KSHITIJ SHIKSHAN PARISHAD Vs. STATE OF M P

JUDGEMENT

(1.) Petitioners seefc a mandate against the respondents for granting recognition to the petitioners, school and for further permitting them to run XIth class in the Institution It has also been prayed that the students who had appeared in the examination from the petitioners, institution be treated as regular studets and their results be declared.

(2.) The petitioner No. 1 an institution registered under the M. P. Societies Registration Act with registration No. 12172. The petitioner is running various education institutious in Nagda The petitioners were granted permission to start Class IXth in the school running by them for a period upto 30th June, 1987. Thereafter they were permitted to open and start class Xth In the same institution. The renewals were granted upto 30th April, 1993. They were permanently permitted to run school upto Class VIIIth

(3.) Respondent No. 1 State of M. P. and other respondents who are the officers of the State and looking after education at various stages i, e. District, Division and State level.