C/M St. Peter School vs State Of U.P. And 2 Others
2021 Latest Caselaw 9801 ALL

Citation : 2021 Latest Caselaw 9801 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

C/M St. Peter School vs State Of U.P. And 2 Others on 6 August, 2021

Bench: Ajay Bhanot




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 16731 of 2021
 
Petitioner :- C/M St. Peter School
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Kumar Gautam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajay Bhanot,J.

Petitioner is aggrieved by the show cause notice issued by the District Basic Education Officer.

No cause for interference is made out.

Interest of justice will be served by issuing the following direction:

It is open to the petitioner to tender his defence before the District Basic Education Officer. The District Basic Education Officer shall conduct necessary investigation in accordance with law and in particular shall determine whether the school has a playground within his premises as contemplated in the Right of Children to Free and Compulsory Education Act, 2009 and also in light of the judgment passed by this Court in M/S G.S. Convent School Vs State of U.P. and 3 others, reported at 2019 (11) ADJ 274.

With the aforesaid direction the writ petition is disposed of.

Order Date :- 6.8.2021

Pravin