REGENT COMPUTRONICS PVT. LTD.

VIPIN Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

KRISHNA PAL SINGH VS. STATE OF U.P. HAS BEEN [REFERRED TO]
KM. PRABHAWATI DIXIT VS. U.P. MADHYAMIK SHIKSHA SEWA AYOG,ALLAHABAD [REFERRED TO]
RAJIV KUMAR VS. STATE OF U.P. [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
BHARAT COOPERATIVE BANK (MUMBAI) LTD. VS. COOPERATIVE BANK EMPLOYEES UNION [REFERRED TO]
AFZAL AHMAD VS. STATE [REFERRED TO]
KESARWANI SHEETALAYA VS. PRESIDING OFFICER INDUSTRIAL TRIBUNAL I THE DEPUTY LABOUR COMMISSIONER [REFERRED TO]
SANDEEP VS. STATE OF U P [REFERRED TO]
PRINCIPAL ADARSHINTER COLLEGE VS. STATE OF U P [REFERRED TO]
JAWAHAR LAL VS. DEPUTY DIRECTOR OF EDUCATION MADHYAMIK VINDHYACHAL REGION [REFERRED TO]
COMMITTEE OF MANAGEMENT LALA BABU BAIJAL MEMORIAL INTER COLLAGE LODIPUR GHAZIABAD VS. STATE OF U P [REFERRED TO]
DR. RAMJI DWIVEDI VS. STATE OF U.P. AND OTHERS [REFERRED TO]
DURGESH KUMARI VS. STATE OF U.P. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioner claims appointment as a Sweeper in an Intermediate College, namely, Shri Jawahar Inter College, Bamnauli, District Baghpat which is an institution governed by the provisions of the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder.

(2.) The power of the head of the institution, namely, the Principal/Headmaster to appoint a Class IV employee in an Intermediate College is provided for under Chapter I Regulation 10 read with Chapter III Regulation 100 of the regulations framed under the U.P. Intermediate Education Act, 1921.

(3.) The power to frame regulations vests with the Board as defined under Section 3 of the Act and the word regulations have been defined under Section 2(e) of the Act. The State Government, however, has powers to modify, rescind or issue any orders in relation to such regulations as per Section 9(4) of the 1921 Act read with Section 2(f) thereof.

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VIPIN Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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