- (1.) In this petition filed under Article 226 of the Constitution, the prayer is that respondents 1 and 2 be directed to grant permanent recognition to the petitioners school for the 10th Class and 12th Class and further a direction be issued to respondent No. 4 to permit the students of petitioner's school of 10th class to appear in the examination, to be conducted by the Board for the academic session 1993-94.
(2.) At the out set of hearing of the case, it has been brought to the notice of this Court that the petitioner's school has been granted temporary recognition by respondent No. 3 for the year 1994 and as such the admission forms of the school have been accepted and are being dealt with accordingly.
(3.) In this view of the matter, respondent No. 2 is directed to dispose of the case of the petitioner's school for permanent recognition expeditiously preferably within three months from the date of receipt of copy of this order. The writ petition is disposed of in the above terms.Orders accordingly.;