C/M Of Shio Vidya Mandir Pacharu ... vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 5184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 54581 of 2012
 

 
Petitioner :- C/M Of Shio Vidya Mandir Pacharu Khiya Balia And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- R.N. Ojha,O.P. Ojha
 
Respondent Counsel :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Amreshwar Pratap Sahi,J.

The petitioners submit that they applied for recognition for running a basic school after complying with all the provisions of the Right of Children to Free and Compulsory Education Act, 2009. Learned counsel submits that till date no action has been taken inspite of the fact that a complete application in all respect has been moved  before the Respondent No.2.

Sri Sanjay Chaturvedi has accepted notice for respondent No.2.

This writ petition is, therefore, disposed of with a direction to the said respondent  proceed to examine the claim of the petitioners in accordance with rules and pass appropriate orders within a period of 2 months from the date of production of a certified copy of this order.

Order Date :- 16.10.2012

Manish