KINDLE SCHOOL Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) We have heard the learned Counsel for the Review Petitioners and perused the grounds of review. The grounds which have now been raised in this review have already been raised before the authorities and also in the writ petition. All the authorities have rejected the case of the review petitioners which was also affirmed by the learned Single Judge by a well reasoned order. The learned Judges of the Division Bench have . also affirmed the order of the learned Single Judge and thereby confirmed the orders passed by the authorities below. There is no error apparent on the face of the record. Under the guise of filing the Review Petition, the learned Counsel for the review petitioners is trying to reopen the whole issue and trying to re-agitate the issues which have already been finally decided by the authorities and also by the learned Single Judge. The Honourable Supreme Court in Meera Bhanja v. Nirmala Kumari Choudhury at paragraph 8 which reads: "It is well settled that the review proceedings are not by way of an appeal and have to be strictly confined to the scope and ambit of Order 47 Rule 1, C.P.C. In connection with the limitation of the powers of the Court under Order 47 Rule 1, while dealing with similar jurisdiction available to the High Court while seeking to review the orders under Article 226 of the Constitution of India, this Court, in the case of Aribam Tuleshwar Sharma v. Aribam Pishak Sharma, AIR 1979 SC 1047, speaking through Chinnappa Reddy, J., has made the following pertinent observations (para 3):

(2.) It is represented by the learned Counsel for the review petitioners that an application for recognition has already been submitted and the same is pending. Since the said application is now pending, we direct the District Educational Officer to consider the said application on merits and decide the issue in accordance with law and after affording opportunity to the review petitioners or through their Counsel without being influenced by any of the findings arrived at by this Court in these proceedings. The said application shall be disposed of within a period of three months from the date of the receipt of a copy of this order. However, we permit the school to continue in the same premises till the end of this academic year and not beyond the said period.

(3.) The Review Petition is dismissed with the above observations.