Irshad Ali, J. - (1.) Heard Sri G.C. Verma, learned counsel for the petitioners and to Sri Alok Sharma, learned Additional Chief Standing Counsel for the State respondents, Sri Vindhya Washini Kumar, learned counsel for respondent No.8.
(2.) By means of the present writ petition, the petitioners are challenging the orders 08.05.2018, 25.05.2018, contained as Annexure Nos.7 and 8 to the writ petition as well as the order dated 14.01.2019, contained as Annexure No.37 to the writ petition.
(3.) Brief fact of the case is that Sri Kanhaiya Bux Singh Laghu Madhyamik Vidyalaya, Madhawapur Tikri, Nawabganj, District Gonda was initially a junior high school from Class VIth to VIIIth and vide order dated 26.04.1980, recognition to the primary section was granted w.e.f. 01.07.1979. The junior high school from Class VIth to VIIIth was taken in the list of grant in aid vide Government Order dated 30.03.1989 along with other Vidyalayas and name of the petitioner's institution finds place at serial No.24. The junior high school was upgraded as high school vide order dated 17.03.2004 and subsequently upgraded as intermediate college vide order dated 04.09.2009.;