MARAGADAMBIGAI HIGH SCHOOL Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) SEEKING a writ of mandamus to direct the respondents to grant recognition for up-gradation of the petitioner High School by considering the application dated 13. 4. 2005, and publish the result of the 25 students who took the X Standard Public Examination from the petitioner School in March/april 2007, this writ petition has been brought forth.

(2.) THE affidavit in support of the petition and the counter affidavit are perused. The Court heard the learned Counsel on either side.

(3.) ADMITTEDLY, the petitioner School which was originally started as a Primary School in 1948, was granted temporary recognition. Following the same, permanent recognition was given on 1. 9. 1965. The same was upgraded as Middle School on 1. 9. 1982, and permanent recognition to that Middle School was given in the year 1986.