VISHWABHARATHI EDUCATION SOCIETY SRI VISHWABHARATHI GROUP OF INSTITUTIONS BY ITS JOINT SECRETARY Vs. STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY TO GOVERNMENT HIGHER EDUCATION AND OTHERS

JUDGEMENT

(1.) IN this case, the petitioner has called in question the validity of the order at Annexure J dated 25.7.2013 whereby the 3rd respondent has withdrawn the recognition granted to the petitioner -Education Society for imparting education in B.Ed course. I have heard the learned counsel appearing for the parties.

(2.) A notice was issued by the 3rd respondent to the petitioner at Annexure G1 dated 9.7.2012 to show cause as to why the recognition should not be withdrawn. The petitioner was granted 21 days time from the date of receipt of the said notice to file a reply. The petitioner has filed its reply as per Annexure H dated 26.7.2012. This reply was received by the 3rd respondent on 27.7.2012. However, the 3rd respondent has passed the impugned order without considering the reply.