COMMITTEE OF MANAGEMENT Vs. STATE AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this writ petition, Petitioner has sought writ in the nature of certiorari quashing the impugned order dated 12.11.2010 (Annexure No. 10 to the writ petition), passed by Respondent No. 3.

(3.) PERUSAL of the impugned order shows that this order has been passed under the Provisions of the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971. Learned Senior Advocate, appearing on behalf of the Petitioner, drew attention of this Court to the Section 60 of Uttaranchal School Education Act, 2006. Said Section is being reproduced as under: