Anil Kumar,j. - (1.) Heard learned counsel for the parties and perused the record.
(2.) By means of present writ petition, petitioners have prayed for quashing of the impugned order dated 26.12.2007 passed by respondent no.3/Director of Education (Basic), U.P. at Allahabad.
(3.) Facts, in brief, of the present case are that in the city of Fatehpur, there is an Institution known as Thawaishwar Purva Madhyamik Vidyalaya, Thawai, Fatehpur (in short 'Institution') is a recognized Basic Junior High School from the State of U.P under U.P. Basic Education Act, 1972.;