FALLAHI AAM TRUST Vs. STATE OF J&K.

JUDGEMENT

(1.) Through the medium of instant application the petitioner has sought a direction upon respondents 2 and 3 i.e, J&K State Board of School Kashmir Division to issue the registration forms to the students of the school run and affiliated to the petitioner-trust and to take all necessary steps so as to enable the students of these schools from 5 th and 10th class to sit in the examination. Notice of this application was issued to respondents on 3/12/2021 but no reply has been filed by the respondents to the application.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) Petitioners have filed main writ petition inter alia seeking a direction upon the respondents to take decision with regard to the recognition of the schools run by the petitioner-trust. Petition has been filed in the year 2010 and ever since interim orders have been passed by this Court from time to time, whereby directions have been issued to the J&K State Board of School Education to entertain the requisite registration forms of the students of the institutions run by the petitioner-trust, of course at their own risk and responsibility and subject to the outcome of the writ petition. Almost every year, since the date of filing of the writ petition, such interim directions have been passed by this Court from time to time. By way of present application similar directions have been sought by the petitioner-trust.