Shishir kumar, J. - (1.) HEARD the learned counsel for the petitioners and the learned Standing Counsel. The grievance raised in the writ petition by the petitioners is that the institution in question which was brought under grant in aid without any order in writing, the same has been withdrawn or stopped. The petitioners have filed the present writ petition and by the order dated 4.7.2007 this Court had granted time to the respondents to file a counter affidavit. Further on 29.1.2008 six weeks' time was granted to the learned counsel for the respondents to file counter affidavit. In spite of the aforesaid fact no counter affidavit has been filed. Learned counsel for the petitioners submitted that the limited prayer made in the present writ petition is to decide the representation dated 18.4.2007 filed by the petitioner as Annexure-6 to the writ petition raising a grievance to the respondent Basic Shiksha Adhikari regarding stopping the grant under the Tri Language Scheme. Learned Standing Counsel has got no objection if a direction is issued to respondent no.2 to pass appropriate orders considering the representation of the petitioner. In view of the aforesaid fact without expressing any opinion on merit, the present writ petition is disposed of finally directing the respondent no.2 Basic Shiksha Adhikari, Allahabad to consider and decide the representation of the petitioners, Annexure-6 to the writ petition by a speaking and reasoned order in accordance within law within a period of one month from the date of production of a certified copy of this order before him. No order is passed as to costs.;