LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has assailed the endorsements dated 28-4-2018, 28-5-2018 and 8-8-2018 issued by the respondent 4 inter alia seeking a direction to the respondents to allot the seat in the seventh respondent's school under the RTE quota or in the alternative direct the respondents to convert the admission of the petitioner's son in the seventh respondent's school as the admission made under the RTE quota.

(2.) The petitioner is claiming to be the father of one Kushal Gowda N, aged about 6 years. The petitioner has applied for assigning the seat to his son in the seventh respondent's school as the first preference under the provisions of Right of Children to Free and Compulsory Education Act, 2009 ('Act' for short). It is the grievance of the petitioner that the respondent 2 allotted the seat at Manasa HPS school situated at Kaparana Koppalu village which is at the distance of 4 K.M., of the residence of the petitioner sans not considering the petitioner's son studying at the seventh respondent's school since last three years.

(3.) The learned Counsel for the petitioner reiterating the grounds urged in the writ petition would submit that the representation submitted by the petitioner is also not responded to assign the seat at respondent 7-School.