- (1.) This petition seeks a direction to allow the students of the petitioner/school to appear in the examination to be held in March, 2008.
(2.) Case set up in the petition is that in June 2005, the petitioner-school applied for affiliation to the Central Board of Secondary Education (CBSE), respondent No. 2, vide application, Annexure P-2. The grant of affiliation is governed by Central Board of Secondary Education Affiliation Bye-laws, 1988.
(3.) It has been stated by respondent No. 2 that CBSE is a Society registered under the Societies Registration Act, 1860 and Bye-laws have been framed by the said Society. Under Bye-law 15, application for affiliation has to be made before 30th June of the year preceding the year in which the classes 7th, 9th and 11th are proposed to be started. The petitioner-school proposed to start the classes from April, 2006 and had, therefore, made an application accordingly. Under the Bye-laws, the petitioner was required to obtain No Objection Certification (NOC) from the State Government, for which, separate steps were to be taken. Finally, NOC, Annexure P-6, was also granted by the State Government on 21.3.2007 and affiliation was granted by the CBSE on 20.6.2007 for three years w.e.f. 1.4.2007 to 31.3.2010 vide Annexure P-8.;