- (1.) The dispute in this case is between two schools namely the U. P. School Poovathur and the S. V. M. M. High School Vendar (hereinafter referred to as the "appellant school and respondent-school' respectively)
(2.) It appears that appellant-school is a feeder to the respondent-school which has no primary section of its own whereas the other schools in that panchayat are having primary sections. It is in this circumstance, the respondent-school filed a writ petition before the High Court for having permitted the up gradation of the appellant-school as high School.
(3.) The learned single judge set aside the permission granted to the appellant-school to upgrade as high school. The appeal against the said order having failed this appeal is filed by special leave.;