SHANTHI NIKETHAN HIGH COURT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are educational institutions running Schools having classes from Standard I to X, have approached this Court seeking the following relief:

(2.) The case of the petitioners is that by a Circular No.ED 113 VIVIDHA 2005 dtd. 2/11/2006 (Annexure-H), they were granted permanent recognition. The petitioners are placing in particular on the following paragraph in the above said Circular:

(3.) The petitioners further aver that ever since then, they have been running institutions and the students, who have studied in their Schools, are appearing for examination without any objection from the respondents. Most importantly, the petitioners Schools are having examination centers for S.S.L.C examination in their Schools itself. They further aver that by another Circular No.C7(2)PRASHIA:KA.SHA.MA.NA:46:2021-22 dtd. 22/3/2022 (Annexure-F), the earlier Circular dtd. 2/11/2006 (Annexure-H) has been withdrawn. It is specifically informed in Circular dtd. 22/3/2022 that they have to mandatorily apply for renewal of their recognition. They state that on account of Circular dtd. 22/3/2022, the students who have studied Standard X in their Schools had to attend examination in other centers. They also fear that their students who have attended recent S.S.L.C examination would be issued S.S.L.C Certificates without disclosing in the same that they have studied in the petitioners Schools and that would result in loss of reputation to them. Even though, several reliefs have been sought in the writ petition, learned counsel for the petitioners now submits that the petitioners will be satisfied if a direction is issued to the respondents to show in the marks card of the students that they have studied in respective petitioners Schools.