S UMAMAGESHWARI Vs. CHIEF EDUCATION OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus to quash the proceedings of the first respondent notice, dated 18.04.2018 and the consequential order passed by the first respondent dated 18.04.2018 and to direct the first respondent to issue approval for the petitioner's School functioning at Kaliyamman Koli Street, Gugai, Salem-6.

(2.) The petitioner started a School in the name of Sri Shakthi Nursery and Primary School at Door No.55/33, Kaliyamman Koli Street, Gugai, Salem-6 and the School was started from the academic year 2013-14. It is stated that the petitioner's School is a Nursery School and it was started for the benefit of the Children of the local residents, who could not afford to pay high fees. It is stated that the petitioner applied for approval to the first respondent through proper channel with necessary documents even before commencement of the academic year 2013-2014. Pending permission, due to want of Schools in the nearby locality and the reputation of the petitioner in the locality, it is stated by the petitioner that the parents in the locality are admitting their wards in the petitioner's School, despite the fact that the School has not got the recognition and approval.

(3.) The petitioner has produced a copy of the certificate issued by the VAO to the effect that the land in which the School is located, is a patta land and no acquisition proceedings are pending. It is further stated that the petitioner obtained No Objection Certificate from the Fire Service Department to enable the petitioner's School to get the stability certificate and approval.