KRISHNA MODERN ACADEMY Vs. STATE OF U. P.

JUDGEMENT

(1.) Admit. Learned Standing Counsel waives service of notice on behalf of all the respondents.

(2.) Learned Standing Counsel has come up with a stand that a short point being involved, he waives his right to file a counter affidavit. Accordingly, this Court proceeds to hear the matter forthwith. Heard Mr. Bhagwan Dutt Pandey, learned Counsel for the petitioner and learned Standing Counsel appearing for the respondents.

(3.) The petitioner has challenged an order dtd. 24/11/2022, by which recognition of the petitioner's Junior High School has been cancelled by the Basic Shiksha Adhikari. The short case of the petitioner is that the order impugned has been passed without any opportunity of hearing and valuable rights of the petitioner's institution taken away. Emphasizing the depth of the petitioner's rights involved, it is pointed out that the impugned order is one that relates to the right to admission of children up to the age of 14 years, which is under umbrella of Article 21A of the Constitution and also the Right of Children to Free and Compulsory Education Act, 2009 (for short, the Act of 2009).