Madhya Pradesh High Court
Methodist English Medium Higher ... vs The State Of Madhya Pradesh on 3 December, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
IN THE HIGH COURT OF MADHYA PRADESH
AT JABA LPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 3rd OF DECEMBER, 2025
WRIT PETITION No. 29845 of 2025
PRITI BAL NIKEHTAN HIGHER SECONDARY SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Akash Choudhury - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WITH
CONTEMPT PETITION CIVIL No. 5402 of 2025
TRIMURTI HIGER SECONDARY SCHOOL
Versus
SMT.SHILPA GUPTA AND OTHERS
Appearance:
Shri Ashutosh Dubey - Advocate for petitioner.
Shri Jubin Prasad - Advocate for respondent No.2.
WRIT PETITION No. 31453 of 2025
RAMNARANYAN DWIVEDI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Sudhansu Kumar Singh - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 31502 of 2025
JANTA ADARSH ADIWASI HIGHER SECONDARY SCHOOL
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
2
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Satyendra Jyotishi - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 32113 of 2025
TRIMURTI HIGHER SECONDARY SCHOOL THROUGH ITS
PRINCIPAL SMT. PUSHPLATA BAJPAI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ashutosh Dubey - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.2.
WRIT PETITION No. 32203 of 2025
DYNAMIC INTERNATIONAL SCHOOL RUN BY MEERA
FOUNDATIN SOCIAL WELFARE SOCIETY
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Surdeep Khampariya - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 32347 of 2025
RAMPRATAP SINGH THAKUR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Harsh Tiwari with Shri Sumit Sharma - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
3
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
Shri Jubin Prasad - Advocate for respondent No.6.
WRIT PETITION No. 32825 of 2025
RADIANT HIGH SCHOOL PIPARIYA PENDE KAHN BHOPAL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Jitendra Prasad Gautam - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.2.
WRIT PETITION No. 33094 of 2025
SARVODAY HIGHER SECONDARY SCHOOL VILLAGE AND POST
BHAJIYA TEHSIL BADWARA DISTT. KATNI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Shiv Kumar Dubey - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.2.
WRIT PETITION No. 33909 of 2025
SHRI PANCHARNI SEWA SAMITI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Arun Kumar Soni - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.6.
WRIT PETITION No. 35343 of 2025
ANKUR HIGHER SECONDRY SCHOOL AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
4
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
Appearance:
Shri Praveen Dubey - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 35774 of 2025
THE SEVEN HILLS PUBLIC HIGHER SECONDARY SCHOOL NEW
MARKET BHOPAL RUN AND OPERATED BY THE MAHILA CHET
AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Praveen Dubey - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 35817 of 2025
VINDHYACHAL HIGH SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Abhinav Shrivastava - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 36110 of 2025
ADARSH HIGHER SECONDARY SCHOOL DAMOH OPERATED BY
ADARSH SHKSHA SAMITI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Satyendra Jyotishi - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 36809 of 2025
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
5
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
METHODIST ENGLISH MEDIUM HIGHER SECONDARY SCHOOL
RIVER SIDE PANCHMARHI DISTRICT HOSHANGABAD
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Aayush Sharma - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 36981 of 2025
GYANCHETNA HIGH SCHOOL HATHIKEDA BHOPAL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Jitendra Prasad Gautam - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.2.
WRIT PETITION No. 37646 of 2025
SARASWATI SHISHU GYAN MANDIR DHARAMPUR DISTRICT
CHHATARPUR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Satyam Shukla, Shri Devendra Kumar Prajapati, Shri Lavkush
Rathore, Shri Sahil Nayak, Shri Shubham Manchani and Shri
Mayank Upadhyay - Advocates for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Gaurav Tiwari, Shri Arpit Kumar Tiwari and Shri D. Soni -
Advocates for respondent No.2.
WRIT PETITION No. 37987 of 2025
SMT. PREETI ASATI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
6
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
Shri Neelesh Jain - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.6.
