E.K.ANILAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P5 order of the Government granting "No Objection" to the third respondent - School so as to enable them to apply for affiliation with the fourth respondent - Central Board of Secondary Education.

(2.) The petitioner's specific allegation is that the School does not have the requisite extent of land, as is required for applying for affiliation with the CBSE and that they have manipulated their title documents to show otherwise. He says that, therefore, he has already preferred Ext.P6 representation before respondents 1 and 2, requesting that Ext.P5 be withdrawn. The petitioner alleges that in spite of this, the third respondent is now going ahead to seek affiliation with the CBSE and therefore, prays that Ext.P5 be set aside.

(3.) When this matter was considered by me on 20.10.2020, on hearing the learned counsel for the petitioner, Sri.Manu Govind, I had directed the learned standing counsel for the CBSE to verify the status of the application for affiliation made by the third respondent. The learned standing counsel, Sri.S.Nirmal, then submitted that the CBSE had constituted an Enquiry Committee to verify the infrastructure of the School and that the same is yet not complete.