Telangana High Court
M/S. Tiny Tots School vs The State Of Telangana on 20 November, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
Writ Petition No.31239 of 2024
ORDER:
Heard Sri S.Ashok Anand Kumar, learned Senior Counsel, representing Sri B.Rajeshwar Reddy, learned counsel for the petitioner, and learned Government Pleader for School Education appearing on behalf of the respondents and perused the record.
2. This Writ Petition is filed assailing the action of respondent No.4 in issuing proceedings dt.05.11.2024, directing the petitioner to close its school in three working days.
3. This Court, at the time of hearing of the Writ Petition for Admission, on 13.11.2024, had observed that petitioner cannot be considered as having submitted application for recognition in time as per the rules.
4. However, as it was pleaded that there were 60 students stated to have been admitted into petitioner's school, this Court directed the respondent to identify nearby schools, wherein the students admitted into petitioner school can be accommodated without disturbing their studies and to prevent loss of academic year.
5. Learned Government Pleader for Land Acquisition has placed before this Court a copy of the proceeding dt.18.11.2024 under the signature of the Mandal Educational Officer, Uppal Mandal, Medchal-Malkajgiri District, 2 whereby, it is stated that the students, who are studying in the petitioner's school can be accommodated in four schools as mentioned in the aforesaid communication.
6. Learned Government Pleader further submits that in all there are about 60 students, who need to be accommodated in the schools mentioned in the aforesaid communication and the classes, wherein the aforesaid students are studying presently, is mentioned as under:
Nursery - 3 LKG - 20 UKG - 10 1st - 6 2nd - 8 3rd - 2 th 4 - 2 5th - 8 6th - 1
7. Though it is sought to be contended on behalf of the petitioner that while the students are admitted into the petitioner's school for imparting education under CBSE syllabus, some of the schools mentioned in the aforesaid communication are not affiliated to CBSE, but are affiliated to State Board, it is to be noted that it is the prerogative of the parents of the aforesaid children/students to make a choice of admitting their children into the above schools for pursuing their further studies.
8. Therefore, this Court is of the view that the respondents-authorities while accommodating the aforesaid 60 students presently studying in 3 petitioner's school are to be accommodated in the respective schools as per the choice of their parents.
9. Subject to above observation, the Writ Petition is disposed of. No order as to costs.
10. Miscellaneous petitions, if any, pending in this writ petition shall stand closed.
__________________ T. VINOD KUMAR, J Date:20.11.2024 GJ