WRIT PETITION No. 37993 of 2025
PRIYA DARSHINI INDIRA GANDHI HIGH SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Deepali Sharma and Shri Aashish Kumar Singh - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 37994 of 2025
MANSHAPURAN PUBLIC SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Deepali Sharma and Shri Aashish Kumar Singh - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 37995 of 2025
RANI LAXMI BAI PUBLIC ACADEMY HIGH SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Deepali Sharma and Shri Aashish Kumar Singh - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
7
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
WRIT PETITION No. 37996 of 2025
SHRI KRISHNA ADARSH HIGH SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Deepali Sharma and Shri Aashish Kumar Singh - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 38636 of 2025
SAINT MOTHER TERESA HIGHER SECONDARY SCHOOL
GANDHI CHAUK
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Aayush Sharma - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.6.
WRIT PETITION No. 38862 of 2025
DREAM INDIA INTERNATIONAL SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Deepali Sharma and Shri Aashish Kumar Singh - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 38945 of 2025
OM GAYATRI SHIKSHA PARISHAD AND SWAMI VIVEKANAND
HIGH SCHOOL WARD NO 10 NIWARI DISTRICT NIWARI TAH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
8
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
Appearance:
Shri Satya Prakash Mishra - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 39217 of 2025
VIVEKANAND HIGH SECONDARY SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Deepali Sharma and Shri Aashish Kumar Singh - Advocates for
petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.5.
WRIT PETITION No. 39998 of 2025
ANANDA MARGA HIGHER SECONDARY SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Vaibhav Tiwari - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.6.
WRIT PETITION No. 42925 of 2025
NEW SCHOLARS CONVENT ENGLISH MEDIUM SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri K.C. Ghildiyal - Senior Advocate with Ms. Warija Ghildiyal -
Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 43342 of 2025
DR RISHABH BHARDWAJ
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
9
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ashok Kumar Gupta - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 43351 of 2025
UNIQUE CONVENT MIDDLE SCHOOL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ashok Kumar Gupta - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
WRIT PETITION No. 44351 of 2025
CHANDRASHEKHAR AJAD HIGHER SECONDARY SCHOOL
NOWGOAN
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Anoop Kumar Saxena - Advocate for petitioner.
Shri A.S. Baghel - Govt. Advocate for respondents/State.
Shri Jubin Prasad - Advocate for respondent No.2.
ORDER
This common order shall govern disposal of the aforesaid writ petitions, as the facts involved herein, are similar. For the sake of convenience and in order to effectively address the issue involved herein, the facts relevant for adjudication are being culled out and taken from WP No. 29845 of 2025 (Priti Bal Niketan Higher Secondary School vs State of M.P. and Others).
Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 10NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters
2. The petition being WP No. 29845 of 2025 is filed seeking the following reliefs :
(i) Summon the entire material record from the possession of the respondents, for its kind perusal including the final select list as per the merit.
(ii) Upon holding the impugned rejection order dated 27.01.2025, first appellate order dated 19.04.2025 and second appellate order dated 15.07.2025 (Annexure P/1) as bad in law; quash and set aside the same by issuing a writ in the nature of Certiorari.
(iii) To direct the respondents to renew/extend the recognition of Higher Secondary School for the year 2025-2030, as it is being run strictly in accordance with the norms and conditions.
(iv) Any other order/orders, direction/directions may also be passed.
(v) Cost of the petition may also kindly be awarded.
3. Briefly stated, the facts of this case are that the petitioner-school was established under the Society in the year 1993 and has been running since then. On several occasions, renewal for recognition was granted to the school. It is submitted that before expiration of recognition of the school, the petitioner applied for renewal thereof; however, the respondents- authorities rejected the renewal pointing out certain deficiencies. There are approximately 150 students who are taking education and for the next academic session, the respondents are not permitting the petitioner to submit the enrollment fee for grant of further recognition to the school in question. The first appeal and second appeal preferred by the petitioner were also rejected. Therefore, this petition.
