JANHIT MADHYAMIK VIDYALAYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Aditendra Singh, learned counsel for the petitioner and Sri Jitendra Narayan Rai, learned Additional Chief Standing Counsel for the Staterespondents.

(2.) The petitioner by means of the present writ petition has assailed the order dtd. 13/10/2018 passed by the respondent no.1-Special Secretary, Basic Education, Government of U.P., Lucknow rejecting the claim of petitioner for taking the institution of petitioner on grant-in-aid.

(3.) The facts in brief are that there is a Junior High School run under the name of Janhit Madhyamik Vidyalaya Machha, District Kanpur Dehat (hereinafter referred to as 'institution'). The said institution was granted temporary recognition as a Junior High School by order dtd. 18/6/1981 followed by permanent recognition granted by an order of the Assistant Director (Basic), 4th Region, Allahabad.