Allahabad High Court
C/M Jagriti Public School And Another vs State Of U.P. And 7 Others on 18 April, 2023
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 4587 of 2023 Petitioner :- C/M Jagriti Public School And Another Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Vivek Tripathi,Rajendra Pratap Singh Counsel for Respondent :- C.S.C.,Mani Yagyesh Tripathi Hon'ble Ajay Bhanot,J.
Basic Shiksha Adhikari, Deoria, shall appear in person on the next date of listing and shall file a personal affidavit bringing the following facts and particulars in the record:
A. The relevant mandatory provisions for grant of temporary recognition as well as permanent recognition to an institution.
B. The manner in which the institution had satisfied the eligibility criteria for grant of temporary recognition.
C. Full particulars of the infrastructure, number of class rooms, restrooms, etc. along with its dimensions.
D. Details and full dimensions of the playground existing in the institution.
E. Any other relevant details.
The affidavit shall also disclose as to how the Government Order dated 08.05.2013 which contemplates grant of deemed recognition to institutions was implemented in the instant case.
The petitioner shall also file an affidavit disclosing the status of the infrastructure, other facilities, dimensions of the playground along with relevant criteria provided for recognition.
Learned Standing Counsel to file counter affidavit before the next date of listing.
Put up this case on 03.05.2023 in the list of fresh cases.
Order Date :- 18.4.2023 Dhananjai