GAURAV SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1 to 3 and to Sri Vinod Kumar, learned counsel for respondent No.4.

(2.) This writ petition was dismissed vide judgment and order dated 31.8.2018, against which, Special Appeal No.974 of 2018 was filed, which was allowed and the matter was remanded vide judgment and order dated 3.10.2018 before the learned Single Judge.

(3.) Brief fact of the case is that Vimla Devi Brijmohan Singh Inter College, Sarai Prayag, Kannauj is a recognized institution under the provisions of U.P. Intermediate Education Act, 1921. The institution is receiving grant in aid from the State Government, therefore, the provisions of U.P. Act No.24 of 1971 are applicable inasmuch as the provisions of U.P. Secondary Education Services Selection Board Act, 1982 as amended up to date are applicable.