R N DWIVEDI INTER COLLEGE THRU RAMA KANT DWIVEDI Vs. STATE OF U P THRU PRIN SECY SECONDARY EDU LKO & OR

JUDGEMENT

(1.) Heard Dr. L.P. Misra, assisted by Sri Pankaj Kumar Mishra, learned counsel for petitioner, learned State counsel and perused the record.

(2.) In the city of Pratapgarh, there is an institution known as R.N. Dwivedi Inter College (hereinafter referred to as the college) duly recognized Intermediate College by the U.P. Secondary Education Board, Allahabad and the provisions of U.P. Intermediate Education Act, 1921 and the rules and regulations framed thereunder are applicable in the college.

(3.) It is submitted by learned counsel for petitioner that the college is not receiving any kind of aid for payment of salary to the teachers and employees of the college under the U.P. High Schools and Intermediate Payment of Salary of Teachers, 1971.