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Judgment
This writ petition is filed seeking the following reliefs:-
"(i) To issue a writ of mandamus or any other appropriate order, directing the 2nd and 4th respondents to issue NOC (Non Objection Certificate) to the petitioner's school as per Exhibit P5 letter dated 08.04.2019 of the District Educational Officer, Aluva.
(ii) To issue a writ of mandamus any other appropriate order, directing the 4th respondent to consider the Exhibit P7 application of the petitioner's school within a time frame by this Hon'ble Court."
Heard the learned counsel for the petitioner and the learned Government Pleader as well as the learned counsel appearing for the 1st respondent.
It is submitted by the learned counsel for the petitioner that the delay on the part of respondents 2 and 4 in considering the request made by the petitioner for NOC is creating undue difficulties to the petitioner, since the 1st respondent has threatened to cancel the affiliation in case the NOC is not produced without delay.
It is submitted by the learned Government Pleader that the 4th respondent has already forwarded the request made by the petitioner for NOC with due recommendations to the 2nd respondent and that the application will be considered without delay.
In the above view of the matter, there will be a direction to the 2nd respondent to take an appropriate decision on the request made by the petitioner for NOC within a period of one month from the date of receipt of a copy of this judgment. Till such time, the interim order dated 16.12.2020 shall remain in force.
This writ petition is ordered accordingly.