S L N EDUCATIONAL & SOCIAL TRUST; MARUTHI EDUCATION SOCIETY; NISARGA VIDYA NIKETHAN; MAGADI KEMPEGOWDA VIDYALAYA; MATHA CHARITABLE TRUST; SKYWARD SCHOOL AND ORS Vs. STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) In these petitions, the petitioners have challenged the notification, dated 11.11.2014 prescribing new requirements for filing the application for starting the schools. This Court, by its order, dated 29.10.2015 passed in W.P.No.54751/2014 has already negatived the challenge to the said impugned notification, because in matters like what should be the registration fee, what should be the processing fee, what extent of the land the applicants need for establishing the school, etc. are all to be resolved by the educationalists, experts and academicians and other policy-makers. As the issue is no more res integra, the challenge to the impugned notification fails.

(2.) The grievance of the petitioners in W.P.Nos.59401- 59410/2014 is that their students, on passing out the fifth standard, have gone to sixth and seventh standard, but the authorities are yet to grant the permission and recognition for imparting instructions in English medium.

(3.) Sri S.B. Mukkannappa, the learned counsel for the petitioners in W.P.Nos.59401-59410/2014 submits that the permission was not being given on the ground that it violates the language policy of the State Government. He submits that the Apex Court in its decision in the case of STATE OF KARNATAKA AND ANOTHER v. ASSOCIATED MANAGEMENT OF (GOVERNMENT RECOGNISED UNAIDED ENGLISH MEDIUM) PRIMARY AND SECONDARY SCHOOLS AND OTHERS, 2014 AIR(SC) 2094 has held that the State cannot compel the school managements to impart education in a particular language. He prays for a direction for regularizing the admission of the students studying in the sixth and seventh standard.