JAGADGURU GURU SIDDESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-Management is before this Court seeking for the following reliefs:

(2.) Learned AGA appearing for respondent nos.1 to 4 has raised a preliminary objection with regard to the maintainability of the writ petition on the ground that the petitioner has got an alternative and efficacious remedy under the provisions of the Karnataka Education Act, 1983 (for short, 'the Act').

(3.) Learned Counsel for the petitioner after arguing the matter for some time, submits that the petitioner may be dismissed as not pressed with liberty to the petitioner to avail the remedy available under the provisions of the Act.