MANAGER, SANTHINIKETHAN CENTRAL SCHOOL PATHARAM P.O. Vs. SECRETARY TO GOVERNMENT GENERAL EDUCATION (N) DEPARTMENT

JUDGEMENT

(1.) The petitioner is the Manager of a School, which was granted provisional affiliation, by Ext.P2 order dated 14.9.2011, by the Central Board of Secondary Education (in short 'CBSE').

(2.) It is the case of the petitioner that as per the Affiliation Bye-laws of the CBSE, No Objection Certificate (NOC) from the respective State Government is mandatory for securing affiliation. It was based on Ext.P1 order dated 7.4.2010 passed by this Court, the CBSE granted provisional affiliation, on condition that the petitioner submits the NOC from the Government of Kerala.

(3.) According to the petitioner, the NOC was duly recommended by the 2 nd respondent and forwarded to the 1st respondent as early as in the year 2013. The petitioner had learnt that there was only one objection to the petitioner's application, that the school did not possess three acres of land. But, the 1st respondent had issued Ext.P3 letter dated 22.6.2013, informing the petitioner that the matter was sub judice before the Hon'ble Supreme Court.