- (1.) Heard Sri Surendra Pratap Singh, learned counsel for the petitioner as well as Sri Rohit Verma, learned Standing Counsel.
(2.) The question of recognition of the petitioner under the Intermediate Education Act, 1921 was considered by the State Government which gave its approval for the same on 13.06.1986, however, the certificate of recognition was issued by the Board of Intermediate Education, U.P. on 01.12.1986. Section 7-AA was inserted in the year 1986 w.e.f. 14.10.1986 to the effect that henceforth the recognition shall be granted without financial assistance to the Institutions, thus, as per the policy of the State Government those Institutions recognised under the Act prior to 14.10.1986 alone were eligible for being considered for grant in aid.
(3.) As the certificate of recognition was issued to the petitioner by the Board on 01.12.1986, therefore, treating it as ineligible, the petitioner was not considered for grant in aid.;