JAYALAKSHMI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners' children are stated to have taken admission and are studying in various standards in 6th respondent-school. Petitioners have assailed Order dated 08.09.2017 (Annexure-D) issued by 4th respondent- Deputy Director of Public Instructions. A copy of that order is at Annexure -D.

(2.) Learned Additional Government Advocate appearing for respondents on advance notice submits that as against the impugned order, petitioners have an alternative statutory remedy under Section 130 of the Karnataka Education Act, 1983 read with the Karnataka Educational Institutions (Appellate Authority) Rules, 1998 before the Commissioner of Public Instructions in terms of Rule 3 of the said Rules.

(3.) In the circumstances, the writ petitions are not maintainable at this stage on account of the availability of an alternative statutory remedy.