RAM SWAROOP TYAGI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri K.Ajit, learned counsel for petitioners, learned Standing Counsel for the State, Sri Bhola Nath Yadav, learned counsel appearing for respondents no.2 to 4 and Sri Ajay Kumar Sharma, learned counsel appearing for respondent no.5-Committee of Management of Nehru Kisan Vidyalaya Junior High School, Nakud, Saharanpur.

(2.) Nehru Kisan Vidyalaya Shiksha Parishad, Nakud, Saharanpur runs a Junior High School in the name of Nehru Kisan Vidyalaya Junior High School, Nakud, Saharanpur. Initially, the institution was recognized in the name of Shri Nehru Primary Pathshala, Nakud and later on, the institution was raised to the level of Junior High School in the year 1966 and the provisional recognition was granted to Nehru Kisan Vidyalaya Junior High Schol, Nakud, Saharanpur on 24.11.1966. The said provisional recognition continued on year to year basis till the institution was ultimately granted permanent recognition on 04.11.1977.

(3.) Under challenge in the instant writ petition is the notification dated 24.09.2007 issued by the Secretary, Uttar Pradesh Basic Shiksha Parishad, whereby the decision of Uttar Pradesh Basic Shiksha Parishad to de-recognize the institution in question has been communicated.