OBERAI EDUCATION TRUST Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In all these three writ petitions, the point which has been raised before this Court is common.

(2.) Writ Petition (M/S) No. 3340 of 2019 has been filed by the petitioner, which is a Trust, which runs a school known as "Oberai School of Integrated Studies (OASIS) in Dehradun. They have come before this Court against an order dated 01.10.2019, which is annexure 6 to the writ petition, passed by the Council for the Indian School Certificate Examinations (from hereinafter referred to as ICSE) by which ICSE has refused to permit registration of class IX students of the petitioner's school for ICSE for the year 2021.

(3.) The other two petitions have been filed by the petitioners, who are students of the school namely "Oberai School of Integrated Studies (OASIS), Dehradun, seeking the same relief i.e. quashing of the order dated 01.10.2019 passed by the ICSE. These two petitions have been filed on behalf of the students of the school who are also affected by order dated 01.10.2019 of ICSE. Another relief which has been sought in Writ Petition (M/S) No. 3245 of 2019 is that a mandamus be issued directing respondent no. 7 i.e. the District Magistrate, Dehradun to explore alternative options for the admission of the petitioner in different schools affiliated with respondent no. 3 i.e. ICSE.