MALAPRABHA GRAMEEN SHIKSHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court assailing the notice at Annexure-A, dtd. 26/5/2023, issued by the sixth respondent bearing No.E1/C À. vÀgÀUÀw/2023-24/57 and they have also sought for a writ of mandamus directing the respondents to consider their representations vide Annexure-D series.

(2.) Heard the learned counsel appearing for the parties.

(3.) Petitioner No.1 is a Society, who has established petitioner No.2 - School. The petitioners were permitted to run the school for the students studying from 1st to 5th standard classes. Subsequently, it appears that the petitioners have also commenced classes for 6th & 7th standard students. The notice at Annexure-A is now issued on 26/5/2023 informing the petitioners that from the year 2007-08 onwards, the petitioners have been running classes for 6th & 7th standard classes without there being any permission from the competent authority and therefore, under the said notice the petitioners are informed not to admit the students for 6th & 7th standard classes. Being aggrieved by the same, the petitioners are before this Court.