VILLAGE INTERNATIONAL SCHOOL Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is virtually in the nature of a sequel to WP(C) No. 22812/2020, earlier filed by the 2 petitioner the Council of CBSE Schools, Kerala (hereinafter referred to as "Council") - in which Ext.P2 judgment had been delivered by this Court.

(2.) The "Council", along with two others, had approached this Court as above, seeking directions to the competent Deputy Director of Education (DDE) of the State of Kerala, to issue to them "Formal Prior Recognition Letter" in Form No. II, appended to the Kerala Right of Children to Free and Compulsory Education Rules, 2011 (hereinafter referred to as the "RTE Rules" for short), so as to enable them to seek application with the Central Board of Secondary Education (CBSE); and this Court had delivered Ext.P2 judgment with the following directions:

(3.) It transpires that "Formal Prior Recognition Letters" are being thus, issued to various Schools, on the strength of which they obtained affiliation from the CBSE; but a question has now arisen, touching upon the continuation of such affiliation, after a period of five years.