STATE OF GOVERNMENT Vs. CORRESPONDENT

JUDGEMENT

(1.) The appellants in WA(MD).No.772 of 2018 have preferred the present review application seeking to review the order dtd. 19/6/2018.

(2.) The respondent School was established as a Primary School in the year 1987 and later, it was upgraded as a Middle School in the year 1997. The School is offering education from Standards I to VIII. The School Management made a representation on 18/12/2008 and sent a remainder on 17/4/2009 seeking grant-in-aid. This application came to be rejected by way of an order dtd. 10/8/2010. This order was put to challenge in WP(MD).No.100 of 2011. The writ Court was pleased to allow the writ petition on 15/6/2016 with a direction to the respondents to sanction and release grant-in-aid towards staff salary from the year 1987 onwards.

(3.) The writ order was put to challenge before a Co-ordinate Bench of this Court in WA(MD).No.772 of 2018. The Co-ordinate Bench was pleased to dismiss the writ appeal relying upon the decision of another Division Bench judgment reported in 2008(4) MLJ 289 (G.Sahadevan Nair Vs.Government of Tamil Nadu and others) and another Division Bench judgment in W.A.(MD).No.928 of 2017 dtd. 30/8/2017. The Co-ordinate Bench further held that merely non-challenging the conditional recognition order cannot be a reason to deny the rights of the School. It further found that Sec. 14-A of Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 will not stand in the way of the petitioner School in getting the relief. This order is sought to be reviewed by the State.