Karnataka High Court
Master Mukhesh Muppala vs State Of Karanataka on 10 August, 2022
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 10TH DAY OF AUGUST 2022
BEFORE
THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION No.15811 OF 2022 (EDN-RES)
BETWEEN:
1. MASTER MUKHESH MUPPALA
S/O SRI M JAGAN MOHAN RAJU
AGED ABOUT 17 YEARS
REPRESENTED BY NATURAL GUARDIAN
PETITIONER NO.2.
2. SRI M JAGAN MOHAN RAJU
S/O M KRISHNAM RAJU
AGED ABOUT 49 YEARS,
BOTH RESIDING AT NO.506
5TH CROSS, HRBR 2ND BLOCK
KALYANNAGAR
BANGALORE-560 043.
...PETITIONERS
(BY SRI. V B RAVISHANKAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF PRIMARY EDUCATION
MS BUILDING
BANGALORE - 560 001.
2. COMMISSIONER
DEPARTMENT OF DIRECTOR OF
PUBLIC INSTRUCTIONS
NRUPATUNGA ROAD
BENGALURU-560001.
3. DIRECTOR OF PUBLIC INSTRUCTIONS
(PRIMARY EDUCATION)
OFFICE OF COMMISSIONER
OF PUBLIC INSTRUCTIONS
2
NRUPATHUNGA ROAD
BENGALURU-560001.
4. KARNATAKA STATE COMMISSION
FOR PROTECTION OF CHILD RIGHTS
REPRESENTED BY ITS CHAIRPERSON
4TH FLOOR, KRISHI BHAVAN
NEAR HUDSON CIRCLE
NRUPATHUNGA ROAD
AMBEDKAR VEEDHI
SAMPANGI RAMA NAGAR
BENGALURU
KARNATAKA-560 002.
5. NATIONAL COMMISSION
FOR PROTECTION OF CHILD RIGHTS
5TH FLOOR CHANDERLOK BUILDING
36 JANPATH, NEW DELHI-110001
REPRESENED BY ITS CHAIRMAN.
6. THE COUNCIL FOR INDIAN
SCHOOL CERTIFICATE EXAMINATIONS
PRAGATI HOUSE, 3RD FLOOR
47-48, NEHRU PLACE
NEW DELHI-110019
REPRESENTED BY ITS CHAIRMAN.
7. THE CHAIRMAN
THE COUNCIL FOR INDIAN SCHOOL
CERTIFICATE EXAMINATIONS
PRAGATI HOUSE, 3RD FLOOR
47-48 NEHRU PLACE
NEW DELHI-110019.
8. THE PRINCIPAL OFFICER
THE COUNCIL FOR INDIAN SCHOOL
CERTIFICATE EXAMINATIONS
PRAGATI HOUSE, 3RD FLOOR
47-48 NEHRU PLACE
NEW DELHI-110019.
9. VIDYASHILP ACADEMY
NITTE MEENAKSHI COLLEGE ROAD
BSF CAMPUS, YELAHANKA
BENGALURU, KARNATAKA-560064
REPRESENTED BY ITS PRINCIPAL.
10. THE PRINCIPAL
VIDYASHILP ACADEMY
3
NITTE MEENAKSHI COLLEGE ROAD
BSF CAMPUS, YELAHANKA
BENGALURU, KARNATAKA-560064.
...RESPONDENTS
(BY SMT. SWETHA KRISHNAPPA, AGA FOR R1 TO R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTION
SEEKING FOR DIRECTION AGAINST THE R9 AND 10 TO
CONSIDER THE REPRESENTATION OF THE PETITIONER NO.2
VIDE REPRESENTATION DATED 21.07.2022 AND PERMIT THE
PETITIONER NO.1 TO PURSUE GRADE A LEVEL-12 STANDARD
AT THE R9 AND 10.
THIS W.P. COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
The learned counsel for the petitioners has filed a memo praying for permission to withdraw the petition.
The memo is placed on record.
The petition is dismissed as withdrawn.
Sd/-
JUDGE AN/-