STATE OF KARNATAKA Vs. NOBLE SAINT EDUCATION SOCIETY BANGALORE

JUDGEMENT

(1.) the above writ appeal and several other writ appeals filed as common appeals by the state of Karnataka and others, against the common order of the learned single judge. This judgment is pronounced with reference to the arguments addressed in all the writ appeals; we propose to make separate orders categorywise, having regard to the submission made by the learned government Advocate that such individual orders are necessary, to give effect to the decision of this court in individual cases.

(2.) a few contempt of court cases were also posted along with these writappeals, which would be considered and disposed of separately though arguments were addressed in all the matter together.

(3.) in all the writ petitions petitioners were aggrieved by the action of the respondents (state and its officials of the education department) in not according permission to start and run educational institutions such as primary schools. Some of the petitioners sought permission to start the schools imparting education in english language; a few sought permission to have medium of instruction in languages other than english. One of the petitioners sought permission to start english medium high school. It has to be noted that in most of the cases the respondents did not file any statement of objections and arguments were addressed on behalf of the respondents by the learned government pleader before the learned single judge without the aid of any particular stand expressed by the respondent in writing.