- (1.) These appeals are filed against the common judgment and order dated 05.10.2006 passed by the High Court of Judicature at Allahabad in Special Appeal Nos. 728 and 729 of 1999 whereby the Division Bench of the High Court allowed both the appeals filed by respondent No.1 herein and set aside the order dated 30.07.1999 passed by the Single Judge of the High Court in C.M.W.P. No. 19091 of 1990 filed by the appellant herein and C.M.W.P. No. 6681 of 1990 filed by respondent No. 1 herein.
(2.) In order to appreciate the issue involved in this appeal, which lies in a narrow compass, it is necessary to set out the relevant facts in brief infra.
(3.) D.A.V. Kanya Uchhatar Madhyamic Vidyalaya, Mau, U.P. (hereinafter referred to as "the institution") is an institution recognized by the State Government and receives grant-in-aid. The Institution is governed by the U.P. Intermediate Education Act, 1921 (in short "the Act"), other allied laws, Rules and Regulations framed under the Act.;