ANJUMAN E TARREQI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this petition is filed by way of public interest by anjuman-e-tarreqi-e-funkaran-e-urdu, Bangalore. The petitioner has sought for the following prayers.

(2.) in the body of the writ petition, the petitioner states that passing of paper I kannada main examination part b in terms of schedule ii to the Karnataka recruitment of gazetted probationers (appointment by competitive examinations) rules, 1997 is in violation of articles 14, 19, 29, 30 and 350-a of the Constitution of india. It is further contended that the respondents, by insisting on passing of kannada language in terms of the rules is trying to impose the compulsory study of kannada to students whose mother-tongue is not kannada. This is the only ground mentioned in the writ petition.

(3.) we have heard the learned counsel for the petitioner. He essentially contended that the insistence of kannada language affects the rights of minorities.