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Judgment
This writ petition is filed seeking the following reliefs:
"i) issue a writ of mandamus or any other appropriate writ, order or direction, directing the 4th respondent to consider and pass orders in Ext.P6 representation within a time frame as stipulated by this Court.
ii) issue a writ of mandamus or any other appropriate writ, order or direction, directing the 4th respondent to gave recognition to the petitioner."
Heard the learned counsel for the petitioner and the learned Government Pleader.
It is submitted by the learned counsel for the petitioner that the application submitted by the petitioner for recognition of the School had been recommended by Ext.P5 after a visit by the Assistant Educational Officer. It is submitted that thereafter, the application was returned citing certain defects. The application was re-submitted by Ext.P6 before the District Education Officer, but the same has not been forwarded to the DPI for further orders.
The learned Government Pleader submits that Ext.P6 application is now pending before the DEO and it will be verified and forwarded, if the application is in order and the required documents have been produced.
In the above view of the matter, there will be a direction to the 4th respondent to take up Ext.P6 application and to forward the same to the 2nd respondent, if the application and the accompanying documents are in order. This shall be done within a period of three weeks from the date of receipt of a copy of this judgment. The 2nd respondent shall thereafter, take up the application and pass appropriate orders within a period of two months from the date when it is received by the 2nd respondent.
This writ petition is ordered accordingly.