Madakari Education Society (Regd) ... vs The Addl Secretary To The Govt (Pry And ... on 2 August, 2010

[Cites 4, Cited by 1]

Karnataka High Court

Madakari Education Society (Regd) ... vs The Addl Secretary To The Govt (Pry And ... on 2 August, 2010

Bench: H N Nagamohan Das

not THE HIGH COURT or KARNATAKA. EARGALOREH 
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'--ws.1x;c;. " % "'4'?-L1-3 = mm wnrr retrrtoa mums on FOR mm. Hamuc.-3 'ms DAY, THE mum MAD: THE !'OLLOWIi'lG:~ .. RESPOEDEXTS , V . Aaaocm'ms,Anvs. mm 12-45 msgmmmgsaacama, Anvs. wit me am ADV. ma R-17 'to R-44) _ T318 ??I'.?;"Fﬂ.ED UNDER ARTICLES 226 81 227 0!' ma . _ .caus'uw11oa! OF INDIA PRAYIRG To STRIKE DOWN 4 'V vSEC'1'I()_!€l at" 09 THE mmmmn EDUCATION Am'. 1953 A3fﬂ.«LEG'sAL AND mommuvm A8 rr ULTRA 1% THE " RIGHTS Pmrmmn manna ARTICLE ' ii ._I9'(1) lw on' THE consrrnmon or nmmmm ETC. W The potitionor k a Society registered undcrw Sociutics Rogistraﬁon Act and ongagod in educamnai institutions in diffemnt paras {A sum. some of the respondent: app:r§§¢h¢¢ pe:1sspc¢mp:a%' j~ vmt Petition No.31099f1996 toppd§rac§'ptIz§a Kamataka ho tala action against than ground that than "l'v}iAAisVAVVCon.:rt disposed of writ Pogsuon liberty no approach tha for of the raspondants approached for Public Instructions and gaftar the impunnld order at to be paamd on 30.10.2004 with an V obéuﬁpaﬁoﬁ Gowrnmont may considor invoking {ﬁe Karnataka Education Act of mm against pemjopprs Society. Aggrieved by the impugned order __ tha pawoner Society filed an appea! the govommont in A993!!! No.65/2%-4 and the cam: ha ha dismisad with artist dam! 27.02.2006 as per Annexure-A. Thu potitinnor Society being agnriuvcd by the impugned orders at Armexure-A and B is before this /N, Court. Furﬂwr the petitioner: have awe questioned. canstitutional validity of Section 67 of Karnataka A'

2. Heard the argurncnts on ho__d1.sides_--'énd': 1' tha entine writ papers.

3. It is not in dispuhu ﬂintpppotifianieri is regmared under Karnataka engaged in running adumiianal Undnk éution 67 of the lcaa-natakap is ompowinnd npdinst any Society, when it is fOUﬁd thl53.Zit' in mic-rnnmpomunt. The power up institumns under Suction 67 ﬂiii*~.«:'Educ§tipn 'V is neither arbitrary nor un- in the irrmugned orders, it is statnd that . may consider in invdke power under of the Education Act against the petitioner ' _ " no show can» notkn was issued be ms potitiomr Society. Even if ﬂu govommont wants to invoico its power undnr Section 67 pursuant to the impugned orders at Annexure-A and B, any can do M after providing 0"

opportunity he tho pctidoncr Society by issuing a and hearing.

5. In the Circumstancc and f;:r~»t.hl' ' above, the writ Petition 3 hamby raj¢:i;l=aiéiA._T "

6. All ccneontions are lift _

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