REGENT COMPUTRONICS PVT. LTD.

VED PRAKASH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

SURESH CHANDRA VS. DISTRICT INSPECTOR OF SCHOOLS,SAHARANPUR [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF BOMBAY [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. NAWAB HUSSAIN [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
WORKMEN OF COCHIN PORT TRUST VS. BOARD OF TRUSTEES OF THE COCHIN PORT TRUST [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
NASEEM BANG VS. STATE OF UTTAR PRADESH [REFERRED TO]
PRABHAT KUMAR SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
LAXMI KANT BAJPAI VS. HAZI YAQOOB [REFERRED TO]
GREATER MOHALI AREA DEVELOPMENT AUTHORITY VS. MANJU JAIN [REFERRED TO]
RADHA RAIZADA VS. COMMITTEE OF MANAGEMENT VIDYAWATI DARBARI GIRLS INTER COLLEGE AND [REFERRED TO]
ANILESH PRATAP SINGH VS. STATE OF U P [REFERRED TO]
MAHESH KUMAR GUPTA AND ORS. VS. STATE OF U.P. AND ORS. [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]
NEELIMA SRIVASTAVA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Anil Bhushan, learned Senior Counsel, asisted by Sri Amit Kumar Srivastava, learned counsel for the petitioners and Sri Neeraj Tripathi, learned Additional Advocate General, assisted by Sri Shashank Shekhar Singh, Additional Chief Standing Counsel for respondents no. 1 to 4.

(2.) The petitioners, who are four in numbers, have assailed the order dtd. 23/8/2018 passed by the Director of Education, (Secondary), Government of U.P., Lucknow and order dtd. 28/10/2021 passed during the pendency of the writ petition by the Regional Level Committee and have further prayed for a writ of mandamus directing the Joint Director of Education to pay arrears of salary.

(3.) The facts in brief are that D.A.V. Inter College, Aryapur Khera, Mainpuri (hereinafter referred to as 'the College') is a recognized Institution under the provisions of U.P. Intermediate Education Act, 1921 and Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971 is applicable in the present case.

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VED PRAKASH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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