BIRLA HIGHER SECONDARY SCHOOL Vs. LT GOVERNOR

JUDGEMENT

(1.) In the judgment pronounced on 8th December 1972 in Civil Writ No. 562 of 1972 entitled Birla Higher Secondary School and others, v. Lt. Governor, Delhi and others we held that:

(2.) Consequently, we allowed the petition and ordered the respondents to withdraw and cancel various letters, including the one of 11th August, 1972, containing those threats, and to forbear from taking any action in pursuance of the same. We also prohibited the respondents from interfering with the management by the petitioners' of their school except by authority of law. At the end of the judgment we said :

(3.) That is the sentence by which the petitioners are aggrieved, and has caused them to move this application for a certificate under clauses (a), (b) and (c) of Article 133(1) of the Constitution.