Ruma Pal and Samarendra Nath Bhattacharjee, J. - (1.) None appears to oppose this application despite service. It also appears that nobody had appeared on behalf of the respondents at any stage of the proceeding even before the learned Single Judge.
(2.) Petitioner No.1 is a private unaided school. The petitioners who are all members of the Governing Body of the petitioner No.1 applied for affiliation under the Central Board of Secondary Education (C.B.S.E.). Under the relevant Bye-Laws of Central Board of Secondary Education (C.B.S.E. in short) relating to affiliation, the C.B.S.E. may grant affiliation in respect of a private unaided school provided the school has been formally recognised by the State Government and its application forwarded by the State Government or the State Government gives a 'No objection certificate' to the effect that it has no objection to the affiliation of the school with the C.B.S.E.
(3.) It is the petitioners' case that they had made several representations to the State Government authorities for issuance of the 'No objection certificate' or for forwarding of their application in terms of the Bye-Laws of C.B.S.E. This met with no response. This statement of fact being un controverted, may be taken as established.;