GOVINDAGIRI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The Appellants claiming to be the parents of the students who are studying in various standards in ICSE and CBSE syllabus have filed these appeals, questioning the legality and validity of the order dated 10th October 2006 passed by the learned Single Judge in W.P. No. 10954/2006 and W.P. No. 11938/2006 and connected matters, wherein, they have assailed the correctness of the Circular dated 10th July 2006 issued by the Deputy Director of Public Instructions.

(2.) In brief, the facts of the case are as under:

(3.) The said writ petitions along with other connected matters had come up for consideration before the learned Single Judge on 10th October 2006. The learned Single Judge, after hearing the learned Counsel for the Appellants, learned Government Advocate for Respondents, after perusing the relevant materials available on file, after going through the aim and object of the Karnataka Education Act, 1983 and the salient feature of the impugned Circular issued by the Authorised Competent Authority of the Respondents, specifically, with reference to the byelaws framed for constituting the State Committee for 'Kreeda Nidhi' and its object to conduct Sports meet for schools that come within the purview and the jurisdiction of the Department of Public Instructions and also taking into consideration the specific ground taken by the Appellants that the impugned circular is in violation of Article 14 of Constitution of India, has dismissed the said writ petitions. Being aggrieved by the said order, Appellants have presented these appeals, seeking appropriate reliefs, as stated supra.