4. Vide order dated 30.07.2025, this Court passed the following interim order :
"Issue notice to the respondents on payment of process fee within seven working days by RAD mode, failing which, this petition shall stand dismissed without further reference to the Court.Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 11
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters Heard on the question of interim relief.
It is submitted that the recognition granted to the school has been cancelled by the respondents pointing out certain deficiencies. It is pointed out that the school in question is being run since 1993 and on several occasion, renewal for recognition was granted to the school. Now, all of a sudden, this impugned order has been passed pointing out certain deficiencies. It is pointed out that there are approximately 150 students are taking education and for the next academic session the respondents are not permitting the petitioner to submit the enrollment fee for grant of further recognition to the school in question. Considering the facts and circumstances of the case, as a matter of interim relief, it is directed that the respondent no.5 shall open the portal to enable the petitioner to deposit the grant of recognition fee to the school and shall also permit the petitioner to upload the examination form of the students.
Notice be made returnable within a period of four weeks."
5. The direction was issued for shifting the students in government institutions vide order dated 01.08.2025 passed by Director, Lok Shikshan Sanchanalaya M.P. but the said act has not been done.
6. The respondents permitted the school authorities to continue admission and now the students are imparting their education in the institutions. This Court on previous date of hearing directed the respondents- authorities to file an affidavit that why the students are not being shifted in pursuance to the said order. There is no response to the aforesaid. However, it is submitted that for shifting of students the action will be taken immediately. The fact remains that large numbers of students will be affected by shifting them during the mid-academic sessions.
7. It is pointed out that the schools/institutions are functional since long. The authorities themselves granted recognition to the schools time and again and after physical verification, permitted the petitioners to admit students even though there were shortcomings which are now pointed out by the Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 12 NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters authorities. On the earlier occasions, the permissions were granted to run the institutions after due verification by the respondents-authorities. There is no explanation submitted by the respondents that how the permissions were granted to run the institutions despite the fact that there were deficiencies. The aforesaid aspect was not explained by the respondents. Therefore, this Court directed for filing of an affidavit of the concerning authority to explain that after due verification how they have recommended the renewal of recognition to the schools and what steps have been taken by the authorities against those persons who recommended for grant of sanction to the schools despite there being deficiencies.
8. The affidavit of Commissioner of Public Instructions, Bhopal was submitted on 15.09.2025 as find mention in the order dated 25.09.2025 in WP No. 36110 of 2025 pointing out the fact that they have taken steps and issued show cause notices to the concerning authorities seeking an explanation for the same. However, that cannot be a satisfactory explanation. The fact remains that the initial inspections were carried out in the month of February and March 2025 and shortcomings were pointed out. The recognition of the schools was cancelled, and the directions were issued for shifting of the students in some other schools. However, no action was taken by them for shifting of the students in pursuance to the said order. They permitted the petitioners to continue with the schools. The students continued their studies in the schools. This Court had directed for reconsideration of the case of the petitioners. However, after reconsideration, the orders impugned have been passed and in some of the cases, second appeals preferred by the petitioners were rejected pointing out certain deficiencies. The deficiencies which are pointed out by the authorities in all these matters are almost similar, such as the land of school Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 13 NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters premises is not as per standards, the school building is not registered in the name of the society; the size of laboratory and library is not as per required standards; there is no proper arrangement for sports activities; there is no proper arrangement for clean drinking water, no proper playground and there is no separate toilets for boys and girls etc.
