PRABHULINGA SWAMY S.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioners are assailing the order dtd. 30/3/2023 in Revision Petition No.13/2021 (Annexure- Z) passed by respondent No.1.

(2.) Heard Sri. Thyagaraja S., learned counsel for the petitioners and Sri. N. Kumar, learned Additional Government Advocate for the respondent - State.

(3.) Learned Additional Government Advocate appearing for the respondent - State contended that, the petitioners not being aggrieved by any order, cannot maintain a petition under Sec. 130 of the Karnataka Education Act and therefore, he submitted that the petitioners are having remedy under Sec. 133 of the said Act.