(1.) Petitioner challenges Ext.P7 order, in which the request for recognition of the school was rejected on the sole ground that a complaint dated 14.05.2015 was received by the then Minister of Education from one Sri.George Kurian, Kurian Cottage, Kayamkulam, Alappuzha stating that the recognition if granted to petitioner's school, will affect the nearby schools.
(2.) This court had already held in the judgment in W.P.(C) No.31912/2014 and connected cases that application cannot be rejected on the ground that it will affect the other schools. The petitioner has submitted the application as early as on 29.07.2013 along with all requisite documents. The school was already granted recognition for standards up to VII as per Ext.P1 order.
(3.) This Court had after taking note of the complaint referred to in Ext.P7 order directed as per Ext.P6 judgment dated 27.06.2017 directed the Government to consider the application in accordance with law. It was also directed that the application of the petitioner shall be considered as on the date of receipt of the application after curing all the defects. The circumstances stated in Ext.P7 for rejecting the application of petitioner are unsustainable. Therefore Ext.P7 order is set aside. There shall be direction to the 1st respondent to reconsider the application in accordance with law and in tune with the directions issued in the judgment in W.P.(C) No.31912/2014 and connected cases. Orders shall be passed within a period of one month from the date of receipt of a copy of this judgment. Accordingly, this writ petition is disposed of.