M/S. GENIUS HIGH SCHOOL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. A.M. Rao, learned counsel for the petitioner, learned Government Pleader for Education appearing on behalf of respondent Nos.1 to 4 and Mr. P. Venugopal, learned Senior Counsel representing Mr. Venkatesh Deshpande, learned counsel for respondent No.5.

(2.) This writ petition is filed to declare the action of respondent No.2 in issuing the proceedings Rc.No.1783/B2/2021, dtd. 9/11/2021 withdrawing the recognition (Genius High School) and consequential action of respondent No.4 in sealing the school premises as illegal.

(3.) FACTS OF THE CASE: