M.M.SUNDRESH, J. - (1.) Heard learned counsel for the parties.
(2.) We have also perused the documents filed and carefully considered the affidavits of the parties along with the written arguments filed.
(3.) Appeals have been preferred by the State of Uttar Pradesh laying a challenge to the judgment of the Division Bench of the Allahabad High Court dated 19.11.2018 holding that Regulation 101 framed under The Intermediate Education Act, 1921 (hereinafter referred to as "the Act") as amended is unconstitutional. Incidentally, few other appeals were disposed of by taking note of the aforesaid decision. Applications have also been filed to intervene/implead by such of those persons who are also appointed by these institutions as Class "IV" employees. Thus, appositely all these appeals are disposed of by a common order. THE ACT:- ;