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Judgment
Petitioner is stated to be a High School. It has assailed Order dated 22.12.2017 (Annexure-A) issued by the fourth respondent - Block
Education Officer, Kunigal Taluk, Kunigal.
Learned Additional Government Advocate appearing for respondents on advance notice submits that as against the impugned order, the
petitioner has an alternative statutory remedy under Section 130 of the Karnataka Education Act, 1983 read with the Karnataka Educational
Institutions (Appellate Authority) Rules, 1998 before the Commissioner of Public Instructions in terms of Rule 3 of the said Rules.
In the circumstances, the writ petitions are not entertained at this stage on account of the availability of alternative statutory remedy. Writ
petitions are dismissed as not maintainable, reserving liberty to the petitioner to avail alternative statutory remedy, if so advised. In the event there is
any delay in filing of the said appeal, the fact that the petitioner had preferred writ petitions before this court may be taken note of by the Appellate
Authority. Office to return Annexure-A and other certified copies to the petitioner''s Counsel forthwith subject to filing copies of the same for the
purpose of record.