CHINTAMANI UPADHYAYA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner is an officiating Principal of a recognized institution, namely, Shyam Krishna Inter College. He has instituted this writ proceedings for issuing a writ of certiorari to quash the order dated 20th August, 2015 passed by the second respondent, whereby petitioner's representation has been rejected against the transfer of the sixth respondent and the order dated 24th August, 2015.

(2.) A brief reference to the factual aspects would suffice.

(3.) Shyam Krishna Inter College, Thawaipar, Gorakhpur (for short, the "Institution") is a recognized intermediate college. It receives financial aid from the State Government. The provisions of U.P. Intermediate Education Act, 1921 (U.P. Act No. II of 1921), the U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (U.P. Act No. 24 of 1971), and the U.P. Secondary Education Services Selection Board Act, 1982 (U.P. Act No. 5 of 1982) are applicable to the Institution.