- (1.) Petitioners are seeking for quashing of notification dated 11.11.2014 and corrigendum issued thereunder dated 02.05.2015 and also for quashing of endorsement issued to them whereunder the applications filed by respective petitioner -management schools for registering standard VI to VIII and IX and X have been rejected. In view of the circular dated 20.05.2016 having been now issued by appropriate Government indicating thereunder that conditions imposed under the impugned notifications would not be applicable insofar as existing institutions wherein students have been studying in classes/standard I to V, present writ petitions though having become infructuous, it would be necessary to issue appropriate direction to respondent -State to consider the application filed by the petitioners which has since been rejected. Said exercise shall be undertaken by the State within a period of two weeks from today.
(2.) Issue regarding security deposit amount said to have been deposited by petitioners along with application is sought for being refunded. Said issue is kept open and State would be at liberty to consider the claim in this regard independently and no opinion is expressed in this regard.
(3.) Accordingly writ petitions stand disposed of.;