MANAGER, AIEC ENGLISH MEDIUM SCHOOL, ALINTHARA Vs. SECRETARY, CENTRAL BOARD OF SECONDARY EDUCATION (CBSE),DELHI

JUDGEMENT

(1.) Certain other Writ Petitions, involving identical issues and contentions, were heard by me on 5th July, 2018 and disposed of by a judgment. Since the issues involved in this Writ Petition and the prayers sought for are similar in W.P. (C)Nos.31912 of 2014 & connected cases, I deem it appropriate to dispose of this Writ Petition also in terms of my judgment therein, dated 5.7.2018.

(2.) For ease of convenience, I am extracting my holdings and directions in the judgment I delivered on 5.7.2018 is as under:

(3.) The common issue in these writ petitions is whether the State Government is bound to grant recognition to such schools which have established prior to Act 35 of 2009 and after the Act came into force. The petitioners also submit that the State Government is bound to grant No Objection Certificate to such schools for obtaining affiliation with CBSE/ICSE, etc.