(1.) HEARD Counsel for the petitioner and the Standing Counsel.
(2.) COUNSEL for the petitioner states that Shree Banhwa Baba Laghu Madhyamik Vidyalaya, Ambedkar Nagar was given permanent recognition on 31.3.1981 on the basis of recommendation granted by the District Level Recognition Committee on 1st July, 1980 upto the level of Junior High School. When the strength of students increased manifolds and the education of the students was adversely affected due to shortage of teachers, the committee of management passed resolution for sanction of additional posts and made appropriate application to the authorities concerned but no action was taken.
(3.) LATER on, the State Government rejected the claim of the petitioner sanctioning the posts on the basis that the Government has imposed ban vide Government Order dated 31.5.1999.