COMMITTEE OF MANAGEMENT SRI TEJ BAHADUR SINGH INTERMEDIATE COLLEGE NIGOH Vs. DIRECTOR OF EDUCATION SECONDARY ALLAHABAD

JUDGEMENT

(1.) The order dated 9.9.1998. Annexure-24 to the writ petition, passed by Sri Basudev Yadav, respondent No. 7, Joint Director of Education. Varanasi Region. Varanasi by which City Magistrate respondent No. 5 has been appointed Authorised Controller for a period of one year under the provisions of Section 6 (3) of the U. P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act. 1971 (hereinafter referred to as the Act, 1971) has come to be challenged by means of this writ petition.

(2.) Counter, Supplementary counter and rejoinder-affidavits have been exchanged.

(3.) The parties counsel agreed that this writ petition be disposed of finally on merits on the basis of the material available on record.