- (1.) Heard Sri Som Kartik Shukla, learned counsel for the petitioner and learned State Counsel for Opposite parties.
(2.) The present writ petition has been filed by the petitioner for quashing of the impugned order dated 10.08.2020 passed by D.I.O.S. (District Inspector of School) under Section 5 (1) of the Payment of Salaries Act, 1971 (hereinafter referred to as "Act 1971"), for single operation of the Account of the College.
(3.) Babu Triloki Singh Inter College, Kakori, