SUNIL PATHAK Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned senior counsel assisted by Sri Amit Manohar for the petitioner, Sri Sandeep Agrawal holding brief of Sri Rahul Sahai for Committee of Management and learned standing counsel for State respondents.

(2.) By this petition, the petitioner has challenged the order dated 25.9.2006 passed by Manager of the institution as well as resolution No. 1 dated 21.9.2006 mentioned in the order dated 25.9.2006 contained in Annexure 19 of the writ petition and order dated 28/29.8.2006 passed by the District Inspector of Schools, Badaun contained in Annexure 16 of the writ petition.

(3.) The brief facts leading to the case are that Ganga Deen Inter College, Gurnaviganj, Badaun (hereinafter referred to as 'the institution') is a recognized institution under the provisions of U.P. Intermediate Education Act, 1921 and the payment of salaries of teachers and other staffs of the institution is governed by the provisions of U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other employees) Act, 1971. The selection, appointment and other disciplinary matters of teachers of recognised institution are governed by the Uttar Pradesh Secondary Education Services Selection Boards Act, 1982.