JOHNS SENIOR SECONDARY Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submitted that the case of the petitioner is identical to the facts of the case decided by the Apex Court in Writ Petition(Civil) No.95 of 2010 (Society for Un-aided Private Schools of Rajasthan Vs. Union of India and anr), and same directions may be issued in this case. LEARNED counsel appearing for the State submitted that the respondents may be permitted to examine and decide the case of the petitioner and if the petitioner is entitled for the relief as per the directions issued by the Supreme Court, an appropriate order shall be passed by the respondents No.2 and 3 in this regard. The Apex Court in Society for Un-aided Private Schools of Rajasthan Vs. Union of India and anr in paras 20, 21 and 22 of the judgment held thus:

(2.) THIS petition is finally disposed of in view of the directions issued by the Apex Court. If the aforesaid directions are applicable to the petitioner, respondents No.2 and 3 shall give effect to the order of the Apex Court to the petitioner also. With the aforesaid direction, this petition is finally disposed of with no order as to costs.