9. For proper appreciation of the controversy at hand, the details of all the writ petitions as well as that of deficiencies pointed out by the authorities are being reproduced in a tabular form so as to facilitate the pleadings :
Sl. WP No. Name of Running since Deficiency to be No. School/Institution and Status of cured affiliation 1 29845 of Priti Bal Nikehtan 1993 and Bhawan-Bhumi 2025 Higher Secondary YES School 2 31453 of Adarsh Higher 2005 and Bhawan-Bhumi 2025 Secondary School YES Jabalpur 3 31502 of Janta Adarsh 1987 and Infrastructure 2025 Adiwasi Higher Portal is open Secondary School 4 32113 of Trimurti Higher 1998 and Bhawan-Bhumi 2025 Secondary School YES 5 32203 of Dynamic New Bhawan-
2025 International recognition Bhumi/Infrastructure School case 6 32347 of Gyan Sagar 15 years and Bhawan-
2025 Shiksha Samiti YES Bhumi/Infrastructure
7 32825 of Radiant High 1993 and YES Infrastructure
2025 School Pipariya
Bhopal
8 33094 of Sarvoday Higher 1994 and YES Bhawan-Bhumi
2025 Secondary School
9 33909 of Shri Pancharni 1996 and YES Bhawan-Bhumi
2025 Sewa Samiti
10 35343 of Ankur Higher 1991 and YES Bhawan-Bhumi
2025 Secondry School
11 35774 of The Seven Hills 1991 and YES Bhawan-Bhumi
2025 Public Higher
Secondary School
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
14
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters 12 35817 of Vindhyachal High 2007 and YES Infrastructure 2025 School 13 36110 of Adarsh Higher 1979 and YES Bhawan-
2025 Secondary School Bhumi/Infrastructure
Damoh
14 Conc. No. Trimurti Higer - -
5402 of Secondary School
2025
15 36809 of Methodist English 1995 and No Bhawan-
2025 Medium Higher (school has been Bhumi/Infrastructure
closed in March 2025)
Secondary School
16 36981 of Gyanchetna High 2010 and YES Bhawan-
2025 School Hathikeda Bhumi/Infrastructure
Bhopal
17 37646 of Saraswati Shishu New Bhawan-
2025 Gyan Mandir recognition Bhumi/Infrastructure
case
18 37987 of Smita Children 1993 and YES Infrastructure
2025 Academy Higher
Secondary School
19 37993 of Priya Darshini 1987 and YES Infrastructure
2025 Indira Gandhi High
School
20 37994 of Manshapuran 2017 and YES Bhawan-
2025 Public School Bhumi/Infrastructure
21 37995 of Rani Laxmi Bai 2006 and YES Infrastructure
2025 Public Academy
High School
22 37996 of Shri Krishna 2015 and YES Infrastructure
2025 Adarsh High
School
23 38636 of Saint Mother 2001 and YES Infrastructure
2025 Teresa Higher
Secondary School
24 38862 of Dream India 2021 and YES Bhawan-Bhumi
2025 International
School
25 38945 of Om Gayatri 1993 and YES Bhawan-
2025 Shiksha Parishad Bhumi/Infrastructure
And Swami
Vivekanand High
School
26 39217 of Vivekanand High 1995 and YES Bhawan-
2025 Secondary School Bhumi/Infrastructure
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 19-12-2025
13:46:45
15
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224
WP No. 29845 of 2025 and other connected matters 27 39998 of Ananda Marga 2009 and YES Bhawan-
2025 Higher Secondary Bhumi/Infrastructure School 28 42925 of New Scholars Related to -
2025 Convent English RTE
Medium School recognition
29 43342 of Rising Star Related to -
2025 Academy RTE
recognition
30 43351 of Unique Convent Related to -
2025 Middle School RTE
recognition
31 44351 of Chandrashekhar 1986 and YES
2025 Ajad Higher
Secondary School
10. From the perusal of the deficiencies which are pointed out by the respondents-authorities, it is clear that the deficiencies are curable in nature. However, on earlier occasion, time was granted to the petitioners to cure such deficiencies. As per the petitioners, they have cured the deficiencies and submitted their compliance to the authorities. But they were not properly appreciated and their application for renewal of recognition were rejected. Whether the rejection by the authorities is after due verification of the compliance report submitted by the petitioners or not is not clear.
