JUDGEMENT
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(1.) HEARD learned Counsel for the parties and perused the record.
(2.) PETITIONERS institution, Sant Ravidas Primary Pathsala Karhava, azamgarh was granted permanent recognition by Basic Shiksha Adhikari, azamgarh vide order dated 21. 4. 1993. The Staff of the said institution are getting salary from the sources of the Management fund.
(3.) IT is submitted that the petitioner institution is entitled to get grant-in-aid from the State Government after bringing it on grant-in-aid list, as the petitioner society confirms all the conditions in various Government Orders regarding eligibility of grant-in-aid to Primary institution. In this regard the petitioner has also made representations before the authority concerned but to no avail.;
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