SURENDRA KUMAR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) The reliefs sought in this petition are so many and so much lavish in detail, that it would be wise to quote the prayer clause verbatim. The prayer clause (limited to the material reliefs alone here) reads:

(2.) Out of these manifold reliefs, the learned Counsel for the petitioner in his wisdom has not pressed Relief Nos. (vii) and (viii) at the hearing.

(3.) In order to appreciate the petitioner's grievance, the redressal whereof he seeks, it would be apposite to refer to facts that have given rise to this petition. The Ram Prasad Bismil Higher Secondary School, Divnapur, District Bareilly is a recognized College under the Uttar Pradesh Intermediate Education Act, 1921 (for short, 'the Act of 1921'). The aforesaid intermediate college shall hereinafter be referred to as 'the College'. The College is in receipt of grant-in-aid from the State Government and salaries to its teachers and other employees are paid out of funds provided by the State Government under the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971. The said Act shall hereinafter be called as 'the Act of 1971'.