COMMITTEE OF MANAGEMENT, JAWAHAR INTER COLLEGE AMARGARH, BULANDSHAHR THROUGH ITS MANAGER AND ANOTHER Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) HEARD Shri Ashok Khare, learned Senior Counsel for the petitioners and the learned Standing Counsel for all the respondents.

(2.) THIS matter was entertained and vide order dated 3.11.2009, the learned Standing Counsel was called upon to obtain instructions as to under which provision of law the Director is the approving authority or the promot­ing authority for processing selections against Class-Ill posts in Intermediate Colleges governed by the provisions of U.P. Intermediate Education Act, 1921 and the regulations framed there under.

(3.) SHRI K.K. Chand, learned Standing Counsel has produced the Government order dated 5th November, 2009, which takes notice of the said fact that the decision dated 7.10.2009 had been taken in a meeting presided over by the Minister of Secondary Education where it was decided that such clearance should be taken in view of the resolution passed in the said meeting chaired by Hon'ble Minister. The Government Order clarifies that the Government Order which had been issued earlier in pursuance of such meeting dated 14.10.2009 has now been stayed and as a consequence of the same, the Director of Education has issued a letter on 6th November, 2009.