C SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) In these writ petitions, the petitioners want to get their secondary schools affiliated to the Central Board of Secondary Education. For moving the said Board for affiliation, they required "No Objection Certificate" from the State Government. The grant of N.O.C. by the Government is governed by Ext.P2, G.O.(Ms) 18/88/GEdn. dated 12.1.1988. (The exhibits mentioned are, unless otherwise mentioned, those produced in W.P.(C) No. 35622/2007). The said GO. inter alia says:

(2.) The requirement of N.O.C. from the State Government is provided in the affiliation bye-laws of the CBSE. The relevant provision is contained in paragraph 3.3(i) of Chapter II of the said bye-laws, which reads as follows:

(3.) The various types of affiliation are mentioned in paragraph 3.2, which read as follows: