C/M HORI LAL INTER COLLEGE THROUGH MANAGER SURESH CHANDRA HA Vs. STATE OF U.P. THROUGH PRIN. SECY. SECONDARY EDU. DEPTT. LKO.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel appearing for the State-respondents.

(2.) By means of order dated 15.12.2016, Sri Satish Kumar was permitted to intervene in the matter and he was allowed to address the Court through his counsel. Ms. Aneeta Singh Nagaur, holding brief of Sri D.P. Singh, has thus been heard on behalf of Sri Satish Kumar.

(3.) This petition by the Committee of Management of Sri Hori Lal Inter College, Bilgram, Hardoi challenges the order dated 12.08.2015, passed by the State Government whereby the institution has been de-recognised for admitting its students to the examinations conducted by the Board of High School and Intermediate Education, U.P., Allahabad (herein after referred to as the Board). The petitioners have also challenged the consequential order dated 21.08.2015, passed by the Additional Secretary of the Board pursuant to the order of the State Government dated 12.08.2015.