ALL INDIA PRIVATE EDUCATIONAL INSTITUTIONS ASSOCIATION Vs. DIRECTOR THE DIRECTORATE OF MATRICULATION SCHOOLS

JUDGEMENT

(1.) The writ petition has been filed to issue a Writ of Mandamus, to direct the respondents not to insist upon Building Plan approval from the Directorate of Town and Country Planning (DTCP)Department in respect of the members list(Annexure-A) of the petitioner Association and process the applications for recognition and upgradation based on Local body building plan approval.

(2.) When the matter was taken up for consideration, the learned counsel for the petitioner and the learned Special Government Pleader (Education) appearing for the respondent have jointly submitted that the issue involved herein is covered by the order dated 19.01.2018 passed in W.P.Nos.682 and 683 of 2018 Periyanayaki Amman Matriculation School and another v. the Director of Matriculation Schools, Chennai and others, wherein, this Court had disposed of the said writ petitions, in the following terms:

(3.) Following the same, this Court is inclined to dispose of this writ petition in line with the aforesaid order.