M/S Cbse Affiliated Unaided School ... vs Union Of India And Others on 24 January, 2025

[Cites 0, Cited by 0]

Punjab-Haryana High Court

M/S Cbse Affiliated Unaided School ... vs Union Of India And Others on 24 January, 2025

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2025:PHHC:010853




CWP No. 19235 of 2024
                                     1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(218)                                    CWP No. 19235 of 2024
                                         Date of Decision : 24.01.2025

M/s CBSE Affiliated Unaided School Association
                                                                     ...Petitioner

                                 Versus

Union of India and others
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. M.S. Sachdeva, Advocate for the petitioner.

             Mr. Satya Pal Jain, Additional Solicitor General of India with
             Mr. Dheeraj Jain, Senior Panel Counsel and
             Mr. Sahil Garg, Advocate for respondents No. 1 and 2-UOI.

             Mr. B.S. Seemar, Advocate for respondent No. 3-CBSE.

             Mr. Solomon Partap Singh, A.A.G., Punjab

             ***

Harsimran Singh Sethi J. (Oral)

1. In the present petition, the grievance being raised by the petitioner-Association is qua the National Education Policy (NEP).

2. Learned counsel for the petitioner submits that the grievance which has been raised in the present petition has already been raised before the State of Punjab in the legal notice dated 16.04.2024 (Annexure P-5), a copy of which has been appended as Annexure P-5 and the respondents No. 4 and 5 be directed to decide the same in a time bound manner so that Member of the petitioner-Association does not suffer any prejudice.

3. Learned counsel appearing on behalf of the respondent-State of Punjab submits that in case, the legal notice dated 16.04.2024 (Annexure 1 of 2 ::: Downloaded on - 29-01-2025 00:04:48 ::: Neutral Citation No:=2025:PHHC:010853 CWP No. 19235 of 2024 2 P-5) has been received in the office of the concerned authorities and the same is still pending consideration with the authorities concerned, the same will be decided by the competent authority within a period of eight weeks from the date of the receipt of certified copy of this order by passing an appropriate speaking order. Learned counsel further submits that in case, it is found feasible to accept the claim of the petitioner, the same will be accepted, otherwise due reasons will be mentioned for not accepting the claim of the petitioner in the speaking order to be passed and the said order will be duly conveyed to the petitioner-Association for information and necessary action.

4. Learned counsel for the petitioner submits that keeping in view the statement of learned State counsel, the present petition may kindly be disposed of having been not pressed any further.

5. Ordered accordingly.

January 24, 2025                         (HARSIMRAN SINGH SETHI)
kanchan                                           JUDGE

            Whether speaking/reasoned : Yes
            Whether reportable                 : No




                                      2 of 2
                   ::: Downloaded on - 29-01-2025 00:04:48 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court