THIRUVANNAMALAI SEVASARAM EDUCATION TRUST Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing on behalf of the respondents.

(2.) AT this stage of the hearing of these Writ petitions, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the petitioner is permitted to resubmit the request of the petitioner trust, for renewal of recognition to Srilasri Ramanatha Gnanadesika Swamigal Matriculation Higher Secondary School, Tiruvannamalai, in view of the fact that the said request had been returned by the Chief Educational Officer, vide proceedings No. Oo.Mu.En.5033/a4/2007, dated 01.08.2007, and the consequential order passed by the District Elementary Education Officer, Tiruvannamalai, dated 18.12.2007, made in Na.Ka.Eu.4515/A4/2007.