MANYTA INTERNATIONAL SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. D.R. Ravishankar, learned Senior Counsel for Sri. Saravana S., appearing for the petitioner; Smt. A.R. Sharadamba, learned Additional Government Advocate appearing for respondents 1 to 3; and Sri. M.R. Shylendra, learned counsel appearing for the respondent No.4.

(2.) In this petition, the petitioner-School has challenged the order dtd. 21/10/2022 passed by the respondent No.1 (Annexure-G) and also sought for writ in the nature of mandamus, directing the respondents to grant permission to commence classes for IX and X Standards in the petitionerSchool for the Academic year 2021-2022 in terms of the order passed by this Court in Writ Petition No.4594 of 2022 decided on 15/9/2022 (Annexure-F).

(3.) The careful examination of the writ papers would indicate that the petitioner-School has already approached this Court in respect of the very same relief in Writ Petition No.185 of 2022 and this Court, by order dtd. 7/1/2022, directed the respondent No.1 to consider the grievance of the petitioner-School. Pursuant to same, the respondentAuthorities have issued endorsement dtd. 17/2/2022. The said endorsement was challenged by the petitionerSchool in Writ Petition No.4594 of 2022. This Court, by order dtd. 15/9/2022, allowed the petition and as such, the endorsement dtd. 17/2/2022 impugned therein was quashed and thereby, this Court has directed the respondent-Authorities to reconsider the grievance of the petitioner-School at the earliest, in any event within a period of two weeks i.e., on or before 19/9/2022. Thereafter, the respondent-Authorities, pursuant to order passed by this Court, has issued endorsement dtd. 21/10/2022 (Annexure-G), directing the petitioner-School to get 'No Objection Certificate' from the Executive Engineer, Public Works Department, Kolar District.