SHANTHI INSTITUTE OF COMMERCE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the proprietrix of a Commerce Institute now represented by her Legal Representatives has again approached this Court in the 5th round of litigation challenging the orders of the authorities cancelling the recognition granted to her for running a Commerce Institute.

(2.) The petitioner had made an application on 3-10-1970 for locating a Commerce Institute. That application was considered by the authorities in the year 1970 and by letter dt. 17-12-1970 the Director of Public Instruction informed the petitioner that permission was granted to start the Commerce Institute subject to the following conditions :

(3.) On these grounds, the Joint Director directed the petitioner to show cause as to why the Institute should not be de-recognised as per R.7 of the Rules for Commerce Education and Examination for committing the above irregularities. The petitioner submitted another detailed representation to this show cause notice under Annexure-G dt. 29-1-1974. She once again reiterated all the contentions and the explanation given by her under the earlier representation dt. 21-3-1973 (Annexure-E). She also raised the following additional grounds against the proposed action by the authorities under the show cause notice (Annexure-F) :