MAHESH PAL SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri B.L. Yadav, learned counsel for petitioner and learned Standing Counsel for State functionaries.

(2.) This writ petition has been filed assailing the order dated 24.01.2014, whereby respondent no. 3 rejected representation of petitioner seeking regularisation of his services and payment of salary.

(3.) Facts in brief are that one Adarsh Higher Secondary School, Jirauli Hari Singh, Aligarh (hereinafter referred to as "Institution") is a recognised and aided educational Institution governed by provisions of U.P. Intermediate Education Act, 1921.