NIRMALA SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Letters Patent Appeal No.43 of 2017 is directed against the judgement and order dated 26.12.2016 passed by the Single Bench in Special Civil Application No.6800 of 2013, whereby the Court has disposed of the said petition by giving certain directions in response to the prayers contained in Paragraph No.9(B) of the said petition.

(2.) The Special Civil Application No.6800 of 2013 was filed by the six petitioners claiming to be the parents and the representatives of the parents of the students of Nirmala Convent School run by the respondent No.7 Nirmala Society (the appellant herein), a registered Society engaged in the field of education. The petitioners had prayed for the prayers contained in Paragraph 9 of the petition, which read as under:-

(3.) The Single Bench, after hearing the parties at length and considering the material on record passed the following order on 26.12.2016:-