CREATIVE EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner aggrieved by the order dtd. 14/5/2024 produced at Annexure-M passed by respondent No.3 in purported exercise of the powers conferred under Sec. 39 of the Karnataka Education Act, 1983 (hereinafter referred as 'the Act')by which the recognition granted to the petitioner-Education Institution under the Act is sought to be withdrawn on the premise of petitioner not providing basic amenities as required under the Act.

(2.) Learned counsel for the petitioner taking through the contents of the petition submits that a show cause notice dtd. 30/1/2024 had been issued as per annexure-K and that the petitioner herein had caused issue of a detail reply on 14/2/2024 to the said show cause notice through its counsel setting forth the reasons and the explanations as sought for under show cause notice.

(3.) Learned counsel for the petitioner further draws attention of this Court to paragraph No.4 of the annexure-M wherein respondent No.3 has refused to consider the cause/reasons assigned by the petitioner merely on the ground that the said reply was caused to be given by the petitioner through its advocate and as such same cannot be considered. Thus, he submits that the impugned order passed is one tainted with perversity and illegality requiring interference at the hands of this Court.