- (1.) Heard Sri K.Ajit, learned counsel for the petitioner and Sri Raghavendra Pratap Singh appearing for respondents no.2, 3 and 4 and the learned Standing Counsel appearing for respondent no.1 and perused the record.
(2.) In this writ petition the petitioner has prayed for the following relief : "issue a writ, order or direction including a writ in the nature of mandamus commanding the respondents to grant permanent recognition to the petitioner's institution as per the Government Order dated 13.8.1997 read with 19.5.2012."
(3.) Briefly stated the facts of the present case are that the petitioner is a junior high school and holds a temporary recognition certification. It is governed by the provision of U.P. Basic Education Act 1972 (hereinafter referred to as the U.P.Act). It is stated in paragraph 5 that the temporary recognition was granted to the petitioner in the year 1974-75 by the District Basic Education Officer, Mainpuri. In the letter of the District Basic Education Officer, Mainpuri dated 24.3.1992 (Annexure-2), it is mentioned that according to the Government Order No. 1784-15-6-90-18- ,l (7)/89 dated 24.7.1990 and the letter of the Director and Chairman, Basic Shiksha Parishad, Uttar Pradesh, Allahabad dated 20.7.1991, the petitioner's college is mentioned in the list of junior schools of Distt. Mainpuri at serial no. 94.;