CMTHS ,SCHOOL KHUSHHAL Vs. STATE OF UP

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) Learned Standing Counsel submits that this option is open to the petitioner provided the petitioner removes the deficiencies and moves an application in terms of the Regulation 13(Ga) of Chapter VII of the Regulations framed under the U.P. Intermediate Education Act, 1921 which runs as follows: