GOKAK EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the order at Annexure-A, dtd. 26/1/2023, passed by the second respondent and the report forwarded by the fourth respondent dtd. 12/10/2022, vide Annexure-B.

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

(3.) Learned AGA appearing for respondent Nos.1 to 3 submits that the petitioner cannot maintain the writ petition, since the petitioner has got an alternative & efficacious remedy provided under Sec. 130 of the Karnataka Education Act, 1983.