GURUKULA EDUCATION TRUST R KUVEMPU NAGAR Vs. THE SECRETARY TO GOVERNMENT PRIMARY AND SECONDARY EDUCATION

JUDGEMENT

(1.) IN this writ petition, the petitioners who are three in number are private unaided educational institutions who had made applications to start English medium primary schools from 1st standard to 5th standard and accordingly, had sought permission by the respective authorities. However, by virtue of the impugned Annexures-B2, C4 and D2 respectively, permission for starting English medium schools was rejected. Hence, they have filed this writ petition challenging the said Annexures.

(2.) IT is submitted by the learned counsel for the petitioners that in the light of the Full Bench opinion of this Court dated 2.7.2008 in the case of Associated Managements of (Government Recognized-Unaided-English Medium) Primary and Secondary Schools in Karnataka (Regd) KAMS, represented by its General Secretary vs. The State of Karnataka, by its Secretary and others and connected cases with regard to the challenge made to the language policy of the State Government, this writ petition could be disposed of with a direction to the respondents to consider the applications of the petitioners seeking permission to impart education in English medium.

(3.) THE relevant portions of the Full Bench opinion for the purpose of this case are at para Nos.124, 135, 164, 165 to 168, 170, 191 to 193, 195, 198(1), (2), (3) and (10).