Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC: Any Application Seeking ‘Order of Prior Recognition’ to be in Form II - (28 Jan 2021)

CIVIL

Kerala High Court has directed that any application made by a School seeking an "Order of Prior Recognition" under the terms of Rule 14 of the Kerala Right of Children to Free and Compulsory Education Rules, 2011, shall be issued by the concerned Deputy Directors of Education only in Form No II of the Rules and in no other manner.

Tags : KERALA HIGH COURT   APPLICATION SEEKING ‘ORDER OF PRIOR RECOGNITION’  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved