Ashok Kumar,J. - (1.) Heard Sri Uma Nath Pandey, learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) Brief facts of the case are that the petitioner is a registered society and runs an educational institution in the name and style of Ram Daun Ram Raj Pre-Secondary School, Bawanapur, District Basti. The school is registered under the Societies Registration Act, 1860. The said educational institution has been established for providing the education to the children of the locality where the institution is established. The said institution is duly recognised by the State Government and a temporary registration was granted in the year 1981, whereas the permanent registration has been granted vide order dated 31.8.1985. The petitioner claims that after obtaining the permission for selection process the selection proceedings were completed and the documents as so required were forwarded to the District Basic Education Officer for his approval. The District Basic Education officer after due care and examination of the documents granted the approval vide his order dated 23.12.1988.
(3.) In para 11 of the writ petition the petitioner states that the State Government has issued a Government Order dated 7.9.2006 inviting the applications for bringing the institution of Junior High School on grant-in-aid list of State Government which fulfills the norms and condition prescribed in Government Order.;