- (1.) Heard the learned counsel for the petitioner, Sri G.C. Verma.
(2.) The petitioner has challenged the orders dated 29.2.2016 and 17.3.2016 passed by the Principal Secretary, Secondary Education rejecting the case of the petitioner for being taken under grant-in-aid in pursuance of the Constitution Bench judgment rendered by the Hon'ble Supreme Court in Pawan Kumar Dwivedi Vs. State of U.P.
(3.) It has been submitted by the learned counsel for the petitioner that the petitioner' institution has an attached primary section which primary section runs under a different name, viz Lok Nayak Harijan Shishu Shiksha Sadan. The Basic Education Officer gave temporary recognition to the primary section running classes I to V by his order dated 24.3.1992 and permanent recognition was granted on 13.3.1996.;