Managements Of Independent vs Union Of India
2024 Latest Caselaw 26809 Kant

Karnataka High Court

Managements Of Independent vs Union Of India on 8 November, 2024

                                              -1-
                                                         NC: 2024:KHC:45177-DB
                                                          WA No. 5603 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                              AND
                           THE HON'BLE MR. JUSTICE UMESH M ADIGA
                             WRIT APPEAL NO. 5603 OF 2017 (L-PG)


                   BETWEEN:

                   1.    MANAGEMENTS OF INDEPENDENT
                         CBSE SCHOOLS ASSOCIATION
                         KARNATAKA
                         No.9:1, 13TH MAIN, J BLOCK
                         KANAKADASANAGARA, BETTAHALLI
                         3RD STAGE, MYSURU
                         BY ITS GENERAL SECRETARY
                         MR. M. SRINIVASAN
                         AGED MAJOR

                   2.    MANAGEMENT ASSOCIATION
                         OF SCHOOL KARNATAKA
                         (SCHOOLS AFFILIATED TO CISCE)
                         REGD. OFFICE
Digitally signed
by                       NEW HORIZON PUBLIC SCHOOL
CHANNEGOWDA
PREMA                    100 FT. ROAD, INDIRANAGAR
Location: High
Court of                 BENGALURU-560 008
Karnataka
                         NOW BY ITS TREASURER
                         S.N.V.L. NARASIMHA RAJU

                   3.    GIFTED EDUCATION & RESEARCH FOUNDATION
                         INNOVATIVE INTERNATIONAL SCHOOL
                         No.175, GEAR ROAD
                         DODDAKANNELLI
                         BENGALURU-560 036
                         BY ITS CHAIRMAN
                         MR. M. SRINIVASAN
                         AGED MAJOR
                           -2-
                                  NC: 2024:KHC:45177-DB
                                   WA No. 5603 of 2017




4.   DELHI PUBLIC SCHOOL
     11 K.M. KANAKAPURA ROAD
     BIKASPURA ROAD
     KONNANAKUNTE CROSS
     BENGALURU-560 002
     BY ITS SECRETARY
     MR. MANSOOR ALI KHAN
     AGED MAJOR
                                           ...APPELLANTS
(BY SRI. BASAVARAJU S., SENIOR COUNSEL)

AND:

1.   UNION OF INDIA
     THROUGH SECRETARY
     MINISTRY OF LAW & JUSTICE
     GOVERNMENT OF INDIA
     4TH FLOOR, A-WING
     SHASTRI BHAWAN
     NEW DELHI-110 001

2.   MINISTRY OF LABOUR AND EMPLOYMENT
     THROUGH ITS SECRETARY
     RAFI MARG
     NEW DELHI-110 001
                                          ...RESPONDENTS

(BY SMT. K. SAROJINI MUTHANNA, ADVOCATE FOR R1 & R2)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT, PRAYING TO SET ASIDE THE ORDER DATED
03.08.2017 PASSED BY THE LEARNED SINGLE JUDGE IN WRIT
PETITIONS 29691-29694/2011 BY ALLOWING THE SAID WRIT
PETITIONS IN ENTIRETY, IN THE INTEREST OF JUSTICE AND
EQUITY.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                     NC: 2024:KHC:45177-DB
                                      WA No. 5603 of 2017




CORAM:     HON'BLE MRS. JUSTICE ANU SIVARAMAN
           and
           HON'BLE MR. JUSTICE UMESH M ADIGA


                      ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN) Learned counsel for the appellants seeks permission

to withdraw the writ appeal in the light of the judgment of

the Apex Court in Independent School Federation of

India(Regd) v. Union of India and Another reported

in 2022 SCC Online SC 1113.

2. In the above view of the matter, the appeal is

dismissed as withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE