COMMITTEE OF MANAGEMENT SWAMI VIVEKANAND SHIKSHA NIKETAN ANUSUCHIT PRATHAMIK VIDYALAYA THROUGH ITS MANAGER AND ANR. Vs. STATE OF U.P. THROUGH ITS PRINCIPAL SECRETARY SAMAJ KALYAN AND ORS.

JUDGEMENT

(1.) petitioner claims itself to be a Primary School meant for Scheduled Castes and Scheduled Tribe students and has prayed for the extension of the benefit of grant-in-aid and the non-consideration of its application for the same in view of the Government Orders issued from time to time in this regard, Learned Counsel for the petitioner further submits that at least more than 200 institutions had been extended the said benefit whereas the petitioner-institution has not been considered for the extension of such grant-in-aid.

(2.) Learned Standing Counsel has invited the attention of the Court to the latest Government Order dated 23.5.2012 which is extracted herein under: