STATE OF KARNATAKE AND OTHERS Vs. KIRUPSPA SAMAJA SEWA SANGH WITH SAHYADRA EDU. TRUST AND OTHERS
LAWS(SC)-1989-2-63
SUPREME COURT OF INDIA
Decided on
February 06,1989
State Of Karnatake And Others
Appellant
VERSUS
Kirupspa Samaja Sewa Sangh With Sahyadra Edu. Trust And Others
Respondents
JUDGEMENT
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(1.) Special leave granted.
(2.) Since education is in the concurrent list, we feel that it is appropriate to hear Central Government on the questions involved in this case. The Central Government shall be impleaded as a respondent in all these cases.
(3.) These cases are referred to the Constitution Bench since they involved interpretation of the provisions of the Constitution.;
(2.) Since education is in the concurrent list, we feel that it is appropriate to hear Central Government on the questions involved in this case. The Central Government shall be impleaded as a respondent in all these cases.
(3.) These cases are referred to the Constitution Bench since they involved interpretation of the provisions of the Constitution.;
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