C/M KASHI BALIKA SHIKSHA NIKETAN INTER COLLEGE THR Vs. STATE OF U P THRU PRIN SECY SECONDARY EDU LKO & OR

JUDGEMENT

(1.) Pursuant to the earlier order, the Special Secretary in the Department of Secondary Education, U.P. is present.

(2.) Heard Sri Prabhat Kumar, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.

(3.) This petition by an institution imparting education upto intermediate level challenges the order dated 18.12.2015, passed by the Director of Secondary Education, U.P., Lucknow, whereby claim of the petitioner-institution for creation of additional five Class-IV posts has been rejected.