SATYAM INTERNATIONAL, PATNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Anjani Kumar, learned Senior Advocate with Mr. Hansraj, learned Advocate for the petitioner and Mr. Vinay Krishna Tripathy, learned Advocate for the Central Board of Secondary Education (for short 'the CBSE'). The Union of India is represented through Mr. Kumar Ganesh Gunjan, learned Advocate.

(2.) The writ petition is filed through the Principal of the school invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, seeking quashing of the order dtd. 24/2/2025 (Annexure P/7) as also the order dtd. 2/4/2025 (Annexure P/9), whereby the earlier order dtd. 24/2/2025 was duly affirmed and the representation filed by the petitioner was turned down by the Director Affiliation. Challenge is also made to the inspection report dtd. 19/12/2024 submitted by the Inspection Committee of the Board.

(3.) The petitioner-school was established in the year 2000 and affiliated with Central Board of Secondary Education for Senior Secondary Level with effect from 1/4/2005 to 31/3/2008; further affiliation was renewed time and again and presently renewed till 31/3/2028, had the impugned order dtd. 24/2/2025 and 2/4/2025 not been passed. The School was to abide by the Affiliation Bye-Laws of 2018, under which Clause- 11 empowers the Board to conduct the inspection of the school, including surprise inspection to ascertain and ensure that schools are following the provisions of the Examination Bye- Laws, Affiliation Bye-Laws and other instructions issued by the Board from time to time.