COMMITTEE OF MANAGEMENT KALYANKARI JUNIOR HIGH SCHOOL Vs. STATE OF U P
LAWS(ALL)-2010-9-74
HIGH COURT OF ALLAHABAD
Decided on September 09,2010

COMMITTEE OF MANAGEMENT KALYANKARI JUNIOR HIGH SCHOOL Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) We have heard Sri S.K. Mishra, for the Petitioner-Appellant. Learned Standing Counsel appears for the Respondents.
(2.) The Committee of Management, Kalyankari Junior High School, Baghra, Distt. Muzaffarnagar through its Manager Sri Ghanshyam Singh S/o Shri Indra Raj Singh has filed this Special Appeal under Chapter VIII, Rule 5 of the Rules of the Court against the judgment of Single Judge dated 17.1.2008 in Writ Petition No. 3183 of 2008 by which the writ petition to quash the order dated 7.12.2007 passed by the Secretary, Basic Education, Lucknow and to direct him to include Kalyankari Junior High School, Baghra, Distt. Muzaffarnagar in the grant-in-aid list of the State Government pursuant to notification dated 9.9.2006 was dismissed.
(3.) The Petitioner had earlier filed a Writ Petition No. 15467 of 2007, which was disposed of on 22.3.2007 with directions to decide the Petitioner's representation for grant-in-aid to the Junior High School in pursuance to the Notification dated 9.9.2006 issued by the State Government.;


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