JAGTENDRA SINGH JADON Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard Sri. Anjani Kumar, Advocate holding brief of Sri. Rajesh Tripathi, learned counsel for petitioners and learned Standing counsel for respondents.

(2.) The writ petition is directed against order dated 10.08.2004 (Annexure-16 to writ petition), passed by Regional Joint Director of Education, Agra Region, Agra (hereinafter referred to as 'RJDED') holding appointment of petitioners illegal and thereby disapproving the same and a writ of certiorari has been prayed to quash the same.

(3.) Facts in brief, giving rise to present writ petition, are that Arya Janta Inter College, Paigu, District Firozabad (hereinafter referred to as 'College') is a Secondary Education Institution recognized by the Board of High School and Intermediate Education, U.P. Allahabad (hereinafter referred to as 'U.P. Board') and governed by provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as 'Act 1921'), Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971(hereinafter referred to as 'Act 1971') and Uttar Pradesh Secondary Education (Services Selection Boards) Act, 1982 (hereinafter referred to as 'Act 1982').