HARSHA EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the denial of permission by the 2nd respondent, to start an English Medium School for VI to VIII standard, the petitioner has preferred this writ petition.

(2.) Petitioner is a Trust and it made necessary application to start an English Medium School for VI to VIII Standard, to the concerned authorities. The 2nd respondent has rejected the permission by way of impugned order bearing No. G1/Sha Shi A/Hu Sha NoM 2018-19/893 dtd. 26/7/2018, vide Annexure-K to the writ petition. It is seen the said order does not assign any valid reason for the denial. It is not a speaking order.

(3.) The learned Addl. Government Advocate fairly submits that, the impugned order may be set aside and the matter may be remanded back to the 2nd respondent to consider the case of the petitioner in accordance with law and take an appropriate decision thereafter. The advocate for the petitioner is agreeable for the same. Hence the following: