KAMLA DEVI BALIKA UCHCHATTAR MADHYAMIK VIDYALAYA Vs. CHHETRIYA SACHIV MADHYAMIK SHIKSHA PARISHAD DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) By means of this writ petition the petitioner has prayed for quashing of an order dated 13.2.2003 passed by Respondent No. 1 whereby the application of the petitioner for grant of recognition has been rejected. A further prayer has been made for a direction to the respondents to consider the application and grant recognition for High School to the petitioner-institution in accordance with the Rules applicable in 1999.

(2.) The contention of the petitioner is that it had initially filed an application on 27.1.1998 along with the requisite deposit of Rs. 800/- and late fee of Rs. 300/-. According to the petitioner the said application Remained pending. However, again on 18.1.2003 the petitioner filed another application along with a deposit of Rs. 10,000/- for grant of recognition of High School examination for the year 2005. By means of the impugned order dated 13.2.2003 the said application has been returned back to the petitioner along with Rs. 10,000/- deposited by it.

(3.) The rules relating to grant of recognition were amended on 24.9.2002 which was duly gazetted. The application of the petitioner for grant of recognition for the year 2005 would be governed by the said Rules and since admittedly the petitioner has not complied with the conditions mentioned in the said rules the order dated 13.2.2003 for grant of recognition for the year 2005 cannot be faulted and hence does not call for interference.