- (1.) Heard Sri Rajan Upadhyay, learned counsel for the petitioners and Sri Dev Dayal, learned counsel appearing for respondent no.3 and learned Standing Counsel appearing for the State-respondents and have perused the record.
(2.) Present petition has been filed for directing and commanding the respondent no.1 to take the primary section of the petitioner's institution on the grant-in-aid list and to ensure payment of salary of teaching and non-teaching staff of the primary section of the institution also from the State Exchequer.
(3.) At the very outset, learned counsel for the petitioner and the learned Standing Counsel agree that the controversy involved in the present writ petition is fully covered by a decision of this Court dated 25.11.2019 passed in writ petition no.38357 of 2019 ( C/M Janta Inter College and Another vs. State of U.P.and Another ).;