ma¥:1.__a" ¥';2'L'5§'é1uk, Bangalore Rural District are seeldng H " " ditcafiaxi to the respondent authorities 1:0 considar the fefjrééentatien dated 30th J uiy 2007 submittrad by the " inétitution, where they are studying for approval of the A. list of their admission. Drfiadha Krishna Teachsrs %'
-35..
Education Institution is also one of the petitioners w.P.No.1'7e83/2007 and it purports to take cause of all the other students. It has . declaration that the coliege is en*:i.tled_" M I education in its Institution with Tafoil it-I: instruction.
2. Petitioner«Socie_tf§ the Karnataka Societies to start :3 Teachers Institution in as medium of Instruction.--. ' fpetitioner --~ institution it had filed ea: ap131icn{Vio1i:""'}iei'ore the 181 respondent for gantof No x'Ob_iecti'on Certificate to commence a V"-__'1'eia7<:1<1ersv Education Institution with Tamil as the. imediuia«;c instruction. It claims that respondent Ti'~Io. 1 No Objection on 07.02.2064. Based on the A '*-..No Objection, the Insfittifion approached the Nefionai Council for Teachers Education (NOTE) and recogxition was granted by the said body on 31.08.2006 vide Annexnre 'B'. The total intake permitted by the Be"
- 35 -
NCTE was 50 students out of which 25 seats were to be ffllfid from out of the Government allotted seats to be filed by the Management.
3. Petitioner ---- Institution f11rthMe_1_" cla-his " "
the Government quota was not filled afj1.=.,:' Management fiiled up all 'the examination for the st1:_;(.:1ents: fer A aeedemic year 2006-07 i was fast'-the admission made by the not approved by made by the petitioziexf -'=- No.3 forwarded the request of appreval of the students to the" faiisi 1fesp9ncie;n€:.QI1.3().{)7.2{}{}7 wide Annexure 'C'. In the 13? respondent permitted the sttttientsv to the pefitioner - Society éuring fl2006;(}f7i't{) take up the examination as per Ietter dated V~:33:i,£§i?';_2O07 wide Amtiexure 'S'. Hewever, the 3rd ""reVé;«pondent on 08.08.2007 called upon the petitioner to flefurrxish the Government Order permitting the Institutien to impart education in Temil medium. The petitierier 55 -37- replied to the aforesaid letter i:r1formi1}g the'*--_3!'<1 respondent to Verify the request for No Certificate, by enclosing the same and K granted by the NOTE. Since ;»1;;s:i:gagnj« did not Show that there was ."toV'*~ k' impart education in Tamil did not approve the petitioners have app1Af()a€:Qh_c(iV__V seeking the afommenfloned for the students, submits' titat tliefiittaemseives admitted to the Insfitgfiozt aware of the fact that the V' ~: Insti mean was not expressly permitted to the D.Ed. course in Tamil medium. It is' Vs1i'I3€:.1:§.ssien that the petitioners have pmsecuted Htheir "sti:1cIies and have completed two years D.Ed They aise point em that this Ceurt has ganted j interim oréer on 12.11.2007 permitting the students to take the examination on a condition that the petitie1*:er-kxetitution shail file an :m.{ieI'tal(i11g before 3% -19-
5. It is the case of the responc1e1}t»a1_:t'{1or*ities that the petitioner - Institutiozi was not permitted to start the D.Ed Course in Tamil medium, but permission was gtarited to start the course in Kannada medium. _Z:é1_ regard attention of the Court is drawn to ~ made in the statement of Qbjeetiozism "
communication dated O8.i1.2006"14issi1ed Bf; 7f Government to the petitioneii.¢f"~I¢3;1stit'utio£1,VV seen from Annexure 'R1' _G0\'rer1:1Ize:'§1t has refused the request made to commence the iI).E§:i c_o_t1i*se medium as there were no Tamil Meditim 3 to enabie the D.Ed.
