- (1.) Heard Sri Radha Kant Ojha, learned Counsel for the petitioner, Sri P.C. Misra, learned Counsel for contesting respondent No. 4 and learned Standing Counsel for the State-respondents. Learned Counsel for the parties agree that the present writ petition may be finally disposed of at this stage without calling for any further affidavit, specifically in view of the order proposed to be passed today.
(2.) Municipal Intermediate College, Fatehgarh, Farrukhabad is an aided and recognised intermediate college. The provisions U.P. Intermediate Education Act, 1921, and those of U.P. Secondary Education Services Selection Board Act, 1982 as well as U.P. High School and Intermediate Colleges (Payment of Salaries to the Teachers and other Employees) Act, 1971 are fully applicable to the teachers of the said institution.
(3.) Petitioner before this Court seeks quashing of the order dated 28th August, 2000 passed by the Regional Selection Committee as communicated under the letter of the Regional Joint Director of Education, Kanpur, whereby respondent No. 4 has been recommended for promotion on the post of Lecturer (Sociology) in the institution.;