A.VAMANAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks for issuance of writ of certiorarified mandamus to quash the order passed by the second respondent / the Director, Directorate of School Education, Chennai, in Na.Ka.No.7087/G1/E4/2012, dated 28.02.2012, and the consequential order passed by the fourth respondent / the Secretary, Council for Indian School Certificate Examination (ICSE), New Delhi, in TN/PAF/2012, dated 11.05.2012, by calling for the records connected thereto and consequently, to direct the fourth respondent to grant affiliation to the petitioner's school i.e., Brindavan Public School, Kilbhumi, Gymkhena Road, Kodaikanal 624 101, to ICSE Board without insisting on No Objection Certificate from the State Education Department i.e., respondents 2 and 3 herein.

(2.) THE petitioner is the President of the Baktavatsalam Educational Trust, which is a public charitable Trust. The Trust runs various Schools, Polytechnics and Colleges. In the year 1983, the Trust established a school by name Brindavan Public School at Kodaikanal, which was affiliated to the Tamil Nadu Matriculation Board.

(3.) THEREAFTER , the petitioner made a representation to the second respondent for issuance of No Objection Certificate to switch over to ICSE pattern. The second respondent in his letter dated 28.02.2012 stated that he cannot grant NOC, since the School of the petitioner comes under the Director of Matriculation School and therefore, the petitioner should approach the Director of Matriculation School for the same. The said letter dated 28.02.2012 was communicated by the ICSE, vide their letter dated 11.05.2012, to the petitioner stating that the Director of School Education refused to grant No Objection Certificate and therefore, they could not consider the petitioner's application seeking affiliation.