BASAVESWARA EDUCATION SOCIETY (R) Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-Society has filed the present writ petition for writ of mandamus to direct the respondents to consider the petitioner's representation dated 29.01.2019 at Annexure-E for the permission to start 9th and 10th standard English Medium High School in the petitioner's institution.

(2.) It is the case of the petitioner that the application filed by the petitioner to start 9th and 10th standard English Medium High School as per the order passed by this Court dated 26.08.2014, the respondents have raised some objections and petitioner has complied the said objections by proceeding details. Thereafter, the Block Education Officer-fifth respondent by a letter dated 08.02.2019 sent recommendation letter to the Deputy Director, Public Instructions, Tumkuru District, Tumkuru. In spite of the said recommendation and representation made by the petitioner dated 29.01.2019, till today the respondents have not considered the recommendation and representation nor passed any order. Therefore, the petitioner's institution is before this Court for relief sought for.

(3.) I have heard the learned counsel for the parties to the lis.