Karnataka High Court
Sriram Educational Trust vs State Of Karnataka on 1 August, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF AUGUST, 2019
BEFORE:
THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
WRIT PETITION No.14126/2017 (EDN - RES)
BETWEEN:
SRIRAM EDUCATIONAL TRUST,
TRUST REGISTERED UNDER
THE TRUST ACT, 1882,
173, 9TH MAIN, 7TH SECTOR,
HSR LAYOUT, BANGALORE-560 102,
BY ITS PRESIDENT,G. RAM PRASAD,
S/O. G. VEERARAGHAVAIAH,
AGED ABOUT 50 YEARS, R/AT 115,
2ND CROSS,8TH "A" MAIN ROAD,
JAKKASANDRA BLOCK,
KORAMANGALA,
BANGALORE-560 034. ...PETITIONER
(BY SRI S.BASAVARAJ, ADV.)
AND:
1. STATE OF KARNATAKA
BY THE SECRETARY,
DEPARTMENT OF EDUCATION,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
2. THE COMMISSIONER
FOR PUBLIC INSTRUCTION,
-2-
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF THE COMMISSIONER
FOR PUBLIC INSTRUCTION,
NRUPATHUNGA ROAD,
BANGALORE-560 001.
3. THE BLOCK EDUCATION OFFICER
BANGALORE SOUTH-4,
BANGALORE-560001. ...RESPONDENTS
(BY SMT.PROMODHINI KISHAN, AGA.)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH
THE GOVERNMENT ORDER AT ANNEX-N DATED 18.6.2014
ISSUED BY R-1 AS BEING VIOLATIVE OF ARTICLE 30 OF
THE CONSTITUTION OF INDIA AS IT VIOLATES THE
FUNDAMENTAL RIGHTS OF THE UNAIDED MINORITY
EDUCATIONAL INSTITUTIONS.
THIS PETITION COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Learned counsel for the petitioner has filed a memo stating that the writ petition the writ petition has become infructuous.
2. Memo is placed on record. Writ petition is dismissed as withdrawn.
Sd/-
JUDGE MSU