KARBALA TRUST Vs. GENERAL SECRETARY, EDUCATION DEPARTMENT

JUDGEMENT

(1.) THIS Writ Appeal is filed against the judgment dismissing the W.P.(C)No.526 of 2012 filed by the petitioner. The controversy in the Writ Petition pertain to a Basic Training school, which is under the management of the second respondent.

(2.) THERE were several disputes between the parties concerning the management of the school, the adjoining property and other issues and in spite of all these, the second respondent continues to be the manager of the school since 1978.

(3.) BEFORE the learned Single Judge the second respondent contended having regard to Exts.R2(a), R2(b) and the judgment in W.A.No.2203 of 2001, the course open to the appellant is not to pursue Ext.P2 representation but to move the civil court. It was accepting this contention that the Writ Petition was dismissed by the learned Single Judge.