NATIONAL INTER COLLEGE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Radha Kant Ojha, Senior Advocate, assisted by Sri Shivendu Ojha, Advocate, Sri Ashok Khare, Senior Advocate, assisted by Sri Aklank Kumar Jain, Sri Anurag Shukla, Advocate, Sri Jamil Ahmad Azmi, Advocate, Sri Syed Khursheed Anwar Alvi, Advocate, Sri Shailendra, Senior Advocate, assisted by Sri S.M. Iqbal Hasan, Advocate, for petitioners, and Sri Manish Goel, Additional Advocate General assisted by Sri Subhash Rathi, Additional Chief Standing Counsel for respondents.

(2.) In all these 32 writ petitions, mainly filed by Committees of Management of various Secondary Educational Institutions, common questions of law and facts have been raised. Broadly, challenge is to amendment made in Regulation-17, Chapter-II of Regulations framed under U.P. Intermediate Education Act, 1921 (hereinafter referred to as 'Act, 1921'), notified vide Notification dated 20.03.2018 published in Official Gazette dated 24.03.2018. The petitioners have also challenged Government Order dated 12.03.2018. Since relief prayed in all these writ petitions are broadly similar, the same have been heard together and are being decided by this common judgment.

(3.) Learned counsel for parties have agreed to treat Writ Petition (Writ- A) No. 9650 of 2018 as a leading writ petition and referred to the pleadings thereof while addressing this Court.