- (1.) The petitioners run a school known as Sri Dravi Nath Purva Madhyamik Vidyalaya, Manduri, Puchkhora, Azamgarh. This Institution was given recognition to run a Junior High School on 26.10.1984. The Institution, however, was unaided and, therefore, when the State Government came up with a Policy to grant aid to Junior High Schools by means of a Government Order dated 7.9.2006, the petitioners applied. When, on 2.12.2006, the name of the petitioners' Institution was not found in the list of Schools found eligible for getting aid, the petitioners filed a writ petition which was numbered as Writ Petition No. 67952 of 2006. The writ petition was finally disposed of on 20.4.2009 with a direction to the Regional Director of Education (Basic), Azamgarh Region, Azamgarh, to take a proper decision keeping in view the requirements of the Government Order dated 7.9.2006. However, on the filing of a Special Appeal, the matter was remitted back to the learned Single Judge who modified the earlier order dated 20.4.2009 passed in Writ Petition No. 67952 of 2006 and directed the Secretary (Basic) Education, Lucknow, to decide the petitioner's case within three weeks of the receipt of the application which would be submitted by the petitioners.
(2.) When thereafter on 15.4.2010, the petitioners' application was rejected on the ground that certain teachers were not appointed as per the Rules, the petitioners again filed a writ petition being Writ Petition No. 29572 of 2010. This writ petition was finally allowed on 13.7.2011 wherein it was found that the teachers whose appointment was alleged to have been done irregularly were actually regularly appointed teachers and this Court after quashing the order dated 15.4.2010 directed the State Government to take a fresh decision with regard to the application of the petitioners.
(3.) Thereafter, an order dated 18.11.2011 was passed by the Secretary (Basic) Education and again the petitioners' case was rejected. The petitioners, thereafter, filed the instant writ petition. When the instant writ petition was taken up on 14.3.2014, the following order was passed:- "Heard Sri R.K. Ojha, learned Senior Advocate, assisted by Sri Priya Ranjan Rai, learned Counsel for the petitioners, and learned Standing Counsel.;