SREE MAHESWARI EDUCATIONAL TRUST Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Petition has been filed for issuance of a writ of certiorarified mandamus, to call for the records of the second respondent in his reference Na.Ka.No.0175/E1/2002 dated 23.01.2002, quash the same and consequently direct the respondents to pass an order, approving the petitioner school "Sree Maheswari Matriculation School", which is housed at Nos.35 and 36, 10th Street, Maheswari Nagar, Hasthinapuram, Chennai-600 064.

(2.) It is stated in the affidavit that the petitioner is the Managing Trustee of the school, by name, Sree Maheswari Educational Trust. The said school was started on 25.01.1998 at Hasthinapuram, near Chromepet. The school is fully furnished with class rooms, laboratory, library, computer centre, children's park, play ground, sports ground, indoor games and auditorium for common prayers.

(3.) The petitioner made an application to the first respondent on 09.09.1998 for approval of the school. All the relevant documents were submitted along with the application form. Necessary fee was also paid. All other requirements have been complied with. A detailed representation was sent on 14.06.2001 to the Chief Minister of Tamil Nadu, stating that approval has not yet been granted. The school is situated in an important locality. It caters to the needs of the residents of the area. In a short span of time, it has improved a lot.