M. Katju and Rakesh Tiwari, JJ. - (1.) Learned standing counsel may file counter-affidavit within a month.
(2.) Issue notice to respondent Nos. 4 and 5 returnable at an early date.
(3.) The petitioner is the Principal of Mariampur Senior Secondary School in Kanpur which is a convent school. It is well-known that the convent schools are giving perhaps the best education to the children of the country. The fathers and sisters of these schools lead a life of sacrifice denying to themselves family life, and money and doing great service to the people of this country by making perhaps the best education available to many children of the country. Without giving good education of high educational standard, no country can progress.;