VINAYAKA EDUCATION SOCIETY Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The appellant is an education society represented by its Secretary who has assailed order dated 27/01/2020, passed in W.P.No.7444/2016. By the said order, learned single Judge has dismissed the writ petition on the ground of locus standi by holding that the appellant/writ petitioner had no locus standi to file the writ petition under Art.icle 226 of the Constitution of India so as to assail the orders dated 19/01/2016, passed by respondent No.1 (Annexure - K) and consequential memorandum dated 25/01/2016 issued by respondent No.2 (Annexure - M) concerning the alleged misconduct of Sri M.Shivalingappa, Head Master; Smt. R.S.Renuka, Assistant Teacher (Hindi) in Sri Vinayaka Composite Junior College (High School Section), Malali, Hosadurga Taluk, Chitradurga District in connection with a Lokayuktha trap case.

(2.) We have heard learned counsel for the appellant and learned Additional Government Advocate for respondent Nos.1 and 2, who has appeared on advance notice and perused the material on record.

(3.) Admittedly, Annexures "K" and "M" have been issued as against the aforesaid two persons namely Sri M. Shivalingappa and Smt. R.S.Renuka. If at all they were aggrieved by the said orders, it was they, who had locus standi to assail the same in accordance with law. The petitioner herein is an educational society.