TARINI THAKURANI VIDYAPITHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner-school through its Headmaster has filed this writ application for quashment of an order dated 05.08.2015 under Annexure-7 issued by the opposite party no.3 in withdrawing the recognition granted in favour of the petitioners-school under Annexures 2 and 3 series by issuance of writ in the nature of certiorari or any other writ, and for further direction to the opposite parties to restore the recognition granted in favour of the petitioner-school treating it as the recognised school for all purposes and allowing the students to appear in the Annual H.S.C. Examination, 2016.

(2.) The petitioner-school got the permission under sub section 4 of section 5 of the Orissa Education Act (in short called as "the Act") from the State Government for its establishment as per order dated 26.09.1993. It next got the recognition under sub section 8 of section 6 of the Orissa Education Act. The petitioner-school thereafter as required got recognition from the Board of Secondary Education (opposite party no.3) for allowing the students to appear in the Annual H.S.C. Examination conducted by the Board. This state of affairs continued up till the first quarter of the year, 2015.

(3.) I have heard Mr. B. Routray, learned Senior Counsel for the petitioner-school, Mr. B. Rout, learned Standing Counsel for the School and Mass Education Department, Odisha and Mr. S.S. Rao, learned counsel for the opposite party no.