- (1.) HEARD Mr. Gaurav Mehrotra in support of this petition. Ms. Sangeeta Chandra, learned Standing Counsel for the State Government appears for respondent Nos. 1 to 6. Mr. Sanjai Kumar appears for respondent No. 7. Respondent No. 8 has been served.
(2.) THE petitioner herein claims to be an educational society. It had applied for setting up a Secondary School-cum-Intermediate College at Block Jhanjhari in District Gonda in pursuance to the advertisement dated 7. 7. 2006 issued by the District Inspector of Schools who is respondent No. 6.
(3.) IT had so happened that the petitioner's claim was not entertained but the claim of respondent No. 7 had come to be entertained. An order was passed on 14. 9. 2006 by the committee of some seven officers which held that the respondent No. 7 was fulfilling the necessary requirements and the others applicants were not. This order was challenged by the petitioner by filing one earlier writ petition being Writ Petition No. 6823 (M/b) of 2006. The Division Bench which heard the matter recorded as follows : "learned Counsel for the parties agree that before taking any decision on the recommendation of the selection committee, the representation of the petitioner be considered and disposed off by a reasoned order in accordance with law, expeditiously. With these observations with the consent of parties, the writ petition is disposed of finally. ";