- (1.) This order will dispose of Civil Writ Petition Nos.10273 of 2010 (Modern Hind Senior Secondary School, Village Khori Lalan, Tauru, District Mewat Vs. State of Haryana and others) and 12151 of 2011 (Saraswati Vidya Mandir Sr.Sec. School, Siha, District Palwal Vs. State of Haryana and others). The facts are being taken from CWP No.10273 of 2010.
(2.) Sahil Education Society, which is running the petitionerschool seeks a writ of mandamus directing the respondents to grant temporary affiliation for three years in accordance with Section 19(2) of the Right of Children to Free and Compulsory Education Act, 2009. Prayer further is to permit the school to fulfill the requisite norms and standards for getting permanent recognition at their own expenses within a period of three years from the date of commencement of the Act. The petitioner-schools are seeking further direction for the respondents to allow the schools to function and take classes and to permit the students studying in the schools to appear in the Board examination.
(3.) This Education Society was registered in the year 2002- 03. On 13.3.2009, permission was granted to upgrade the school upto 12th class. Application for recognition with the requisite fees was sent by the petitioner-school in the year 2009. A request was sent to District Education Officer to inspect the school to see that it has fulfilled the requisite norms, so as to grant permanent recognition to the school for 10+2 (Senior Secondary) level.;