GMM HIGH SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed seeking writ of mandamus to direct respondent No.1 to dispose of the appeal pending in Appeal No.49/2018 and also issue a direction to respondent No.5 to enable to the students studying in the petitioner-Institutions to take up their S.S.L.C. examination for the academic year 2020- 2021 by considering the representation dtd. 20/2/2020 as per Annexure 'Y'.

(2.) Heard learned Counsel for the petitioners and learned Additional Government Advocate.

(3.) The prayer at (I) cannot be considered at this juncture. However, learned Additional Government Advocate would submit to this Court that in identical cases where the educational institution had no permission and recognition, this Court had directed the authorities to tag all the students in the nearby Government School which has recognition and permission.