Madhya Pradesh High Court
Methodist English Medium Higher ... vs The State Of Madhya Pradesh on 25 September, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-36809-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 36809 of 2025
(METHODIST ENGLISH MEDIUM HIGHER SECONDARY SCHOOL RIVER SIDE PANCHMARHI DISTRICT
HOSHANGABAD Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 25-09-2025
Shri Aayush Sharma - Advocate for petitioner.
Shri Sumit Raghuwanshi - Govt. Advocate for respondents/State.
Issue notice to the respondents on payment of process fee within seven working days by RAD mode, returnable in four weeks, failing which this petition shall stand dismissed without further reference to the Court.
Heard on the question of interim relief.
It is submitted that the renewal of recognition sought by the petitioner has been refused by the respondents-authorities pointing out certain deficiencies. It is pointed out that the school in question is being run since long and on several occasion, renewal for recognition was granted to the school. Now, all of a sudden, vide impugned orders, renewal/recognition sought by the petitioner has been denied.
The fact remains that the entire action has been taken during the mid-
session of academic year when the students are imparting education in the school. They are directed to be shifted to some other schools due to non- compliance of certain conditions which are required for grant of recognition to the school. Physical inspection was carried out and the petitioner-school was verified and no deficiencies were found at the relevant time and the recommendation was made for grant of renewal of recognition. However, the observations which have been made by the authorities while rejecting the Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 27-09-2025 09:59:42 2 WP-36809-2025 second appeal filed by the petitioner reflect that the defects which are pointed out are curable defects.
Under these circumstances, looking to the interest of the students at large and the fact that the institution/school in question is functioning since long, as a matter of interim relief, the effect and operation of the impugned orders are directed to be stayed, till the next date of hearing.
The respondent No.3/competent authority shall open the portal to enable the petitioner to deposit the grant of affiliation fee for the school in question and shall permit the petitioner to upload the examination form of the students and also permit the petitioner to continue imparting education to the students as a 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.
The petitioner/school is further directed to cure the deficiencies which are pointed out by the authorities on or before 31.12.2025.
Reply be filed within four weeks.
List this matter along with Writ Petition No.29845 of 2025 and Writ Petition No.31502 of 2025 after four weeks for consideration.
Certified copy as per rules.
(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 27-09-2025 09:59:42