PRABHAWATI SHIKSHAN SANSTHAN RAMGAON THRU MANAGER O.P. VERMA Vs. STATE OF U.P. THRU PRIN. SECY. BASIC EDUCATION LKO

JUDGEMENT

(1.) Heard Sri Nripendra Mishra, learned counsel for the petitioner. Notice has been accepted on behalf of the respondent no. 1 and 2 by the office of the Chief Standing Counsel. Respondent no. 3 and 4 are represented by Sri Ghaus Beg.

(2.) The petitioner is an institute recognized under The Right of Children to Free and Compulsory Education Act, 2009 and has filed the instant writ petition assailing the order dated 04.09.2019 by which the recognition of the petitioner-institution has been revoked. It is the specific and categoric case of the petitioner that before cancelling the recognition no show cause notice was issued to the petitioner and as such the impugned order has been passed without complying with the provisions contained in Rule 16 of The Right of Children to Free and Compulsory Education Rules, 2016.

(3.) This Court considering the submissions of learned counsel for the petitioner had called upon the counsel appearing for the opposite party no. 2 and 3 and summoned the records to ascertain the facts as to whether any show cause notice was issued to the petitioner and if so how was it served.