Devendra Kumar Upadhyaya, J. - (1.) Heard Sri Raj Priya Srivastava, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Neeraj Chaurasiya, learned counsel representing respondent nos.5 and 6.
(2.) Sri R.K.Shukla, Advocate who has lodged a caveat on behalf of complainant has also been given right to intervention in terms of the provisions contained in Chapter XXII Rule 5-A of the Allahabad High Court Rules, 1952, though the complainant has not been arrayed as respondents.
(3.) This petition by an institution assails the validity of decision dated 27.06.2017 taken by the Regional Recognition Committee, which has been communicated to the petitioner vide order dated 27.06.2017, annexed as anneuxre no.1 to the writ petition.;