D. P. S. Chauhan, J. - (1.) The Committee of Management Shanti Niketan Vidyapeeth Chhibramau, district Farrukhabad and its Manager have approached this Court under Article 226 of the Constitution of India for quashing the impugned order dated 6 3-1993 (Annexure No. 12 to this writ petition and also for issuance of the direction to the respondents for bringing the institution on the list of grand-in-aid.
(2.) The brief facts of this case are that the society registered under the provisions of the Societies Registration Act, 1860 known as Shanti Niketan Vidyapeeth Chhibramau established a Junior High School known as Shanti Niketan Vidyapeeth Chhibramau, Farrukhabad, (for brevity hereinafter refered to as "institution") which was duly recognised by the U. P. Basic Shiksha Parishad in the year 1971 and since then the institution is satisfactory functioning and imparting education for the last 22 years without receiving grant-in-aid.
(3.) The institution in its establishment as has been alleged started running in a building standing on the land granted by the Zila Parishad, Farrukabad and the Committee of Management of the Institution constructed additional pucca building thereon for running the classes,;