- (1.) Special leave granted.
(2.) Heard. These two appeals are filed by the appellants, namely, the committee of Management, Jai Sita Ram Kisan Intermediate College, jhinjhana, District Muzaffamagar and the Manager, Jai Sita Ram Kisan intermediate College, against the judgment and order of the High court of allahabad in Civil Miscellaneous Writ Petition No. 10946, which was partly allowed, and Writ Petition No. 8929 of 1981, which was dismissed.
(3.) The High court arrived at its conclusion on an interpretation of regulation 26 of Ch. III of the Regulations framed under the U. P. Intermediate Education Act. The said regulation reads thus: "26.(1 The services of a permanent employee may be terminated by giving him three months' notice or three months' pay in lieu thereof on the ground of the abolition of the post which the employee is holding. The abolition may be due to one of the following reasons: (a) Retrenchment decided upon for reasons of financial stringency. (b) Abolition of subject. (c) Abolition of section or class. (2 For the purpose of computing the period of notice mentioned in clause (1 or for determining the amount to be paid in lieu thereof the period of summer vacation shall be excluded. ";