SHIKSHA PRASAR SAMITI Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioner-society runs several institutions of the primary and middle level that came to be registered in the year 1942, inspired by the preachings of the Father of the Nation Mahatma Gandhi and also encouraged by the local population of district Aligarh, Agra and the surrounding areas. The society was set up with the object of removing illiteracy and propagating education on Gandhian lines.

(2.) The institutions run by the Petitioner-society are now called upon to shut down and closed under the orders of the Basic Educational Authorities on the ground that the institutions established and run by the Petitioner-society does not have any recognition and, therefore, in view of the provisions of Right of Children to Free and Compulsory Education Act, 2009 running of such institutions is prohibited.

(3.) The Petitioner had earlier come up before this Court questioning the said action taken by the Assistant Basic Education Officer, Khair Aligarh whereupon this Court proceeded to dispose of the writ petition with a direction to consider the grievance of the Petitioners on their representation and pass an order within two weeks. The said Officer has now passed the impugned order on 3rd July, 2010, and aggrieved the present writ petition has been moved.