LAWS(P&H)-2021-3-184

SITA GRAMMAR SCHOOL Vs. STATE OF PUNJAB

Decided On March 31, 2021
Sita Grammar School Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner-Sita Grammar School (through Office Superintendent), has filed the present petition inter alia with a prayer for issuance of a writ in the nature of certiorari quashing the order dtd. 23/11/2020 bearing file No.SED-EDU303/44/2020-3EDU/107542/2020(l)(Annexure P-16) vide which, respondent No. 1-Department of School Education, Government of Punjab, has cancelled No Objection Certificate of the petitioner-School by way of a non-speaking order.

(2.) Records of the case show that this court, vide order dtd. 14/12/2020, issued notice of motion. The relevant extract of the order is reproduced hereunder:-

(3.) Thereafter on 25/2/2021, this court further passed the following order:-