STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT, FORT ST GEORGE, CHENNAI Vs. SECRETARY AND CORRESPONDENT, ZAHIR HUSSAIN MEMORIAL MINORITY HIGH SCHOOL

JUDGEMENT

(1.) Aggrieved by the positive direction issued by this Court in WP No.22009 of 2017, directing the Authorities to pass appropriate orders to upgrade the petitioner School (respondent herein) as Higher Secondary School for the academic year 2017-2018, the State is on appeal.

(2.) The facts that led to the filing of the Writ Petition are as follows:

(3.) It is claimed that the petitioner School has got all infrastructure facilities required for upgradation as Higher Secondary School. The proposal to upgrade the School was rejected and the said rejection was challenged by the petitioner/respondent herein School in WP No.21223 of 2011. By an order dated 106.2012, this Court had disposed of the said Writ Petition with a direction to the petitioner/respondent herein to take steps for construction of two additional class rooms and further direction was also issued to the Official respondents to inspect the School and pass appropriate orders.