NAVIN KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Notice on behalf of Respondents No. 1 to 3 has been accepted by the learned standing counsel. Notice on behalf of Respondent No. 5 has been accepted by Shri K.B. Dixit, advocate.

(2.) Counsel for the parties agree that the writ petition may be finally disposed of at this stage without calling any further affidavits specifically in view of the order proposed to be passed today.

(3.) Ghatam Deo Inter College, Vahanpur Patara, Mainpuri is an aided and recognized institution under the Intermediate Education Act, 1921. The provisions of Act No. 24 of 1971 (Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971) are also applicable to the said institution.