MANYTA INTERNATIONAL SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) The material on record discloses that the petitioner intends to run IX and X standard (Higher secondary) for the academic year 2021-22 and in this regard, on account of Covid-19 pandemic, the respondents issued a Circular dtd. 3/12/2021 extending time upto 23/12/2021 for the petitioner and identically situated institutions to submit their application. Pursuant thereto, the petitioner attempted to submit its application on the online portal, which was not accepted on account of technical issues. Consequently, the petitioner submitted a representation dtd. 20/12/2021 intimating the respondents that the online portal was closed and requested the respondents to reopen the online portal for new secondary school registered for the year 2021-22. The said representation having not been considered by the respondents, the petitioner approached this Court in W.P.No.185/2022, which was disposed of by this Court on 7/1/2022 directing the respondents to consider the representation in accordance with law and inform the petitioner about the result of the same without any delay. It is the grievance of the petitioner that despite the petitioner complying with the directions issued in the Circular dtd. 3/12/2021, which fixed the time limit as 23/12/2021 and petitioner submitting a representation in this regard on 20/12/2021 within the time limit, which expired on 23/12/2021, the respondents have rejected the request of the petitioner for recognition on the ground that the application was not submitted within the time stipulated in the Circular dtd. 3/12/2021 and as such, the petitioner is before this Court by way of the present petition.