JNYANODAYA SHIKSHANA SANUSTE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court assailing the validity of the official reminder dtd. 19/4/2023 issued by the 3rd respondent.

(2.) Heard the learned counsel for the petitioners and the learned AGA appearing for the respondents.

(3.) It is the case of the petitioners that, the petitioners are running a lower primary english medium school for 1st to 5th standard students and according to the petitioners, the same was recognised by the respondents and periodical permissions were being renewed. When the matter stood thus, abruptly, the official reminder dtd. 19/4/2023 was issued to them declaring that the school was an unauthorised school and they were directed to forthwith close the school. Being aggrieved by the same, the petitioners are before this Court.