AI Structured Summary
Not yet generated for this judgment
Judgment
Pankaj Purohit, J
Heard learned Counsel for the parties.
The grievance raised by petitioner in the present petition is against the proposed action of respondent no.3 to shift the students of Bal Mandir Senior Secondary School, Sector-1, BHEL, Ranipur to Vidya Mandir Senior Secondary School, Sector-5. Petitioner has come up with a case that respondent no.3 cannot shift the students from one school to another without the permission of CBSE, to which it is affiliated.
Learned Senior Advocate appearing for respondent nos.2 and 3 made a candid statement before the Court that shifting shall take place only after obtaining permission from the respondent-CBSE in this regard. It is further stated that the said respondent has applied for permission but such permission has yet not been granted.
In view of the statement given by learned Senior Counsel for respondent nos.2 and 3, the writ petition is disposed of giving liberty to respondent no.3 to move a fresh application to the respondent-CBSE for the aforesaid purpose.
Pending application, if any, stands disposed of.