(1.) Petitioner has called in question the communication dtd. 6/6/2018. In terms of the said communication, 2nd respondent has communicated to the petitioner that his application seeking admission to the life membership of the 2nd respondent-association is rejected.
(2.) Learned counsel for the petitioner would submit that the petitioner had approached this Court on an earlier occasion questioning the same communication. This Court in terms of the order dtd. 13/3/2018 passed in W.P.54454/2016 disposed of the petition with an observation that petitioner can approach the 2nd respondent seeking reasons for rejection of his application seeking life membership. Thereafter, petitioner again approached the 2nd respondent. The 2nd respondent has not assigned any reasons for rejecting the application of the petitioner seeking life membership to the 2nd respondent-association.
(3.) Learned counsel for the petitioner would submit that the 2nd respondent is bound to assign reasons for rejecting the application. The 2nd respondent is an institution registered under the Karnataka Societies Registration Act, availing the benefit from the State is under an obligation to assign reasons for rejection of his application.