SAHAKARA EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner- Sahakara Education Society, which is running petitioner No.2-Vivekananda School in NTI Layout, Rajiv Gandhi Nagar, Bangalore, has filed this writ petition in this Court on 06.02.2018 challenging the impugned orders passed by the 2nd Respondent-Karnataka State Commission for Protection of Child Rights (for short 'the Commission') vide Annexure N dated 12.12.2017 and Annexure P dated 29.01.2017.

(2.) Subsequently, during the course of the writ petitions, by way of I.A.9/2018 filed in this Court on 04.04.2018, the petitioners have also sought to challenge the impugned order Annexure Q dated 103.2018 passed by the same Respondent- Karnataka State Commission for Protection of Child Rights.

(3.) The burden and tenor of the impugned orders passed by the Respondent-Commission is for directing the Petitioner-School not to cause any discrimination amongst the students inter se in their school, who were arrayed as Respondent Nos.6 to 29 in the present writ petitions. The Respondent No.5 is the School Students Parents Welfare Association before this court. The said Commission constituted under the provisions of Central enactment known as "Commissions for Protection of Child Rights Act, 2005", had initiated the said action against the petitioner-school essentially on two grounds:-