Karnataka High Court
Miss Himani D/O Devendra Aneja vs The State Of Karnataka on 22 January, 2010
Author: H.G.Ramesh
Bench: H.G.Ramesh
1
5»-Sidhaént
_V _ S',/_0-- Framed Gajbhiye
J5 yrs,._o¢c; student
1
W.P.N0s.6220(}--62204/2009 (EDN)
AND MlSC.W.N0.6?.5 15/2009
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 22ND DAY OF' JANUARY_,:"2eA10't' C -- C'
BEFORE"
THE HON'BLE MR.JUSTICE_ «. "
w.P. Nos. 62200;6-£2504/2609 (EDN_]
AND M1sc.w.No;e2'51V5/20o9¢t " '
Between:
I-Iimani V V
D/o Devendra Aneja' - _ _ x Z
17 Yré%"0G"';?:.t-stud--en:'/C _
rep fath
,E)evend.ra Ku_mar.Aneja
42 yrS,'I'Q.ce:Vbusi'r1'ess _
Fr/0 H.NoL3O/13? ciigss
Dwarakazqagar «
Ch'o1_;gu.v1eWadi,_Tikeikwadi
-- , Belgeimjn
G~2i§."0.h'i*3r'é
Seantiesh
" V S 3'0 Pramod
V315 yrs, occ: student
Gajbhiye
-- petitioners ---- 2 85 3 are
represented by their father M/ G
2
W.P.Nos.62200-62204/2009 (EDN)
AND M1SC.W.No.625E 5/2009
Prarnodrao,
S / o Gulabrao Gajbhiye
42 yrs, occ: GoVt.SerVice
1'/o H.N.4322, Congress well
Tilakwadi,
Belgaum
Jigar
S/o Manharlal Ghedia ._
15 yrs, occ: student 1
rep by her father M/G .&
Manharlal Bhoianath Ghedia
50 yrs, occ: service '
r/0 219, R.C. Nagar
I Stage, Belgaum
Sonafi "«I'_--. Q:
D/o Bhaskarkurnm-'.C '
15 yrs, occ: stud.cr1t.
rep by father M]
Sri B_h?3ska'rkumar "C
42 yrs, _C>Cc':"s.'ervi'c.je.._ __ _
r/0 H.,N»o.:3,62, Kateimhlebldg
1' '~'=*f1ooje', Afiadwaa:-,.
Shahputj, .E3e1gaurrI.___ . '
.. PETITIONERS
(By; S'r\ir,I*{ar1uYI1aV.i'it'har§:ddy Sahukar, Adv)
A ':3 .1
" he of Karnataka
Re'§i'by1'its Secretary to the
_Dé:pt?'of Education
.. M.S.Bu£1dir1g
=Bi1nga1ore- 1
The Karnataka Secondary Education
Examination Board
By its Assistant (Exam) 1 Section
3
W.P.Nos.62200~62204/2009 (EDN)
AND MISC.W.N0.62SiSf2009
Vi Cross, Maiieshwaram
Bangalore
3 The Karnataka Secondary Education
Examination Board
Rep by its Director
VI Cross, Malleswaram _
Bangalore :
4 The Dy.Director for Public
instructions, Belgaumi _
Club Road, Belgaum
5 (}.G.ChitI1iS Sclf.'-.00.} .
Rep by its Head Miistress g_' V i'
Tilakwadi, Belgaum; A i i
Tq 85 DistA'._Beigaum., _ V -. A ' .}'vRES'?ONDENTS
(By Smt K Vi2§1yai;;;rat1ai,V:}xei:; "for "to"
tTiiiS._:1.\NiI5 i;siI::,;filec€.i.iunder"Artieies 226 82; 227 of the
Constitution of India, praying to quash Annexure-E dated
6-3-O9, passed b3r:'R'3 »ar1d__et'C:,.
M1§c,w..,e2'5.1e,.{_2'ot§9 is filed under Section 151 cpc
for a direction toirespendents to permit petitioner Nos.2 to
5 ..tQ take their'-respective examination with English as a
i . second language. iiiii H
V' §VIisc.W.62515/2009 coming on for
~pre1timi'11afry 'hearing this day, the Court made the
fo.1__1owin.g:»~" '
O R D E R
Learned counsei for the petitioners submits that _ 'inatters similar to the present one have been disposed E §::k§,»/1 in 2' 4 W.P.Nos.62200--62204/2009 (EDN) AND MISC.W.No.625 15/200') of by this Court and he refers to the order dated 2_<_}--7-- 2008 passed by this Court in_W.P.No.8225/2fJ€5S,:"au copy of which is produced as Annexure--Ei:.." V' counsel prays that these writ:~petit«ion's also---:'be"-V' disposed of in terms of the said.__order. ifrccordirrglgriivi' these writ petitions stand of the order referred to above. 'Ehe to firrnish a copy of this order as iioforesaid order at Annexure--'}3;3««i.tfo cori'ce'r.rredf'--respondents to take necessafir a;cti.o1i"---re1a'tisfi"«to 'the rievance of the petitioners. In View of'~?1i.Spdisai_of..¢the petitions, §\/Eisc.W.No.62515/2909' survive for consideration and it disposed of accordingly. of. iiiii so/w HFBQE