- (1.) Twelve Civil Writ Petition Nos.11416 of 2011 (G.C.Model Senior Secondary School, Tauru, District Mewat and another Vs. State of Haryana and others), 8265 of 2012 (R.K.Memorial Sr.Sec. School, Vill.Rahra, District Karnal Vs. State of Haryana and others), 8399 of 2012 (Arjun Singh Memorial Sr.Sec. School, Naraina, District Karnal Vs. State of Haryana and others), 8806 of 2012 (S.G.High School Julana Mandi, Distt. Jind Vs. State of Haryana and others), 9000 of 2012 (Jeevan Jyoti Sennior Secondary School, Village Ismila, Distt. Rohtak Vs. State of Haryana and others), 9314 of 2012 (Baba Sobhnath Senior Secondary School, Vill.Farmana Majra, Distt. Sonepat and another Vs. State of Haryana and others), 9371 of 2012 (Mewat Modern Academy, Vill.Bhadas, District Mewat and another Vs. State of Haryana and others), 9372 of 2012 (Mewat Adarsh Senior Secondary School, Pinangwan, Distt.Mewat and others Vs. State of Haryana and others), 9495 of 2012 (Sarvodhya Senior Secondary School, Vill.Didhara, Distt.Mewat and others Vs. State of Haryana and others), 9496 of 2012 (Gordhan Saini High Public School, Vill.Akhnaka, Distt.Mewat and others Vs. State of Haryana and others), 10125 of 2012 (Greenfields Public School, Sunper, District Faridabad Vs. State of Haryana and others), 10127 of 2012 (Holy Angel's Public High School, Palwal, District Palwal and another Vs. State of Haryana and others) are being disposed of through this common order as the identical issue arise for determination in these cases. The facts are being taken from Civil Writ Petition No.11416 of 2011.
(2.) The petitioners are the registered Societies and claim that they were granted permanent recognition by Director General of School, Education, Haryana, for classes IX and X on 8.1.2008. The petitioner-Institutions further claim that they were also granted recognition for running classes upto 12 th standard. The petitioners deposited the application for permanent recognition with requisite fee with the Director. The Board, however, did not issue the examination forms for the students, when the petitioners approached this Court by way of a writ petition. Plea is that District Education Officer has already carried out inspection of the Schools and have found them fit for recognition for Class XIIth as well. He has forwarded the case to the Committee, which is pending. Since no decision was being conveyed, the petitioners chose to file the present petitions before this Court.
(3.) While issuing notice of motion, School Education Board was directed to issue admission forms to the petitioners and to accept the examination forms submitted by the petitioner-Institutions.;