RAM TAHAL Vs. REGIONAL INSPECTRESS OF GIRLS SCHOOLS

JUDGEMENT

(1.) Heard Sri Arvind Srivastava, learned counsel for appellant, Sri Shivam Shukla, learned counsel for respondent 2 and perused the record.

(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment dated 26.02.2009 passed by learned Single Judge whereby writ petition filed by Committee of Management of Dayanand Hansmukhi Devi Girls Inter College, Macrobertganj, Kanpur (hereinafter referred to as "College") was allowed.

(3.) Facts in brief giving rise to present appeal are that College is a Secondary Education Institution governed by the provisions of "U.P. Intermediate Education Act, 1921" (hereinafter referred to as "Act 1921"). Payment of salary to teaching and non-teaching staff is governed by the provision of "U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act 1971" (hereinafter referred to as "Act 1971"). Recruitment of teaching staff is governed by the provisions U.P. Secondary Education Services Selection Boards Act, 1982 (hereinafter referred to as "Act, 1982")