Bharati Sapru, J. - (1.) PLEADINGS have been exchanged in this matter.
(2.) I have heard Learned Counsel for both sides. This writ petition has been filed by the Petitioners being aggrieved by an order dated 4.1.2007 passed by the Regional Assistant Director of Education (Basic), Azamgarh by which he has rejected the Petitioners' case for being brought on the grant -in -aid list.
(3.) THE only reason given in the impugned order is that the Petitioners' institution is junior high school.;