Studei;1tss.t<) the teaching practice as per the "ef NOTE Regulations.
e%5; fileentended by the learned Additions} '«.,..4_'C':overn1:sei:;t Advocate Sri.B.Ma1:1ohar that despite such itifiméition gven rejecting the request, the pefitioner - K insfitufion has made admissiens of the 50 students ifiliegally defying the medium of instruction and 'V
- 21 -
to the petitiozler --- Institution and apparently, they were ufiaware of the illegality thaé: the petitioner -~ iz1stit'L1:'*_§:io_3:1 was Committing. Had the pet:itio;1er-¥nstituti0I§§"'i:1f'€i1'1fi;e::1__ _ the students that it had no pe1f1:aissioI1v* "= training in Tamil medium, these have risked their career byge':1;i.z1g tirzemsei';es.i.ad1ni*£ted --. ' to the Institution. MVo.I'eoveA1f,__L:~V..
imerim orders from them to appear for the courses. All the 50 st1;dee_t$';:«;EeaVe two years D.Ed. course-,_' It to point out here that as back aeé "oi; the 3rd respondent has addreesed 3. lettezir: to «fhe Director (Other Examinations), Secondary Education Board, intimating Wa$ granted to the Institution to adrnit 25 :=;fi1iéeIi': 'Vs under the Managemeitgt quota for the x V' V.acaderI3V;i'<3 year i2{){}6~--O'7 and hence code number may be ' isgsized to the sohooi. By yet anothe:: communication moateci 68.08.2007 vide Annexure 'F' addressed to the oner, the 31"" respondent has cafled upon the .32- petitioner -- Institution to produce the Government Order permitting them to impart training medium. It is also disclosed that the aue1oriees-- " % take any prompt action preventing the "
students and action if any, was Ziiiitiatefd it admissions were permitted v7ide__
9.. Yet again by dated 09.11.2007 Vidfi even after coming to know ttxat not permitted to impart; recommended to for the academic year 2006-07 -eiimiiiriation in the interest of the ,istuee}it:s.;V' on conditioii that for the year 2007208 the not make any admissions. These eoieresgnondeiiees found at Annexures 'C', 'E' & 'F' Cdise1oseVi't;hat the authorities have in one way or the accepting the reality that the institution had it ----.'fiC0'35111I1itted a mistake have shown ieniency towards the students as otherwise it would have resulted in serious prejudice and hardship to the interest of the students. tr .. 34 ..
also relevant to notice that for the year 2003-09 and there aflzerwards no admissions are permitte_d.VV_tol71oe made to this Institution. It is for the . initiate such stringent action against 'A "
they deem fit so as to ensure that repeated in future. Sufiioellitttr obse;'ve_Vtl1s.t«:._seww.fai' as * L' the petitioners- students ...eonee»r_11ed', '' 't_?1eis}i;1terest has to be preteeted. circtsnstances adverted to lgexfeizj atgoife.' the following order:
.. directed to approve the sd_missioss.'.of.tl.:e' Students (petitioners 1 to 50) "and results, if they are otherwise A A" ~ eligible in all other respects. x.l."--.t'(¥:)) ";§'5'i}eVA'se'spondents are also directed to announce .. results of the petitioners who are otherwise found efigbie and whese admissions are going to be approved, as expeditiously as possible. (:3) As it is submitted by the learned counsel appearing for the mtitioners~studeI1ts that %'
-35..
next examination (Annual) is to commence on 15th September 2009 the results may be annomzced early as the failed avail the opporturzity by appeariiig ensuing examination.
(d) I deem it necessary to dife_e'rje.n«. ~_ respondents to the . ' ».e§;e1'E:ise'"' as V aforementiomrg} ex eti';it.iQfis1y._to ei1able' Vthem to avail such g in the ensu_jng_ "_~ exa;n:1i;1a;tions*v".j_d.epending on their resulfs. -_ '
(e) Petitioii accordingly.
Sd/we Judge