CHRIST MATRIC HIGHER SECONDARY SCHOOL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE appellant, Christ Matric Higher Secondary School (hereinafter referred to as the 'appellant-School'), made a grievance that the fourth respondent, Adhiaman Matriculation School (hereinafter referred to as the 'respondent-School'), has been established within a radius of 1 kilometer of the appellant-School. According to the appellant-School, it is against the State Government Guidelines dated 9.5.1997 which prohibits such starting of a regular school within one kilometer radius of the existing school without obtaining a No Objection Certificate from the competent authority. THE writ petition having been dismissed by the learned single Judge on 30.4.2008, the present writ appeal has been preferred.

(2.) WE have heard the learned counsel appearing on behalf of the appellant and the learned Government Pleader appearing for respondents 1 to 3.

(3.) IN these facts and circumstances, we are not inclined to interfere with the order passed by the learned single Judge dated 30.4.2008. IN the absence of any merit, the writ appeal is dismissed. But there shall be no order as to costs. Consequently, M.P. No.1 of 2008 is closed.