NITHYANANDA GURUKULA KALLUGOPANAHALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned Additional Government Advocate for the official respondents.

(2.) The petitioner No.1 is the Gurukul and the petitioner Nos.2 to 45 are parents of the students studying in the Gurukul, run by the petitioner No.1. The petitioners have challenged the notice dated 13.02.2014 issued by the respondent No.2 at Annexure- A inter alia seeking a declaration that the Karnataka Education Act, 1983 ['Act' for short] and Right of Children to Free and Compulsory Education Act, 2009 are not applicable to a Gurukul run by the petitioner No.1 where emphasis is given on religious instructions and further seeks for a direction to the respondents to consider the applications filed by the petitioner No.1 to grant permission to start new school [Annexure-F to F2].

(3.) Learned counsel for the petitioners restricts the claim to the prayer Nos.1 and 2 and fairly submits that the prayer No.3 does not survive for consideration at this stage.