MAHBOOB SUBHANI EDUCATION SOCIETYS Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is aggrieved by the non disposal of the Appeal filed by the petitioner in Appeal No.48/2022 by respondent No.1 and in that background, aforesaid reliefs are sought.

(3.) Learned High Court Government Pleader upon enquiry submits that the matter is now listed tomorrow and orders would be passed in a couple of days. Such a submission would not answer the grievance of the petitioner-School, more so, when the proceedings are filed under Sec. 130 of the Karnataka Education Act, having an impact on several hundreds of students of the petitioner, who are to take up their supplementary examination now scheduled on 12/6/2023, if no orders are passed, the students will be left with no recourse.