Karnataka High Court
Rastriya Academy Education Trust vs State Of Karnataka on 15 July, 2015
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WP Nos.11287-11288/2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JULY 2015
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
WP NOs.11287-11288/2015 (EDN-REG-P)
BETWEEN:
1. RASTRIYA ACADEMY EDUCATION TRUST (R)
BY ITS SECRETARY
SRI T.S. TANYASI GOUNDAR
S/O LATE SURIYAPPA GOUNDAR
AGED ABOUT 55 YEARS
HULIYAR-MYSORE ROAD
HIRIYUR 577598
CHITRADURGA DISTRICT
2. SRI P.RAMESH
S/O P.PALANISWAMY
AGED ABOUT 44 YEARS
TRUSTEE, RASTRIYA ACADEMY
EDUCATION TRUST (R)
R/AT & POST-ADIVAL FARM
HIRIYUR TALUK 577 511
CHITRADURGA DISTRICT ... PETITIONERS
(BY SMT. ANASUYA DEVI K.S, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY TO GOVERNMENT
DEPARTMENT OF PRIMARY
& SECONDARY EDUCATION
MULTISTORIED ANNEXE
DR. AMBEDKAR VEEDHI
BANGALORE-560 001
2. THE COMMISSIONER FOR
PUBLIC INSTRUCTIONS, BANGALORE
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WP Nos.11287-11288/2015
NEW PUBLIC OFFICES
NRUPATHUNGA ROAD
BANGALORE-560 001
3. THE DIRECTOR
URDU & OTHER LINGUISTICS
MINORITIES DIRECTORATE
K.R. CIRCLE, BANGALORE-560 001
4. THE DEPUTY DIRECTOR OF
EDUCATION (ADMINISTRATION)
GOVERNMENT OF KARNATAKA
DEPARTMENT OF PUBLIC INSTRUCTION
CHITRADURGA DISTRICT
CHITRADURGA-577 501
5. THE BLOCK EDUCATION OFFICER
DEPARTMENT OF PUBLIC INSTRUCTION
HIRIYUR, CHITRADURA DISTRICT-577 501
6. SRI M. REVANSIDDAPPA
FATHER NAME NOT KNOWN (MAJOR)
DEPUTY DIRECTOR (ADMINISTRATION)
DEPARTMENT OF PUBLIC INSTRUCTION
GOVERNMENT OF KARNATAKA
CHITRADURGA-577 501
7. SRI HANUMANTHARAYAPPA
FATHER NAME NOT KNOWN (MAJOR)
THE BLOCK EDUCATION OFFICER
DEPARTMENT OF PUBLIC INSTRUCTION
HIRIYUR 577511
CHITRADURGA DISTRICT ... RESPONDENTS
(BY SRI T.S.MAHANTESH, AGA FOR R1 TO R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE R-4 AND 5 TO GRANT RENEWAL OF RECOGNITION FOR
STANDARDS 1 TO 5 FROM THE ACADEMIC YEARS 2015-16 BY
CONSIDERING THE APPLICATION DATED 29.11.2014 VIDE ANN-J
AND J1 TO THE PETITIONERS INSTITUTION AND ETC.
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WP Nos.11287-11288/2015
THESE WRIT PETITIONS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
1. Learned Additional Government Advocate appearing for respondent Nos.1 to 5 submits that respondent No.5 will consider the six applications filed by the petitioners, copies of which are produced at Annexures-J, J1, K, K1, L and L1 within two weeks from the date of receipt of a copy of this order. His submission is placed on record.
2. In view of the above submission, learned Counsel for the petitioners submits that no further order is necessary in these writ petitions. Learned Counsel for the petitioners shall furnish a copy of this order along with copies of the aforesaid six applications to respondent No.5 for his reference to take immediate action in the matter in accordance with law and within the time stipulated above.
3. The writ petitions stand disposed of in the above terms. In view of disposal of the writ petitions, IA Nos.1 -4- WP Nos.11287-11288/2015 and 2 of 2015 do not survive for consideration; they stand disposed of accordingly.
Petitions disposed of.
Sd/-
JUDGE KSR