GOVINDAGIRI Vs. GOVERNMENT OF KARNATAKARESENTED

JUDGEMENT

(1.) AS common questions of law and facts are involved in all these petitions they are clubbed, heard together and are disposed of by this common order.

(2.) THE parents of the children studying in various standards from primary to 10th Standard have approached this Court challenging the Circular dated 10. 07. 2006 issued by the Deputy Director of Public Instructions.

(3.) BY the impugned Circular the authorities have notified that while selecting the state team by arranging different sports competition, for the purpose of taking part in the national sports competition organised by the School Games Federation of India (for short 'sgfi), the schools coming within the jurisdiction of the Department of Public Instructions and which are governed by The provisions of the Karnataka State Education Act, 1983 (for short the Education Act)shall only be permitted and the schools having ICSE and CBSE syllabus which are not governed by the provisions of the Education Act are not permitted to take part in the sports competition at any stage.