Rims Montessori School vs State Of Kerala
2022 Latest Caselaw 5433 Ker

WP(C) No.16484/2022                        1/3




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                          THE HONOURABLE MR. JUSTICE AMIT RAWAL
                  Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                                WP(C) NO. 16484 OF 2022(I)
   PETITIONER:

          RIMS MONTESSORI SCHOOL REPRESENTED BY ITS MANAGER ONDEN ROAD, KANNUR
          - 670 001.

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
         OF GENERAL EDUCATION SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION,JAGATHI, THIRUVANANTHAPURAM - 695
         014.
      3. THE DISTRICT EDUCATIONAL OFFICER, KANNUR THAVAKKARA, KANNUR - 670
         002.
      4. THE ASSISTANT EDUCATIONAL OFFICER , KANNUR NORTH, KANNUR DISTRICT,
         PIN - 670 002.
      5. THE CENTRAL BOARD OF SECONDARY EXAMINATION SHIKSHA KENDRA, 2,
         COMMUNITY CENTRE, PREET VIHAR, DELHI - 110 092, REPRESENTED BY ITS
         SECRETARY.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to directing the first respondent to grant provisional no
   objection certificate to the petitioners pending disposal of the above
   writ petition(c).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.M.SASINDRAN & T.S.BHARATH KRISHNA, Advocates for the petitioner, the
   court passed the following:-




                P.T.O.
 WP(C) No.16484/2022                            2/3




                                AMIT RAWAL, J.
                           ----------------------------------
                             W.P.(C) No.16484 of 2022
                          ------------------------------------
                      Dated this the 20th day of May, 2022


                                      ORDER

After hearing the arguments to some extent, it is found that the

judgment relied upon by the learned counsel for the petitioner was taken

in Writ Appeal and in pursuance to the interim directions in the Writ

Appeal, policy guidelines Ext.P5 have been issued by the Government.

Learned counsel for the parties are directed to apprise this Court the

status of the appeal as well as any further filing of SLP or not. Learned

Standing Counsel for the CBSE is also directed to apprise the court the

provisions of the Act deriving powers to promulgate the bylaws.

List on 23.5.2022.

Sd/-

                                                        AMIT RAWAL, JUDGE
   csl




20-05-2022                       /True Copy/                        Assistant Registrar
 WP(C) No.16484/2022                 3/3

                       APPENDIX OF WP(C) 16484/2022
Exhibit P5            TRUE COPY OF THE ORDER GO(MS) NO 22/2019/G.EDN DATED
                      01.03.2019