11. Separate replies have been filed by the respondents-authorities justifying the action taken by the respondents-authorities. It is submitted that all standard criteria as per the Rules i.e. Madhya Pradesh Recognition of Secondary and Higher Secondary School (Amendment) Rules, 2017 are required to be mandatorily followed by the petitioners' institutions so that the students receive quality education in progressive environment. It is further submitted that as the discrepancies could not be rectified within the stipulated time, the respondents-authorities have rightly rejected the application for renewal of recognition as well as subsequent appeal preferred by the petitioners' institution.
Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 16NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters
12. It is pointed out by the State counsel that (i) the school i.e. Methodist English Medium Higher Secondary School vide WP No. 36809 of 2025 has been closed in March, 2025 as the students have taken admission in other school at their own. Therefore, no further orders are required in the case; (ii) the schools i.e. New Scholars Convent English Medium School, Rising Star Academy and Unique Convent Middle School vide WP No. 42925 of 2025, WP No. 43342 of 2025 and WP No. 43351 of 2025 respectively related to Right to Education (RTE) recognition; (iii) the schools i.e. Dynamic International School and Saraswati Shishu Gyan Mandir Dharampur vide WP No. 32203 of 2025 and WP No. WP No. 37646 of 2025 related to new recognition and the same can be granted subject to curing all the deficiencies pointed out by the respondents-authorities.
13. Insofar as Conc. No. 5402 of 2025 is concerned, it is pointed out that the same is arising out of interim order dated 18.08.2025 passed in W.P. No.32113 of 2025. Vide interim order dated 18.08.2025, the respondents were directed to permit the petitioner to continue imparting education to the students as the deemed recognition is granted to him in view of Sub-rule 14 of Rule 6 of the Madhya Pradesh Recognition of Secondary and Higher Secondary School (Amendment) Rules, 2017. In this case, the compliance report has been filed by the Board of Secondary Education wherein it is mentioned that the petitioner-school was permitted to deposit the affiliation fee in view of the fact that the deemed recognition has been granted and accordingly, the examination forms of students studying in Class 9 th to 12th was accepted for the academic session 2025-2026. It is submitted that the interim order dated 18.08.2025 passed in W.P. No.32113 of 2025 has been complied with and the proceedings may be dropped.
Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 17NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters
14. Rejoinder has been filed by the petitioner denying the facts mentioned in the reply. It is submitted that the respondents-authorities in a wholly arbitrary and unjustified manner have rejected the petitioner's application for renewal of recognition even though the school continued to comply with the prescribed norms and standards.
15. There are large number of students are imparting their education in the institutions and if at this stage they are permitted to shift the students to some other schools, their entire career will be at stake. This Court again asked the State Counsel to explain that why such harsh action is being taken during the mid-academic session and whether some time can be granted to the petitioners who are running the institutions for curing the deficiencies, if any, as the deficiencies are curable in nature; to which he submits that as the appeals and their applications are already rejected by the authorities, therefore, they cannot reconsider the same without there being any direction from the Court.
16. In view of the statement made by the State counsel, he was directed to ask the Commissioner of Public Instructions to join through video conferencing to answer the same and the matter was directed to be taken up in the second round.
17. When the matter was taken up in the second round, Smt. Shilpa Gupta, Commissioner, Public Instructions, Bhopal and Director K.K. Dwivedi, Public Instructions, Bhopal joined through video conferencing. They were specifically put a question that how they will shift the students during this mid-academic session when the examination forms are already filled up and several permissions will be required from the Board for conducting examination of the students in some different schools and why the shifting of the students was not done initially when the academic session Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 18 NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters was to begin despite there being specific orders after rejection of their applications, to which they submit that they will make all possible efforts to shift the students immediately after taking approval from the Board and ensure that the shifting of the students will not create any hindrance in academic career of the students. However, they fairly submit that there is no plan prepared by them as on date regarding shifting of the students because of pendency of these petitions. They were further asked that whether some time period can be granted to cure the deficiencies which are pointed out by authorities as the schools/institutions are running since long. They submit that as the authorities have already passed orders rejecting recognition of the institutions and if the Court deems it appropriate to direct the authorities to grant some time, they will ensure granting of some time for curing the deficiencies but during the aforesaid time the deficiencies be cured and no further time be granted to them for curing the deficiencies. They further submit that the procedure for grant of sanction/recognition for the next academic session 2026-27 is to commence shortly. Therefore, the petitioners can make their claim for grant of permission in the new session. Their statements are placed on record.
