LAWS(KAR)-2014-9-1

ASHITH KARTHIK RAO Vs. STATE OF KARNATAKA

Decided On September 04, 2014
Ashith Karthik Rao Appellant
V/S
The State Of Karnataka Respondents

JUDGEMENT

(1.) The grievance of the petitioning toddlers is over the denial of admissions by the respondent schools. The petitioners are all selected and allotted to the respective respondent schools under the Right of Children to Free and Compulsory Education Act, 2009 ('R.T.E. Act' for short).

(2.) Smt. Suman Hegde, learned counsel for the petitioners submits that the respondent schools claim to be outside the purview of the R.T.E. Act on the ground that they are minority institutions. She submits that the respondent schools are not justified in claiming the minority status, as they have admitted the students mainly from the general category. She submits that the non-minority students outnumber the minority students in the respondent schools. She submits that the respondent schools are not declared as minority institutions by any competent authority. She brings to our notice the information furnished by the Directorate of Urdu and other Minority's Linguistic Schools, in its letter, dated 7.3.2014 (Annexure-F). The said letter states that the respondent schools are not declared as minority institutions.

(3.) Smt. Suman read out paragraph Nos.102 and 132 from the Apex Court's judgment in the case of P.A.INAMDAR AND OTHERS v. STATE OF MAHARASHTRA AND OTHERS, 2005 6 SCC 537.