QUEEN MARY PUBLIC SCHOOL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is a registered public charitable trust. Petitioner challenges Ext.P7 and seeks a direction to consider Ext.P2 on merits and to issue NOC to the petitioner school expeditiously for obtaining affiliation from Std. VIII onwards from the Central Board of Secondary Education expeditiously.

(2.) By Ext.P7 order the application of the petitioner for NOC is returned in the light of the rejection of the application by the Government.

(3.) I heard learned counsel for the petitioner Sri.V.M.Kurian and the learned Government Pleader also.