OM MARUTHI SEVA TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for the following reliefs:

(2.) The petitioner-Registered Trust had approached this court challenging Rule 2 of the Karnataka Educational Institutions (Classification, Regulation and Prescription of Curricula, etc.,) (Amendment) Rules, 2018 ('Rules' for short), whereby the requirement of making the applications online has been prescribed. In W.P.No.37213/2018 and connected matters this court considering the challenge to the said Rules made by the petitioner-Trust, upholding the Rule, permitted the petitioner to make online application for permission/ registration for the school in question and if the same is made in the prescribed form along with prescribed fee, the respondent Nos.2 and 3 were directed to consider the same after giving an opportunity of hearing, in accordance with law. It transpires that pursuant to the order of this Court, the petitioner had filed a representation dated 7.3.2019 which came to be rejected on the ground that no online application has been filed with the applicable fees.

(3.) It is the grievance of the petitioner that the respondent No.6 has been treated with favouritism inasmuch as granting recognition relaxing the conditions of the calendar of events prescribed in the Circular dated 29.1.2019, but the petitioner has been discriminated in rejecting the request for opening the portal.