SANGEETA CHANDRA,J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This petition has been filed by the petitioner challenging the order dated 21.10.2019 passed by the District Basic Education Officer, Ayodhya, withdrawing the recognition given to the petitioner to run the Junior High School.
(3.) It has been submitted by the learned counsel for the petitioner that the order impugned has been passed in violation of Rule 12 of the U.P. Right of Children to Free and Compulsory Education Rules, 2011 which provides a detailed procedure for withdrawal of recognition of a School being found guilty of violation of any condition of recognition prescribed under Rule 11. It has been submitted that the impugned order has been passed on the ground of alleged false affidavit being submitted by the Manager of the Institution which is already a subject matter of criminal proceeding in Case Crime No.284 of 2018 where F.I.Rs. were filed against the petitioner on 22.07.2018 and 19.10.2019 and their investigation is still pending and charge-sheet has not been submitted.;