JAGDAMBA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This petition has been filed challenging the order dated 27.02.2008 passed by the opposite party no.2-Joint Director Education, Faizabad, as contained in Annexure No.1 to the petition.

(3.) It has been submitted by the learned counsel for the petitioner, who is the Adhyaksh, Ayodhya Prasad Bachchoo Lal Uchchatar Madhyamik Vidyalaya, Bangaon, Tehsil Tarabganj, District Gonda, which runs the School that such order could not have been passed. It is wholly without jurisdiction as there is no such power for reviewing the earlier order given to the Joint Director, under U.P. Junior High School regarding (Payment of Salary to Teachers and other Employees) Act, 1978.