- (1.) HEARD Counsel for the parties and perused the record.
(2.) PETITIONER's institution, Yogya Junior High School Muhiuddinpur, Etah is a racogni?ed institution which was likely to be taken for grand-in-aid by the state Government along with 800 institutions.
(3.) IT is stated that the 800 institutions were taken for grant-in-aid on 2. 12. 2006 but the petitioner's institution was not taken for grant-in-aid on the basis of wrong report dated 21. 11. 2006 submitted by the District Inspector of schools. The petitioner has made a representation dated 10. 11. 2006 before respondent No. 3 in this regard but no avail, hence this writ petition.;