Karnataka High Court
Jagatguru Murugarajendra vs The State Of Karnataka on 19 January, 2010
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
,. pr; .
IN THE HIGH COURT (J57 KAR1\5ATAKA AT BA}\«"(K.1!;*'f'\l..(',:r"éi""'.'":'
DATED THIS THE 19"' DAY OF JANUARY
BEFORE
THE HON'BLI:' MRJUS TICE S:.=__AB]) Lfi. ;*m';:1:13R%vw é , I
WRITPETITION 1-v0._;55n-1/2()(19'L(1:i)N.1eL:G;;~gV_ i; V
Between:
Sri Jaga[gL11'u M U :11 gz11'21_jc11dI':_-:_ "
Vidya Pet-31a. Bruhummltl. ._ »
Cl1i11'z1dL11'gz1« 577 5()T_'. . V
Kzmuzxlakzn. _ 5
Byits Scc1'ctz-1r_y.,. _ __ . «
Sri S.H. Puteif , Petitioner.
(By Sri . S;: 'P:1AztI}ia1s:11'§i§hi. _)
1 The' tam? oi" I<,V;1A:' n.:z':{.=5: kn, " " 2
B y mien . to H176 Vern mcnl.
AP-z'--.i11m1'y ..Set<a:31LfeI:*j:' E{1t1ca[i<)t1.
~ Bidg. fJI'..A_'I"}_'.l_b'E:dkill' Vccdhi.
" Baia"g;.1m:«;_-- 560 00:.
: ''c21i§*:nis*:<i<>11c1' for Public Enx£t"Lu:ti0ns.
._ " .__Nc'w F'u_i)ii¢'(5fTicc:.x.
' V VNL:1'p;:'L'i:i.:_ngz1 Road.
""'--B;uv--:'ga;-are W 5:30 {)0}.
3 The Director for Public Ins;tt'ucti0ns.
(' Pritnary EEdttc:tti<)tt ).
Nrupz-tthtmga Road.
Battgztlorc ~ 560 00]. _
4 The Deputy Director of Puhiic Insi:'ucii0n.s'.
Ct it:'ztdurg;.t District. _ 7 "
5 The Block Edttctttioatttl ()t't'iccr, V
CltEtt'z1dtt1'ga District. R'c'.5.;)'(tt1LEt:n{'s',:'"M. "
(By Sri B. Mztnoh;-tr. AGA) _ __ V
This Writ Pctit'it)n is med un_q¢t=-.A:~:t.g:tes 22:6 5; 22? of the
Constitution of India. pt'au/tttg tc'_n."c}:t3'sh; ttte1'~._¢r:d(')rsea"nént dated
l9.3.2(){)9 issued by the 4"' ri:~*:;g:;t)nd0t1t;§_ctc."vif AA " -
This Wm.Pctitititth'cot'tt»ittg on t't5f'IV3t'cEiminary Ht3d.l"t]1g in '8'
Group tI'1'};s day. l'E1C"t:(f).t:1t;[tIttildc'E§}C'f\t)H(..)\/Vin":
V ..
T119 p«:ti'ti:mc'tt~had 'V-l1]'Ct'dC ztppliczttitm to rcsponclrsnt Nml
p+.:tjIt'.i_.$sé0t't to---;-,--E-'.«t't't an Engftsh medium ])t"itn21I'y school
V"._ti"r}'[t7VEi'Z"Li11g,,VC'iIutTV§t{'it)'11 from I stzmdztrd to V stzmtiard. The said
Z1m;)i'i.QL!l'i('J'}?."~'[\/£152..':TLi1Ll1'nCd by the 4" respondent as per the
endtttj.$ctnct.1t. ttt*--.V.Attncxut'c-..A dated E9.3.2(){.)9. The pctitityncr hats; fVchaEEct1gpd7t}1c vztfidity of the said Ct1d()I'St".'i'fl(.'fH in this writ" petition. R I'
2. I }i'.=1\-'c hczird ihe lax-i1'm3d COLli'1.'~;C} For the p21i"Lic.\;"""
3. The SIEIIC C:()\-'C1"l}l'HCI]I had issalcd Li (}m='cri':1.:_ri'c1:£A»Oi'L}i51'- dated 29.4.1994 iayiiig down lhc iz1i'igii:-age 'p0'iic._\i* to he,.£'<§i}'i'dv.-*cd~hy I the pi"imary and hi gh .'~;L'h()L)}.'-; and the iiicdi.L_mi=_(ii' iiis1i"ae--<:1i't>:is. L0-,i)'c--, adopted at the pi'i1mta'y .'£1.Ll_L"C in 1hC"--vdSi"u!c oi' K'L1.I'i}ii~!I_..1}{:L1. '"TiicWsziici Governmcm Order was ui1d_ci' ci%':iéi'l"lC'.igt; E)Cf()1"C tiiiq' 'Court in various writ petitions. A Fuiiifi3cric_ii._iV"df.V t_i_1is Court in ASSOCIATE!) M,«;i,i_i-j1x'--,'i PR1.M,»i1ey ANI) SECOiVi);-11?-Y 114 Im THE STA TE 01? KARiv;i";i4;i V13'S:iS*;€C§I€l§T'AR}", IJIEPA [mi/115m' 01+' 1;1)Li(:-;5i1"1::>iv & "o:IiiHI;1e$ _ 11.1: 2008 [MR 289 has qL1i15ht;'d {he ()!'i'Ciiding_ U12-1'L1};'C':'-1 in the said C}(ivci*nincii1 ordci'. The Static G(;x~'bi'--11Inci3'l .?_a:'1:~{'{i}eLl SLP chuilciigiiig the said judgment bc1'0i'c 'Vthc Hdnfhb Supreme C0ui'I'. which is pending as 01' now. The dim V.'i'*céis5}3-()i's".,L.ici11 has issued the ii-npiigncd cndomzmcnl rciui-iiing the '«.'--'ai§_);§iiL'aitiiuii cit" ihc pC§i1i()I]CI'0I1 the grmiiici that the SLP filed by the Q I State GOVt'3!'l1mCl1I challenging the jucigincnt of this Court i*c£'c':'ifcd to ztintiivc is pending hci'<.>rc the Apex Court. It. is not in ciisiitiytc---t'f'::1t' the Apex Court has not granted stay of the 'c'li'~(}1"'L'..'s'LEid'.j.t'l'dgtfi1C.IiT iii' this Court. Tlicrct'0ri:._ it WHS incumbentiipt)ii'th¢ LE" r;c.s1pt">2«"tL}¢;:'it~t«t) Consider tht: 2Ef){)}iL'é1Ii(f)ll in ;tct:0i'(iz.int':C \Vi[h'_.}u'Vi.*".
4. In the result. the writ PVC'-[_iIik..'!] sL:Cct3€_(is anti it is accordingly £1H(}WCd in pu:'t'.~.Thc c_nd-%.j)i":;c'fiiéfnt '2l".._Al1l}CXi.Ei"C "A" is hereby quashed. The pcti.:i'(Jii»e.f" is" pc,r_:1:i£t_eci""t(n re--subin.it the applicattioii bc.E7<'i'i:c E::[iC'~."C0[i1;)CtCV111 ._f.n.;tfi:m'ityWé1nd the competent £1Li[lt()i'ity;_is. tii'i'c<;tc'Li.'t<} Ct}>t15§'i~£it.'.l"'.,1§'ECfiilmc in iiCL'01'L1i1l1Ct'. with law. No C0:-§[S. iiiii JUDGE
--_BMivi"x i,9'i72<i in