ANEES KUMAR HAJELA Vs. STATE OF U P

JUDGEMENT

(1.) All the aforesaid writ petitions raise common questions of facts and law and hence for convenience they are being disposed of by a common order.

(2.) U.P. State Electricity Board Inter College, Parichha (hereinafter referred as an Institution) is an Intermediate College run and managed by U.P. Rajya Vidyut Parishad. The Institution is recognised under the provisions of U.P. Intermediate Education Act 1921 and the regulations framed thereunder and the provisions of U.P. Secondary Education (Services Selection Board) Act 1982 and the rules framed therein are applicable. The Institution does not receive grant from the State of UP and liability to pay the salary rest with the U.P. Electricity Board. It is also not in dispute that the U.P. Electricity Board is a State within the meaning of Article 12 of the Constitution of India.

(3.) The dispute in these writ petitions is as to whether the regulation framed by the U.P. Electricity Board under Section 79(c) of the Electricity (supply) Act 1948 will govern the service conditions of the teachers who stands appointed in the Institution established by the UP Electricity Board or under Act of 1921.