RAJIV JOSHI,J. - (1.) Heard Sri Sunil Kumar Singh, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petitioners applied for bringing the Institutions under the grant-in-aid in pursuance to an advertisement dated 09.09.2006. Certain conditionalities in the aforesaid advertisement were challenged by various Institutions before this Court. The controversy relating to the offending clause in the advertisement travelled up to the Hon'ble Supreme Court. A Special Leave Petition was instituted before the Hon'ble Supreme Court. The Special Leave Petition was registered as S.L.P. (C) No. 4630 of 2008, State of U.P. and Others v. Committee of Management Mata Tapeshwari Saraswati Vidya Mandir and Others. The petitioners claim that they were impleaded as party respondents in the aforesaid Special Leave Petition. The said SLP was finally decided on 02.12.2009. Admittedly, the petitioners did not take any further action pursuant to the order passed by the Hon'ble Supreme Court. The petitioners are approaching this Court after nine years of the order passed by the Hon'ble Supreme Court. No satisfactory explanation for the delay in approaching this Court has been explained in the instant writ petition.
(3.) At this stage, learned counsel for the petitioner Sri Sunil Kumar Singh submits that he does not wish to press his claim on the foot of the application submitted in the year, 2006 and the order passed by the Hon'ble Supreme Court on 02.12.2009. He, however, submits that the petitioners Institution are liable to be brought under the grant-in-aid under the Government Order dated 17.01.2014.;