Kerala High Court
The Maryland Public School vs State Of Kerala on 13 November, 2007
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 33247 of 2007(G)
1. THE MARYLAND PUBLIC SCHOOL, REP. BY THE
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
3. THE CENTRAL BOARD OF SECONDARY
For Petitioner :SRI.TPM.IBRAHIM KHAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :13/11/2007
O R D E R
S. SIRI JAGAN, J.
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W.P.(C)No. 33247 OF 2007
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Dated this the 13th day of November, 2007
JUDGMENT
In this writ petition, the petitioner seeks consideration of its application for No Objection Certificate from the State Government for affiliation of its School with the Central Board of Secondary Education. The Government had issued fresh guidelines for issuing such No Objection Certificate which guidelines were set aside by a learned Single Judge of this Court in W.P.(C) No.19723/07 and Connected cases. Against that judgment, the Government had filed W.A.No.2563 of 2007 in which the Division Bench did not grant any interim order but directed the Government to consider the applications by similarly placed petitioners in accordance with the guidelines in force prior to the revised guidelines.
2. In the above circumstances, the petitioner in this writ petition has also become entitled to similar consideration.
Accordingly, there would be a direction to the Government to W.P.(c)No.33247 /07 2 consider the application submitted by the petitioner for No Objection Certificate in respect of its school, as expeditiously as possible, at any rate, within two weeks from the date of receipt of a copy of this judgment in accordance with the orders in the writ appeal.
The writ petition is disposed of as above.
S. SIRI JAGAN, JUDGE Acd W.P.(c)No.33247 /07 3