MALVIYA INTER COLLEGE Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Alok Dwivedi, learned counsel for the petitioner and the learned Standing Counsel appearing for respondents.

(2.) Sri Yogish Kumar Saxena, learned counsel states that he had filed a caveat application on 17/5/2022 on behalf of the President of the Committee of Management.

(3.) Background of the case are that the petitioner's institution is recognised under the U.P. Intermediate Education Act, 1921 and the Rules and Regulation framed thereunder. The institution is under grant-in-aid list of the State Government and payment of salary of its teachers and employees is being made under the provisions of the U. P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971.