- (1.) R. H. Zaidi, J. Heard learned coun sel for the petitioner, learned Standing Counsel and also perused the record.
(2.) BY means of this petition, petitioner prays for issuance of a writ, order or direc tion in the nature of mandamus command ing the respondent Nos. 1 & 2 to bring the name of the petitioner's institution on the grant-in-aid list dated 18-1-1999, prior to the institution, which were granted recognition subsequent to the institution of the petitioners and which have been brought on the grant-in-list. It has been stated that petitioner's institution was granted permanent recog nition on 21-2-1985 and since then the institution has been imparting education to the students and did not commit any breach of the terms and conditions of the recognition. Therefore, the petitioner's institution was entitled to be brought in the list of institution receiving grant-in-aid. It has also been stated that the respon dents have brought the institution on the grant-in-aid list which were granted per manent recognition, after recognition was granted to petitioner's institution. There fore, they are liable to be directed to bring the petitioner's institution on the grant-in-aid list. A counter- affidavit had already been filed on behalf of the respondents in which the facts stated in the writ petition have not been denied, only it has been stated that it was due to the mistake of the authority concerned that the petitioner's institution was not brought on the grant-in-aid list. In view of these facts, this peti tion deserves for be allowed. The writ petition succeeds and is allowed. The respondents are directed to bring the name; of the petitioner's institu tion on the grant-in-aid list prior to the institution which were granted permanent recognition after the permanent recogni tion was granted to the petitioner's institu tion with in a period of one month from the date a certified. copy of this order is com municated to Respondent No. 1. Petition allowed. .;