NARDHARMA BALIKA VIDDYALAYA THRU PRABANDHAK/ADHAYAKSH & ANR. Vs. THE SACHIV MADHAYAMIK SHIKSHA PARISHAD ALLAHABAD AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Additional Chief Standing Counsel for the respondents.

(2.) Pursuant to the order dated 24.09.2015, the Deputy Secretary (Recognition), Madhyamik Shiksha Parishad, Regional Office, Allahabad is present. He has produced the entire record which has been perused by the Court.

(3.) The petitioner is an institution which earlier made an application seeking recognition from the Madhyamik Shiksha Parishad, which was rejected by means of the order dated 18.11.2011. The petitioner thereafter filed a Writ Petition No.2714 (M/S) of 2015 disclosing therein that application of the petitioner seeking recognition was rejected by means of order/letter dated 18.11.2011. It was also pointed out by the petitioner in the said writ petition that the petitioner has rectified/removed the deficiencies pointed out in the order/letter dated 18.11.2011, on the basis of which earlier application seeking recognition was rejected.