RAMESH RANGANATHAN,J. - (1.) The delay in preferring the Special Appeal is not opposed by the learned counsel for the respondents and is, therefore, condoned. The Application seeking condonation of delay stands disposed of accordingly.
(2.) This appeal is preferred against the order of the learned Single Judge in Writ Petition (M/S) No. 203 of 2020 dated 05.03.2020, whereby the writ petition was disposed of.
(3.) The petitioner, in Writ Petition (M/S) No. 203 of 2020, has preferred the present appeal before us contending that the order under appeal suffers from a patent illegality, in as much as the very appointment of an authorized controller, for a minority institution, is contrary to Section 34(14) of the Uttarakhand School Education Act, 2006 (for short the "2006 Act").;