V.RAMASUBRAMANIAN, J. - (1.) This Writ Appeal is filed by the Director of Matriculation Schools, Challenging the order passed by the learned Judge, directing the appellant to grant recognition to the respondent School, without insisting on approval of building plan from the Directorate of Town and Country Planning.
(2.) Heard Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the appellant. Mr.Seeni Sulthan, learned Counsel takes notice for the respondent.
(3.) The respondent herein obtained approval for the construction of a School building from the Aruppukottai Municipality and along with approved building plan, structural stability Certificate issued by the competent authority, 'No Objection Certificate' issued by the Tamil Nadu Fire and Rescue Department as well as the sanitary Certificate issued by the Municipality, the respondent applied for recognition to start a School from L.K.G to VIII th standard. The second appellant herein returned the application pointing out certain defects. The respondent re -submitted the application claiming that the defects are rectified; Still the recommendation was not granted on the ground that the building plan ought to have been approved by the Director of Town and Country Planning.;