PANCHAM LAL PANDEY Vs. NEERAJ KUMAR MISHRA

JUDGEMENT

(1.) Heard Mr. Praveen Chaturvedi, learned counsel for the appellant and Mr. V.K. Shukla, Senior Counsel assisted by Ms. Parul Shukla, learned counsel for the respondents and perused the pleadings exchanged between the parties.

(2.) Leave granted.

(3.) Tripathi Ramroop Sanskrit Vidyalaya, Jogapur, Kaushambi in the State of Uttar Pradesh is a recognised institution imparting Sanskrit Education upto Uttar Madhyama, i.e., Class I to XII. It was granted permanent recognition on 22/2/1999. The Government of Uttar Pradesh decided to take Sanskrit Vidyalaya and Mahavidyalaya on Grant-in-Aid List. The criteria for taking institutions under the Grant-in-Aid List was laid down in G.O. dtd. 7/2/2014. The State Government vide its order dtd. 11/8/2015 notified the list of institutions which were taken in the Grant-in-Aid list of the Government, which included the above institution at Serial No.47.