SHIV KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Suresh Chandra Verma on behalf of the petitioner and learned standing counsel on behalf of respondent Nos. 1 to 3. It is not necessary to issue notice to respondent Nos. 4 and 5 in view of the order proposed to be passed in the present writ petition.

(2.) Sakaldeeha Inter College, Chandauli is an institution recognized under the provisions of the Intermediate Education Act. The said institution has been established by a society, duly registered under the Societies Registration Act in the name and style of Shiksha Pracharini Sabha Sakaldiha, district Chandauli.

(3.) According to petitioner the said institution is run and managed strictly in accordance with the approved scheme of administration of the institution. It is also an admitted position that an authorised controller has been appointed in the institution and has been in effective control of the institution for last more than 30 years.