AMARNATH ASHRAM TRUST SOCIETY Vs. GOVERNOR OF U P

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for borh the sides.

(3.) The appellant is a society registered under the Society Registration Act, 1860. It is running a public school at Mathura in the name of Amar Nath Vidya Ashram. The school is duly recognised by the Central Board of Secondary Education, New Delhi. It is challenging in this appeal the judgment and order passed by the High Court in Civil Misc. Writ Petition No. 16241 of 1992.