- (1.) As pure question of law is involved hence there is no need to call for counter affidavit.
(2.) Heard learned counsel for the petitioner as well as learned standing counsel for respondents.
(3.) Secondary schools recognized by U.P. Board of High School and Intermediate were required to deposit registration fees by 1-10-2006 for examination of 2007, petitioner deposited the fees on 3-10-2006 as is evident from Treasury Challan. Through Annexure 1 Rs. 13,000/- were deposited and through Annexure 2 Rs. 13360/- were deposited in Sub-Treasury Sakal Diha, district Chandauli.;