LAWS(ALL)-2021-12-193

KRISHNA NAND SINGH Vs. STATE OF U. P.

Decided On December 22, 2021
KRISHNA NAND SINGH Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has preferred the present petition inter-alia with the following prayer:-

(3.) Facts in brief as contained in the present writ petition are that institution in question namely Jangli Baba Intermediate College Gadwar District Ballia is a recognized Intermediate College, the same is on the grant in aid list by the State Government and all the teachers and employees are getting their salary from the State Exchequer as per the provisions of the U.P. High Schools And Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971.