Little Flower English Medium School vs The State of Kerala and Others

T.R. Ramachandran Nair, J.—The Petitioner is an English Medium Schoo1 represented by its Manager and the direction sought for is to grant No-Objection Certificate for getting affiliation with the fourth Respondent-Central Board of Secondary Education.

Heard the learned Counsel for the Petitioner, learned Additional Solicitor General appearing for the fifth Respondent-Union of India, learned Standing Counsel for the fourth Respondent and the learned Government Pleader.

Various averments have been made in the writ petition justifying the basic amenities provided by the Petitioner for the school. I am not pronouncing anything on the merits of the claim of the Petitioner. It is submitted by the learned Counsel for the Petitioner that the application has already been routed through the District Educational Officer concerned and he has already forwarded the report to the Government. Ext.P2 is the further representation submitted by the Petitioner.

It is up to the State Government to consider the same and pass appropriate orders in terms of the recent Government Order dated 10/06/2011. It is submitted by the learned Government Pleader that the process of finalizing the guidelines are being completed. Therefore, there will be a direction to the State Government to take a decision on the application submitted by the Petitioner for grant of No-Objection Certificate in terms of the guidelines and in the light of the Government Order dated 10/06/2011 expeditiously, at any rate, within a period of three months. The writ petition is disposed of as above. No costs.