COMMITTEE OF MANAGEMENT, BHAGWATI DEVI SANSKRIT UCHCHATTAR MADHYAMIK VIDYALAYA AND ORS. Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) The institution of the petitioners has been refused grant in aid by the impugned order dated 15.09.2010. The said order has been passed by Principal Secretary, Sanskrit Shiksha Anubhag, U.P. Shasan, in pursuance of the directions of this Court contained in the order dated 03.04.2014 passed in Writ -C No. 15335 of 2014, C/M Sri Deena Nath Tiwari Sanskrit Uchchattar Madhyamik Vidyalaya and another.

(2.) In disposing of the above writ petition this Court, had directed the respondent no. 1 of the said writ petition to consider the grievance of the petitioners with regard to entitlement of grant in aid after hearing the petitioners.

(3.) One of the ground on which the above order has been assailed is that without hearing the petitioners no order could legally be passed on the basis of talk on the telephone/mobile with the parties concern.