LAWS(MAD)-2007-10-100

JEHOVAH NISSI CHARITY TRUST Vs. CHIEF EDUCATIONAL OFFICER

Decided On October 08, 2007
JEHOVAH NISSI CHARITY TRUST Appellant
V/S
DISTRICT ELEMENTARY EDUCATIONAL OFFICER, THANJAVUR RURAL Respondents

JUDGEMENT

(1.) THE petitioner is a Managing Trustee of the Jehovah Nissi Charity Trust, thanjavur. In the Writ Petition they are seeking to quash the order of the first respondent, the Chief Educational Officer, Thanjavur dated 05. 05. 2006.

(2.) BY the impugned order, of the first respondent, the Chief Educational officer, Thanjavur, had informed the petitioner that the request for granting recognition for the Nursery School started by the petitioner was considered on the basis of an inspection conducted by the Department.

(3.) A team was headed by the first respondent, the Chief Educational officer, Thanjavur also comprised of the District Elementary Educational officer, Thanjavur, the Assistant Educational Officer, Thanjavur and the Nursery school Assistant Elementary Educational Officer.