Sri Channakeshavaswamy Balika Proudha ... vs State Of Karnataka
2024 Latest Caselaw 6642 Kant

Karnataka High Court

Sri Channakeshavaswamy Balika Proudha ... vs State Of Karnataka on 6 March, 2024

Author: Chief Justice

Bench: Chief Justice

                                                        -1-
                                                                         NC: 2024:KHC:9480-DB
                                                                             WA No. 323 of 2024




                                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                    DATED THIS THE 6 TH DAY OF MARCH, 2024

                                                   PRESENT
                                 THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                                    AND
                           THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                                    WRIT APPEAL NO. 323 OF 2024 (EDN-RES)
                           BETWEEN:

                           SRI CHANNAKESHAVASWAMY BALIKA
                           PROUDHA SHALE, MANAGED BY SC
                           EDUCATION LEAGUE (R)
                           SALIGRAMA, K R NAGARA TALUK
                           MYSURU DISTRICT 571 604
                           REP BY SECRETARY
                           (M CHANNAMALLIAH)                         ...APPELLANT

                           (BY SRI.RAVI B. NAIK, SR.ADV. A/W
                               SRI.SOMASHEKHARAIAH R. P., ADV.)

                           AND:

                           1.      STATE OF KARNATAKA
                                   DEPARTMENT OF HIGHER AND PRIMARY
                                   EDUCATION M S BUILDING, DR AMBEDKAR
Digitally signed by MALA           VEEDHI, BENGALURU 560 001
KN                                 REP. BY ITS SECRETARY
Location: HIGH COURT
OF KARNATAKA               2.      THE COMMISSIONER
                                   DEPARTMENT OF PUBLIC INSTRUCTIONS
                                   NRUPATHUNGA ROAD, BENGALURU 560 001

                           3.      THE DEPUTY DIRECTOR OF
                                   PUBLIC INSTRUCTIONS, MYSURU
                                   MYSURU DISTRICT 570 001

                           4.      THE BLOCK EDUCATION OFFICER
                                   K R NAGAR K R NAGAR, TALUQ
                                   MYSURU DISTRICT 571 604
                                                                   ...RESPONDENTS
                           (BY SMT.NILOUFER AKBAR, AGA)
                            -2-
                                         NC: 2024:KHC:9480-DB
                                             WA No. 323 of 2024




      THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a. CALL FOR
HON'BLE WRIT COURT RECORDS AND b. BE PLEASED TO SET-
ASIDE THE ORDER PASSED BY THE LEARNED SINGLE DATED
25.01.2024 PASSED IN WP No. 16794 OF 2023 (EDN-RES)
JUDGE AND BE FURTHER PLEASED TO ALLOW THE WRIT
PETITION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
T.G. SHIVASHANKARE GOWDA, J., DELIVERED THE
FOLLOWING:

                    JUDGMENT

Heard learned Senior Advocate Mr. Ravi B. Naik

for the appellant and learned Additional Government

Advocate Mrs. Niloufer Akbar for respondents-State.

2. Learned Additional Government Advocate

has made available copy of the order passed by

Hon'ble Single Judge in WP No.26871/2023 dated

24.01.2024, wherein petition filed by 30 petitioners

who are claiming to be students of petitioner-

Institution came to be dismissed as the Institution

itself has filed the writ petition and the same is

pending. She has also made available copies of the

admission cards issued to the 30 students through

Government P.U. College, Adaganahalli, K.R. Nagar

NC: 2024:KHC:9480-DB

Taluk. The same is in conformity her submission

that arrangement is made in the interest of the

students.

3. Since the alternate remedy is made available

to these students to write their upcoming SSLC

Examinations, the purpose of this writ appeal has

become infructuous and accordingly, writ appeal

stands disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

PA CT:HS