Anil Kumar, J. - (1.) MATTER is taken in the revised cause list.
(2.) NONE appeared on behalf of the petitioner. Heard Sri Rahul Jain, learned Counsel appearing on behalf of the respondent No. 5 and learned Standing Counsel on behalf of the official respondents.
(3.) SRI Rahul Jain, learned Counsel for the respondent No. 5 submits that the Institution known as Bhartiya Uchchatar Madhyamik Vidyalaya, Rajawari District Gorakhpur (hereinabove referred to as the Institution) governed by the provisions as provided under U.P. Intermediate Education Act, 1921 (hereinafter referred to as the Act) in which the the petitioner No. 1 (Sri Ram Chandra Yadav) at the time to filing of the present petition was working on the post of L.T. Grade Teacher, petitioner No. 2 (Rama Shankar Pathak) on the post of Assistant Teacher (Primary Section) and petitioner No. 3 (Sri Ram Prasad Upadhyaya) on the post of officiating Principal at the time of filing of the the present writ petition and main prayer as prayed by them is as under: 1. a writ, order or direction in the nature of certiorari quashing the decision taken by the Regional Level Committee dated 28.7.2005 (Annexure No. 17 to the writ petition). 2. a writ, order or direction of suitable nature commanding the respondents to remove the irregularities by appointing an independent authority as Authorised Controller to conduct an enquiry and to take a decision in pursuance thereof.;