Saint Mary'S Education Trust (Reg) vs The State Of Karnataka Rep By Its ... on 23 June, 2008

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Karnataka High Court

Saint Mary'S Education Trust (Reg) vs The State Of Karnataka Rep By Its ... on 23 June, 2008

Bench: B.S.Patil

WP 5853/2008
1

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BETWEEN:

smrr MARY'S Emucxrxoaz TRUST (R"E(3«I__)3

am (moss, JAYANAGAR,  

SHIMOGA,

REP.BYI'I'S PRESIDENT, _  _    
SMT.ROSAL1NA.P. U    T V   PE'I'I'I'IONER

{BY SRL s.v.PRAK.AsH,ADv.; E' 'E

AND:

1. THE STATE QF"K!~'i.RRATAK.A,  «. ' 
REP. E3Y'T'f'S _SE~CRE'f{sRY"§U'-FEOVEMIM ENT,
DEPT. OF PRIMARY 8%. SECOINIDATRY EDUCATION,
M.S.B!}iLI)ING,  VEEDI-II,

BANGALORE - 550' oQ1._ ' ~

2. THE COMEMISESIONE-R F'Q1é*... 
PUFELIC iNST':'€UC'1'iONS,'
 PUBLIC OFFECE,

 "  ._ awea-Lora»; --- 560 on; '

 .-THE I3EiF*L'}*'1f EKRECTOR OF

--- PLTBLIC Ez~1s*:'If2L!C*I1oNs,
= SHIMOGA ';D1s%:?R:c:T,
'é}§{IMOG.A Cm'.

E E  _ _ 9:: BLOCK E_DUCATION omcm,

AA SHIMOGA TALUK,
SEE~£I&l}dOGA CITY.  RESPONDENTS

._ ;'~{B%2V.s"1:'z1;' EMANMOHAN, AGA)

THIS P'E'I'I'ITON IS FSLED UNDER ARTICLES 226 & 227 OF THE

 , ;'CONSTI'l'U'f'ION OF INDIA PRAYING TO DECLARE THAT THE IMPUGNED
' ORDER DATED 29.4.1994 VIBE ANNEXUREM TO THE WRXT PETITION, AS

UNENFGRCEABLE VOID BEXNG VIOIATEVE OF ARTICLES 14, l9(l)(G}, 21,
29(A3(2) AND 30 OF THE CONSI'I'U'!'I'I'!ON OF INDIA AN}? E'I'C.,



WP 5853/2008

THIS PETITION comma. on FOR ORDERS, THIS DAY, THEeoUR'r
MADE THE FOLLOWING: J V  _ 

ORDER

1. Learned Add}. Government Advooate for respondents 1 to 4.

2. In this Writ petition, the is Government Order dated r§i(ie:._AAA}351ex1ne-M, whereunder the State in taken a decision to introduce a new dd education in mother stage. Petitioner has 'Ah tdvffor respondents to consider the petitioner seekmg' pernns' sion to in1pa_It_V eda¢a1:gon.i:1 Eon gliéh medium in its school. V.3--.- A the petitioner draws the attention of ﬁepresentaﬁon submitted by the school on

21.'12,'?OO5.r{ided::Annexum~N and on 17.8.2006 vide Annexure- P. TheoeA'i~uvo representations are addressed to the Bbck Oﬁeer, Department of Public Instructions, Shixaoga, permission to the petitione-r--school to impart udjeducation in English medium to the students in their school. WP 5853/2008 stage as the petitioner has not made any applicatien as law in the prescribed form befoze the competent "'!f11e competent authority for making such an 4' concerned jurist!' ictional Deputy Dire-etor.o&f ' T. If the petitioner Wants permission medium school, it must submtitﬁme a1;Aip!icaticiiV_t'ri_;t':ie. Deputy L' Director of Public Instructions On such an application being shall consider the same in :':.ét.)pmpﬁate orders.

However if    the request of the
 petitioner to assert the
same __ - '

6. At thisTstag;e;. cannot be entertained and hencegtiaeeame However, no opinion is expressed 'ton to the impugned Government Order validity of the same is under consideratzion befcie iitench of this Court.

sd/...

Judge % KK

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