Vijaya Vidya Saumsthe and Others vs State of Karnataka

A.S. Bopanna, J.—The petitioners are before this Court assailing the action of the respondents in issuing the endorsement refusing to grant permission to commence and run English Medium School as indicated in the petitions. Since similar question had arisen before this Court in W.P. No. 6394-6395/2009, I find that it is unnecessary to advert to the details of the matter. In that background, what is to be noticed is, this Court, while disposing of W.P. No. 6394-6395/2009 has taken note of the decision of the Full Bench of this Court in the case of Associated Managements of Primary and Secondary Schools in Karnataka Vs. The State of Karnataka and Others, .

In view of the law laid down therein, this Court had quashed a similar endorsement, which has been issued and permitted the petitioner to make a fresh application within the stipulated time and also directed the respondents to consider and dispose of the application within a time frame as indicated therein.

Since the present facts are squarely covered, a similar order is passed herein accordingly:

ORDER

(a) The endorsements dated 09.04 2009 stand quashed.

(b) The petitioners are permitted to file fresh applications seeking registration as done earlier, within a period of one week from today.

(c) On such applications being filed by the petitioner respondent No. 3 shall consider and dispose of the same keeping in view the law laid down by this Court in the above referred case within a period of three weeks from the date of filing the application.

(d) Writ Petitions stand disposed of in the above terms.

Sri. Bharamagowda, learned Government Advocate appearing for the respondents is permitted to file memo of appearance within a period of four weeks.