JEET LAL SAROJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.K. Ojha, learned Senior Counsel assisted by Sri Shivendu Ojha, learned counsel for the writ petitioner, Sri Pradeep Kumar Shahi, learned Additional Chief Standing Counsel who appears for respondents No. 1 and 2, Sri R.C. Dwivedi, learned counsel who appears for respondent No. 3 and Sri Prabhakar Awasthi, learned counsel who has put in appearance on behalf of respondent No. 4.

(2.) Since affidavits have been exchanged between the parties and the learned counsel for the parties do not propose to file any further affidavits, thus, with the consent of the parties, the writ petition is being decided at the fresh stage.

(3.) The facts of this case shorn off unnecessary details as worded in the writ petition are that the third respondent, Sarswati Shiksha Sadan Intermediate College Marrron, Handia, District Prayagraj (in short respondent institution) is a recognized and aided institution under the provisions of Uttar Pradesh Intermediate Education Act, 1921, the provisions of U.P. (Services Selection Board) Act, 1982 as well as Uttar Pradesh High School and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971 are applicable.