Madras High Court
The Ramakrishna Vidyalaya ... vs The Director Of Matriculation Schools on 28 February, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 28.02.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.31038 of 2017 and W.M.P.No.34027 & 34028 of 2017 The Ramakrishna Vidyalaya Matriculation School, Rep. by its Correspondent, J.Jayachandra Mala, Cheyyur, Pavunjur Road, Cheyyur - 603 302, Kancheepuram - "District". .. Petitioner Vs. 1.The Director of Matriculation Schools, D.P.I. Campus, College Road, Chennai - 600 006. 2.The Inspector of Matriculation Schools, Kancheepuram, Kancheepuram - "District". .. Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the concerned records in proceedings No.Na.Ka.No.8083/A2/2016 dated 24.10.2017 passed by the first respondent herein and to quash the same and consequently direct the first respondent to grant "Permission/Recognition" for conducting the classes from 1st to 10th Standard to the petitioner's School. For Petitioner : Mr.M.Arumugam For R1 & R2 : Mr.C.Munusamy Special Government Pleader (Education) * * * * * O R D E R
This writ petition has been filed to quash the proceedings in Na.Ka.No.8083/A2/2016 dated 24.10.2017 passed by the first respondent and consequently direct the first respondent to grant permission/recognition for conducting the standards from I to X to the petitioner School.
2.Though the petitioner has challenged the impugned proceedings, rejecting the request of the petitioner seeking permission to start classes from I to X by raising very many averments, the learned counsel for the petitioner, during the course of arguments, ultimately submitted that it would suffice, if a direction is given to the first respondent to consider the request of the petitioner, in the light of the documents produced by the petitioner.
3.The learned Special Government Pleader (Edn) appearing for the respondents has no serious objection in granting such relief to the petitioner.
4.Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel on either side, this Court directs the first respondent to consider the request of the petitioner with regard to grant of permission/recognition to start the classes from I to X, in the light of the documents produced by the petitioner and pass appropriate orders on merits and in accordance with law, after affording an opportunity of personal hearing to the petitioner. Such exercise shall be completed within a period of four weeks from the date of receipt of a copy of this order.
5.Accordingly, the writ petition is disposed of. No costs. Consequently, connected miscellaneous petitions are also closed.
28.02.2018 Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No Note: Issue Order Copy on 01.03.2018 ah To
1.The Director of Matriculation Schools, D.P.I. Campus, College Road, Chennai - 600 006.
2.The Inspector of Matriculation Schools, Kancheepuram, Kancheepuram - "District".
R.MAHADEVAN, J.
ah W.P.No.31038 of 2017 28.02.2018