18. From the statement given by the Commissioner and Director, Public Instructions, Bhopal, it is clear that as on date, they don't have any plan regarding shifting of students during the mid-academic session in some other schools. It is not disputed that the schools have been functioning for a long time. Regarding number of students imparting education in the institution, it is not disputed. Their continuation in the school despite rejection of renewal of recognition from the authorities as well as specific direction to shift the student to some other school was not carried out by them prior to initiation of the session.
Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 19NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters
19. Now we are almost in mid-session. The final examinations are scheduled within 2-3 months. The deficiencies which are pointed out are curable in nature.
20. It is also pointed out that permission for grant of sanction/recognition before new academic session has started. The fact remains that shifting of students at this stage when the final examinations are due within 2-3 months will be totally unwarranted, especially under the circumstances when there is no plan prepared by the respondents-authorities regarding shifting of students. The examination forms are already filled up. Shifting of students at this stage will create hindrance and disturbance in their studies at this stage and will affect the results of the students.
21. In view of the foregoing discussion, the impugned orders passed by the respondents-authorities rejecting renewal/recognition sought by the petitioner(s) as well as their subsequent appeals are hereby quashed.
22. Under these circumstances, this Court deems it appropriate to dispose of all these petitions with the following directions:
(i) The respondents-authorities are directed to grant some more time to the petitioners' school/institutions for curing all the deficiencies/defects which are pointed out by them i.e. upto conclusion of this academic session to ensure that the career of the students is not affected.
(ii) The respondents-authorities are directed to carry out an inspection within a period of 15 days from the date of receipt of the certified copy of this order and specifically point out the deficiencies they found in the schools/institutions and time be granted to the petitioners to cure the deficiencies within the time period granted by this Court. After apprising the Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 20 NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters petitioners/school/institutions regarding the deficiencies, they are required to cure the deficiencies by 31.03.2026 or conclusion of the final examination of this academic session and report back to the authorities regarding compliance and curing of all the deficiencies.
(iii) The respondents-authorities to assess the compliance report and after assessment and due verification, they are at liberty to pass fresh orders whether to grant sanction/recognition for the next academic session or not.
(iv) Insofar as argument regarding initiation of proceedings for grant of sanction/recognition/approval for the next academic session is concerned, the petitioners/school/institutions are at liberty to submit their applications for consideration of renewal for the next academic session. However, such permission shall only be granted once the authorities arrive at the conclusion that all the deficiencies which are pointed out are cured.
(v) The petitioners-schools as well as respondents-authorities to ensure that the entire exercise be completed within the time granted by this Court. These directions are issued taking note of the peculiar facts and circumstances of these cases and in the interest of students at large. The same will not be treated as a precedent.
(vi) No order is required to be passed in WP No. 36809 of 2025 (Methodist English Medium Higher Secondary School River Side Panchmarhi District Hoshangabad vs State of M.P. and others) as the school has been closed in March, 2025 and the students have taken admission in other school at their own.Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45 21
NEUTRAL CITATION NO. 2025:MPHC-JBP:69224 WP No. 29845 of 2025 and other connected matters
(vii) Insofar Conc. No. 5402 of 2025 (Trimurti Higer Secondary School vs Smt. Shilpa Gupta and others) is concerned, as the interim order dated 18.08.2025 passed in W.P. No.32113 of 2025 has been complied with, nothing further survives for consideration. The contempt petition is disposed of and the respondents are discharged from the present contempt proceedings.
23. With the aforesaid observations, the petitions stand disposed of finally. No order as to costs.
(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-12-2025 13:46:45