MAHARISHI VIDHYA MANDIR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the present writ petition to issue a Writ of Certiorari to quash the impugned order passed by the fourth respondent in Na.Ka.No.2611/A1/A4/2018, dated 20.06.2018.

(2.) The petitioner, who is a registered educational trust, is now running a School viz., "Maharishi Vidya Mandir". The said school is affiliated with 'Central Board of Secondary Education' with provisional affiliation No.CBSE/Aff./SL-01219-1314/1930447/2013/545527, dated 05.04.2013 in accordance with law and also as per the by-law of CBSE. The CBSE is an organization functioning under the control of the Secretary (School Education and Literacy), Ministry of Human Resources Department, Government of India, who is the controlling authority of CBSE.

(3.) The petitioner stated that initially, the School was started upto 8th standard with 117 students and later, based on the equality of education, more students joined in the School. Now, the School is having upto 12th standard with 2271 students and 98 teachers, 36 non-teaching staffs, 1 Lab Assistant and 26 others including drivers and conductors got employed on the said School.