S DEIVASIGAMANI Vs. DIRECTOR OF SCHOOL EDUCATION MADRAS

JUDGEMENT

(1.) ADMITTEDLY the petitioner is a minority educational institution protected by Art. 30 of the Constitution of India. It was started as an elementary school with Standards I to V in the year 1936 and in the year 1945, it secured recognition for Standards VI to VIII also. For more than 40 years, this has been run as a recognised middle school with Standards I to VIII.

(2.) IN the year 1986, the petitione applied to the Joint Director of School Education (Secondary Education) (second respondent) for the grant of recognition to Standards IX and X Under R 4 of the Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules-, 1977 (hereinafter referred to as ?the Rules?), the application for recognition should be disposed of within a period of two months. IN the instant case, no orders were made for nearly two years. By orders dated 13.2 1988, the second respondent rejected the application of the petitioner on the following grounds: