VIJAI KUMAR KESHARWANI Vs. STATE OF U P

JUDGEMENT

(1.) This intra court appeal arises out of the judgment and order dated 12.11.2014, passed in Civil Misc. Writ etition No.60810 of 2005, whereby the learned Single Judge has dismissed the writ petition as being misconceived.

(2.) We have heard Shri Tripathi, learned counsel for the appellant and learned Standing Counsel for the respondents and have gone through the relevant records.

(3.) Briefly stated the background facts are that the applications for grant of recognition of four institutions were rejected by respondent no.3 Additional Secretary Madhyamik Shiksha Parishad vide order dated 27.07.2002 on the ground that those Colleges had played a fraud by presenting a forged Government Order for grant of recognition. The S.P. Balika Inter College Begum Bazar Bamrauli, District Allahabad (hereinafter referred to as 'College') was one of those institutions, of which the appellant is Manager. The aforesaid order of Additional Secretary Madhyamik Shiksha Parishad, rejecting the claim of appellant's institution for further recognition, was challenged by means of another Civil Misc. Writ Petition No.48945 of 2003, in which this Court vide order dated 01.03.2005, while quashing the order dated 27.07.2002 directed the Additional Secretary Madhyamik Shiksha Parishad to hold an inquiry and pass fresh orders after giving opportunity of hearing to the petitioner.