Krishan Chander vs H.P. Board of School Education and Others

Kurian Joseph, C.J.—Petitioner has made the following prayer:

(i) That the respondent No. 1 may kindly be directed to restrain the respondent No. 2 from shifting the Major Bhagat Ram Memorial Public School, Kakkar from the present location to any other place including Kakkar market.

Reply filed by respondent No. 1. In para-7 of the reply, it has been stated as follows:

That the respondent Board has granted the affiliation to Major Bhagat Ram Thakur Memorial New Model Public School, Kakkar at Ghorlamber for Ist to 8th classes for the academics session 2010-11 subject to fulfillment of Affiliation Regulations. It is pertinent to mention here that when it came to the notice of the respondent Board that the building of the school is being shifted to another place, thereafter, the headmaster of the school has provided an opportunity u/s 16.11.3 of the Affiliation Regulations by serving a show cause notice vide letter No. Hi. Shi. Bo./43/2010669 dated 01.6.2010 to clear his position. But the respondent Board has not received the reply of the notice so far.

In view the action taken by the first respondent, it is submitted that no further relief is required at this stage except direction to the first respondent to finalize the proceedings referred to above within a stipulated period. Accordingly, the writ petition is disposed of directing the first respondent to finalize the proceedings referred to above within two months from today.