C/M Smt. Nanka Devi Laghu ... vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 15010 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 7459 of 2022
 

 
Petitioner :- C/M Smt. Nanka Devi Laghu Madhyamik Vidyalaya Bairiya Surjanpur,Gonda Thru. Manager And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Basic Education, Lko. And Others
 
Counsel for Petitioner :- Girish Chandra Verma
 
Counsel for Respondent :- C.S.C.,Chandra Bhushan Singh Nishad,Vindhya Washini Kumar
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed for the following relief:

"(i) issue a writ, order or direction in the nature of mandamus directing the opposite party no.1 to provide the grant-in-aid to the petitioner's vidyalaya as per Government Order dated 07.09.2006 w.e.f. 01.12.2006, as per the judgment passed by the Hon'ble Supreme Court on 02.12.2009.

(ii) issue a writ, order or direction in the nature of mandamus commanding the opposite party no.1 to provide the grant-in-aid to the petitioner's vidyalaya immediately as per mandate of the Hon'ble Supreme Court issued in case of State of U.P. Vs. Mata Tapeswari & others.

......"

Considering the fact that the application of the petitioner has not been decided, the present petition is disposed off giving direction to respondent no.1 to consider the case of the applicant in accordance with law and decide the same with all expedition, preferably within a period of four months from the date of production of a copy of this order.

The petitioner shall be at liberty to file any fresh application in support of the earlier applications, if he deems fit.

It is made clear that this Court has not gone into the merits of the claim of the petitioner at this stage, which shall be decided by respondent no.1 while deciding the application of the petitioner.

Order Date :- 21.10.2022

nishant