- (1.) HEARD Counsel for the petitioner and Standing Counsel for respondent-State Government.
(2.) JUNIOR High School Ropan Chapra, district Deoria (here-in-after referred to as the petitioner institution) is a recognized Junior High School. It was granted temporary recognition by order dated 12. 8. 1978 and permanent recognition with effect from 1. 7. 1984.
(3.) THE petitioner has come up in this petition for a direction to the respondent authorities to bring the aforesaid institution on the grant in aid list.;