RAGHURAM L NAIK Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) In this writ petition the petitioner has challenged the order dtd. 1/9/2022, passed by the respondent No.3 (Annexure-E) in respect of the compliance under Sec. 101 of the Karnataka Education Act, 1983 (hereinafter referred to as 'the Act', for short).

(2.) It is the case of the petitioners that, the impugned order passed by respondent No.3 is without jurisdiction and not as per Sec. 101 of the Act.

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