STATE OF KARNATAKA Vs. RURAL EDUCATION TRUST

JUDGEMENT

(1.) Though in the first instance, learned counsel for the respondent attempted to oppose the application seeking condonation of delay but, in all fairness, has not pressed on such submissions and rightly so.

(2.) Having examined the record, we are satisfied that the delay of 212 days in filing the appeals has not been intentional and has been for bona fide reasons and in the overall circumstances, it is appropriate to examine the appeals on merits.

(3.) By the order impugned, the learned Single Judge has examined the grievance of the petitioner of having made an application for conversion of Kannada medium school into English medium, which was rejected by the endorsement 06.12.2016 .