AMRESHWAR PRATAP SAHI,VIVEK KUMAR BIRLA, JJ. - (1.) Heard Sri Shailendra, learned counsel for the appellant and the learned Standing Counsel for the respondents.
(2.) This appeal questions the correctness of the judgement of the learned Single Judge dated 18th August, 2011 whereby the writ petition filed by the appellant -petitioner challenging the order dated 20th June, 2008 passed by the respondents refusing to bring the institution under the grant -in -aid list of the State was dismissed.
(3.) The learned Single Judge has upheld the order of the State Government, and has further opined that in view of the Government Order dated 16th January, 2008 having not been challenged, the right of consideration of the appellant under the application of 29.9.2006 no longer survives. Thirdly the learned Single Judge made an observation that if the appellant is now fulfilling the terms and conditions, it shall be open for the institution to apply before the State Government to consider accordingly provided there is a scheme in future for bringing the institution under the grant -in -aid list.;