VIJAYA VIDYA SAUMSTHE AND OTHERS Vs. STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF EDUCATION, THE COMMISSIONER OF PUBLIC INSTRUCTIONS AND THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS

JUDGEMENT

(1.) THE petitioners are before this Court assailing the action of the respondents in issuing the endorsement refusing to grant permission to commence and run English Medium School as indicated in the petitions. Since similar question had arisen before this Court in W.P. No. 6394 -6395/2009, I find that it is unnecessary to advert to the details of the matter. In that background, what is to be noticed is, this Court, while disposing of W.P. No. 6394 -6395/2009 has taken note of the decision of the Full Bench of this Court in the case of Associated Managements of Primary and Secondary Schools in Karnataka Vs. The State of Karnataka by its Secretary, Department of Education and Others, ILR (2008) KAR 2895 .

(2.) IN view of the law laid down therein, this Court had quashed a similar endorsement, which has been issued and permitted the petitioner to make a fresh application within the stipulated time and also directed the respondents to consider and dispose of the application within a time frame as indicated therein.

(3.) SRI . Bharamagowda, learned Government Advocate appearing for the respondents is permitted to file memo of appearance within a period of four weeks.