- (1.) Heard learned counsel for the appellant and learned Standing Counsel for the respondents.
(2.) This special appeal is directed against the order dated 10.01.2020 passed by Learned Single Judge of this Court dismissing Writ C No. 754 of 2020 (Saraswati Inter College Vs. State of U.P. and another) preferred by the appellant before this court.
(3.) The impugned order dated 10.01.2020 runs as hereunder : "Heard learned counsel for the petitioner and learned Standing Counsel for the State-Respondent. Present Writ Petition under Article 226 of the Constitution of India has been filed with the following prayer: "(A) Issue a writ, order or direction in the nature of mandamus commanding the respondent no.2 to decide the representation dated 14.11.2019 filed by the petitioner-institution by a reasoned and speaking order and in accordance with law. (B) Issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to accord sanction to the petitioner-institution to conduct the High School and Intermediate Examination for the year 2020." ;