KARNATAKA VIDYARTHIGALA POSHAKARA JAGRUTHI VEDIKE [R], PEENYA SECOND STAGE Vs. CHAIRMAN, DISTRICT EDUCATION REGULATING AUTHORITY

JUDGEMENT

(1.) Aggrieved by the order passed by the first respondent pertaining to fixation of fees etc., writ petitions were filed. By the impugned order, the learned Single Judge held that the first petitioner therein has no locus standi to question the impugned order, however, liberty was reserved to other petitioners to prefer an appeal under Rule 17 of the Karnataka Educational Institutions (Classification, Regulation and Prescription of Curricula, etc.,) Rules, 1995. Being aggrieved by the said observation, on locus standi the first petitioner has filed this appeal.

(2.) The learned Counsel for appellant submits that the appellant being an Association of Parents is entitled to question the impugned order. In support of their contention, she has relied on Rule 15 of the Karnataka Educational Institutions (Classification, Regulation and Prescription of Curricula, etc.) Rules, 1995, which indicates that any person could lodge a complaint with regard to the dispute.

(3.) However, on hearing learned Counsels, we are of the view that there is no merit in the appeal.