DHRUVA GRAMANTARA HIGH SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the interim order dated 26.08.2021 passed by the learned Single Judge of this Court in W.P.No.201214/2021 (EDN-EX), the petitioner in the writ petition has preferred this writ appeal.

(2.) The grievance of the petitioner in the writ petition was that High School which is being run under their banner was not given RR number (unique code for school/Shala Sanketh) which has prevented them from conducting examinations in their school considering their school as one of the centres for examinations. However, the learned Single Judge after hearing both side has opined that even though the respondent-authorities have not sanctioned RR number (School unique code/Shala Sanketha), still interest of the students is not affected. The learned Single Judge in his interim order has granted an interim measure permitting the students of the petitioner-school to take up impending supplementary examinations for tenth standard. However, the learned Single Judge has noticed requirement of some time for the respondent Nos.2, 3 and 4 to process papers said to have been submitted by the appellant/petitioner for the purpose of allowing the students of the petitioner-school to take up the supplementary examinations in the centre which is petitioner-school itself. In that direction, respondent Nos.2, 3 and 4 were shown that they were required to enable students of the petitioner-school to take up supplementary examinations by issuing examination hall ticket and to write the examinations in other centres as private candidates. It has been further observed in the said writ petition that the petitioner-school shall ensure that requisite fee are all paid within three days from the said date. However, the said interim order was subject to outcome of the writ petition.

(3.) The learned counsel for the appellant vehemently submitted that even though there is a specific recommendation by the Deputy Director of Public Instructions that the petitioner- school is entitled and eligible for RR number, still the respondents have not granted said number. As such, there is urgency for issuance of said RR number to the petitioner- school.