A P RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By the impugned order dated 26th April 2019, the learned Single Judge issued notice.

(2.) Before the learned Single Judge, the appellants prayed for ad-interim relief in terms of prayer clause (i) of the petition, which reads thus:

(3.) In normal course, in these writ appeals, this Court would not have interfered against an order refusing to grant ad-interim relief. However, we are dealing with the academic career of wards of 89 appellants, who were the students of the eighth respondent School. Hence, we have heard the learned counsel at some length.