SRI UDAY KALYAN N vs. THE GOVERNMENT OF KARNATAKA

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WP/31943/2012HC KarnatakaKAHC01039642201210 September 2012Bench: RAM MOHAN REDDY4 pages
AI SummaryAllowed

What did the High Court hold?

The High Court ordered that the petitions be disposed of in the same terms as a previous, identical writ petition. This implies the court found merit in the students' plea to attend classes.

What were the facts?

The petitioners, students of polytechnic colleges, sought to quash circulars and letters that prevented them from attending their 5th-semester classes. They were seeking to continue their education in their respective branches.

What were the issues?

The primary issue was whether the students should be permitted to attend their 5th-semester classes despite the impugned circulars and letters from the education department.

Which sections of the Income-tax Act were involved?

Section 227

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 10TH DAY OF SEPTEMBER 2012 BEFORE THE HON'BLE MR. JUSTICE RAM MOHAN REDDY WRIT PETITION Nos.31943-947 & 32102 OF 2012 (EDN-AD) BETWEEN 1. SRI UDAY KALYAN N S/O N SRINIVASA RAO AGED ABOUT 22 YEARS R/A BESIDE INCOME TAX OFFICE HN B56, GOPALA GOWDA EXTENSION, SHIMOGA SHIMOGA DISTRICT 2. SRI RAKESH S N S/O S H NAGARAJA AGED ABOUT 18 YEARS R/A NO.115BM 5TH CROSS, IST STAGE NEAR DVS COMPOSITE COLLEGE VINOBANAGAR, SHIMOGA SHIMOGA DISTRICT 3. SRI PRATHAP G S/O GANGADHAR H C AGED ABOU 18 YEARS R/A NO VEERAPURA SIRUR POST, BHADRAVATHI SHIMOGA DISTRICT 4. SRI VISHAL K S/O KUMAR Y AGED ABOUT 20 YEARS R/A D.NO.36 M R S NEW COLONY

2 SHIMOGA SHIMOGA DISTRICT 5. SRI MITHAN KUMAR S/O MAHABALAPPA AGED ABOUT 21 YEARS R/A SHARAVATHI NAGAR 6TH CROSS, SHIMOGA SHIMOGA DISTRICT 6. SRI GANESH R PRASAD S/O P RAJENDRA PRASAD AGED ABOUT 20 YEARS R/A SHANKARAMMA CIRCLE ERAMMA COMPOUND B H ROAD, SHIMOGA SHIMOGA DISTRICT ... PETITIONERS (By Sri. R ANIL KUMAR, ADVOCATE ) AND 1. THE GOVERNMENT OF KARNATAKA REPRESENTED BY CHIEF SECRETARY EDUCATION DEPARTMENT VIDHANA SOUDHA DR AMBEDKAR ROAD BANGALORE-560001 2. DIRECTOR OF DEPARTMENT OF TECHNICAL EDUCATION PALACE ROAD, BANGALORE-560001 3. THE ADDITIONAL SECRETARY GOVERNMENT OF KARNATAKA EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, DR AMBEDKAR ROAD BANGALORE-560001 4. SAHYADARI POLYTECHNIC COLLEGE

3 THIRTHAHALLI SHIMOGA DISTRICT REPRESENTED BY ITS PRINCIPAL-571113 5. D S DINAKAR NATIONAL POLYTECHNIC COLLEGE, SHIMOGA SHIMOGA DISTRICT REPRESENTED BY ITS PRINCIPAL-573141. ... RESPONDENTS (By Sri. R. OMKUMAR, AGA FOR R1 & 2) THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED TO SET ASIDE THE CIRCULAR DATED 24.7.12 ISSUED BY THE R2 VIDE ANNX-A AND THE LETTER DATED 10.7.12 ADDRESSED BY THE R1 VIDE ANN-B AND THE CIRCULAR ISSUED BY R2 DATED 6.8.11 VIDE ANNX-C AND DIRECT THE R4 TO PERMIT THE PETITIONER TO ATTEND THE V SEMESTER CLASSES IN THEIR RESPECTIVE COLLEGES FOR THEIR RESPECTIVE BRANCHES THESE PETITIONS ARE COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING: O R D E R Learned counsel for the parties submit that facts of these cases and the question for decision making are identical to the facts and question that arose for consideration in W.P.32330-437/2012.

4 According to the learned counsel these petitions may be disposed off in the like terms as directed in the order dt. 10.9.2012 in W.P.32330-437/2012. These petitions are ordered accordingly. Sd/- JUDGE ln.

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