A1 IHSAN SCHOOL Vs. STATE OF KERALA

JUDGEMENT

(1.) Certain questions relating to the grant of recognition to schools in Kerala and the conditions and procedure regulating such grant; and a further issue as to the availability or otherwise of any extra-statutory power for the Government to grant recognition to unrecognized schools, without following the prescribed statutory procedure, arise for decision in these writ petitions. They are therefore bunched, heard and hence, this common judgment.

(2.) Having all the beneficiaries of the impugned decisions on its array, WP(C). 18050/ 2008 is treated as the lead case and exhibits are referred to, as numbered therein.

(3.) the Kerala Education Act, 1958 and the Kerala Education Rules, 1959; for short, the "Act" and the "KER", respectively; contain provisions regulating grant of recognition, including approval to commence schools, Chapter V in KER deals with recognition.