RAVINDRA RURAL EDUCATION SOCIETY (R) BY ITS SECRETARY AND R.R. PRE-UNIVERSITY COLLEGE LATER RENAMED AS PADMASHALI THIMMAPPA MEMORIAL PRE-UNIVERSITY COLLEGE BY ITS PRINCIPAL Vs. THE STATE OF KARNATAKA, BY ITS SECRETARY TO THE GOVERNMENT DEPARTMEN

JUDGEMENT

(1.) IN these writ petitions the Petitioners have prayed for a writ in the nature of certiorari to quash the order dated 22.10.2008 passed by second Respondent as per Annexure -W.

(2.) FIRST Petitioner is a society registered under the Karnataka Societies Registration Act, 1960 engaged in running educational institutions from the year 1984 -85. The first Petitioner's society after obtaining necessary permission from Education Department commenced Pre -University Courses from the year 1984 -85. On 16.11.1995 the college run by the first Petitioner's society was admitted to grant -in -aid by the Director of Pre -University Board. Subsequently, on 22.02.1996, the Respondents have withheld temporarily the order admitting the Petitioners college for grant -in -aid. Aggrieved by the order of the Government withheld the grant -in -aid. The first Petitioner's society approached this Court in W.P. No. 30843/1998. This Court vile order dated

(3.) SRI Nagendra Gowda, learned Counsel for the Petitioners firstly contend that before filing the objections as per Annexure 'L' dated 8.11.2006 and after filing the objections, the Petitioners requested the Respondents to furnish copies of enquiry report and other documents and the same was not furnished to them. In the absence of such necessary details the Petitioners could not able to defend themselves effectively before the Respondents and the same has resulted in failure of justice. I decline to accept this contention of teamed counsel for the Petitioners. It is not in dispute that in W.P. 30843/1998, the Respondents filed their statement of objections. With the statement of objections, the Respondents have also produced as many as 10 documents as Annexure - R1 to RIO. The copies of these Annexure - R1 to R10 and also the copy of statement of objections was served on the counsel for Petitioners. In these documents Annexure - R1 is the enquiry report. When the copies of these documents are available with the Petitioners then there was no need for them to again make an application seeking copies of the report and other documents.