SWAMI VIVEKANANDA HIGH SCHOOL Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the third respondent, giving details about the strength of the students, as well as the strength of the teachers in the petitioner School and if the third respondent is directed to dispose of the same, in accordance with G. O. Ms. No. 525, School Education (D1) Department, dated 29. 12. 1997, within a specified period.

(3.) THE learned counsel appearing for the respondents has no objection for this Court passing such an order.