(1.) Petitioner is school management running a primary school. Issue pertains to admissibility of grant payable by the government to the non-teaching staff of the school. Petitioner has made the following substantive prayers:
(2.) Shortly stated the facts are as follow :
(3.) Counsel for the petitioner vehemently contended that the previous judgment rendered in Special Civil Application No.2269 of 1983 has attained finality. Such judgment cannot be discarded or disregarded either due to some other view in another matter or on account of any subsequent amendments. She contended that amendment made by notification dated 09.10.1996 shall not apply to existing school and can not be made applicable only to the schools which receive recognition after said amendment.