ASHISH GUPTA Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) Petitioner has come up with this Writ Petition seeking to quash the proceedings of the 1st Respondent vide Na.Ka.No.2680/A3/2015, dated 31.03.2017 and for a consequential direction to the 1st Respondent to approve his Correspondentship from the year 2017 to 2020.

(2.) The case of the Petitioner is as follows:

(3.) The 1st Respondent/District Educational Officer, Ponneri has filed counter affidavit, wherein, it is stated that the Petitioner has not given a convincing reply on 26.09.2016 regarding the usage of PAN Card Number obtained in the name of the earlier Education Agency for filing Income Tax Returns, even after forming an Association in 2011. It is stated by the 1st Respondent that the Educational Agency, viz. The Venkatapuram Cultural Association became defunct, as it was not renewed between 1970 and 2010 and that no special Resolution was passed by the Association, permitting formation of a new Association. According to the 1st Respondent, the Petitioner had deliberately changed the Educational Agency of the School and registered it without informing the Educational Department, without prior permission and violated the Rules.