SHAHINSHA KHAJA MAINUDEEN Vs. DIRECTOR OF ELEMENTARY EDUCATION; DISTRICT ELEMENTARY EDUCATION OFFICER; ASSISTANT ELEMENTARY EDUCATION OFFICER

JUDGEMENT

(1.) With the consent of both sides, the Writ Petition is taken up for final disposal.

(2.) The petitioner has come forward with the present Writ Petition seeking for issuance of Mandamus to direct the second respondent to consider and dispose the application for renewal of the recognition of the petitioner's school which was submitted lastly on 11.09.2015.

(3.) The petitioner is running a Nursery and Primary school for the past several years, the school is being run in the name of petitioner's sister in law. The revenue authorities also renewed the recognition continuously. The second respondent in his proceedings dated 05.05.2010 renewed the recognition from LKG to V standard. The said recognition was granted 20years back and it has been periodically renewed by the second respondent.