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Karnataka High Court

Kgf City Sc/St Welfare Association vs The Secretary on 2 July, 2009

Author: N.K.Patil

Bench: N.K.Patil

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IN rum HIGH coma? my KARNATAKA Ar aasa§;aaE
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BEFORE  :A_f7'if*

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EETWEER:

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azrnssanrnn BY xws SECREIARE; '
SRI.SUH9EE MURTHY W ' V'
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ASHGKAHAGAR,9anGAnH*EQs$, f   A
KQLAR SOLD E13353-533 xx ; * g

, .... __ ;_ w,_ .j,' .W 3..PETITIGNER
{BY sRz.a.J.sRIH;vasafi, ADV.)

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  case, the petitioner

hiss.   3. direction directing

 to pass orders on their
.: .:gg:.;e3e¥1.*c§."c;.i;:¥3. dated. 15.5.2099 Vida
 fiozcthwith grating permission to
 'tbs leaation of Indhiraji Hemwrrial
 schaol (English Kedium), ta Alamadi

 Véfillage; Lakkur Habli, Alamhodi Post; Main:



«mm » «wwwaw -mggzvawwmmmzmfixw s"w%.m'"'5 mmmaxrz  zxmwwzz-«rzwamm mswrs awwmwg ur mmmmmm». t"H£y3i"1 COURT OF KARNAYAKA Mgfim QQUQT

Talult, Kala: Ihzistrict and char;g a. _ ..V_the

governing council to that 

Rajeshwari Education Txjgpgt, _r:'o1-m. gg,gq'u§§a3; 

tha tranafer.

3 . The only griufE_§:f;2=V.;.,§;.<:ue;_   by the
petitioner is V   "  5-uhmitted its
raprasantat.:'Lg::::1    15 . 5 . 2069 .
The     has duly

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 v:%;'h§32efcr é", tV:h.a'vf:etitioner is constrained to
the_ 3§;'rxst:a::t Wxrit Patitian seeking

 relisf as attated abzzsve.

44.. I have heard the laarneci mzeunael few:
the patitioner and the learned High Caeurt

,%"'*---~--»»«---~

S

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6. Accerdingly, the Writ P:atfii._1;9_}i..g;:.4n-.V_ is

disposed of . 'I'he reapondent_.l'_:'"'IéI%;§.'.j'Li__j'. 

directed to consider gggci di'spn.ésf.a» 

rapreaentatian dated '<:i;_§ze .

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the app 1:; cat ia-r': 1 15 .    Afiznaxure-E

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at fiording ..1f:a a§r:er.$_1:';-."i.   ty t o the

p 3 't; i 1: i   A    . '§;e é'3§s f 201:: the (Eat a
of race 1 ii"   ~  gander, if not

al:e:asdy:':vv_co_r.a=AiV&i~'eaV:.*«:::f¢ul ;§xz§'vvcii:s::::aed of .

'?.._§  " z'Lea:"m.g:V1V High Court Government

 '- Pi,.'ea§2:_v."'i;&$.:jsarraitted to file his Memo of

 thz respondents ml thin tum

V .weeka "" .

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