DAFFODILS ENGLISH SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this set of petitions, petitioners have challenged the Government Order dated 30.5.02 passed in continuation of the Government Order dated 29.4.94 regarding language policy wherein the State Government has extended Kannada as Medium of INstruction for 5th standard also as a medium of instruction, wherein in the earlier Government Order it had directed the schools recognized by the State to have Kannada as medium of instruction from 1st standard to 4th standard.

(2.) HEARD the learned Senior Counsel Sri. Vijay Shankar for the petitioners and the learned Addl. Government Advocate Sri. B. Manohar.

(3.) IT is the argument of the learned Senior Counsel for petitioners that the condition imposed by the Apex Court in Usha Mehta's case would not vitiate, in view of the fact that Kannada is one of the languages that would be taught in the schools, which are run in the State adopting either CBSE OR ICSE or State syllabus. The State would impose, a condition that Kannada be studied as one of the languages in the Primary Schools by the students who are residing in the State of Karnataka, thus promoting Kannada language instead of insisting for Kannada as a medium of instruction.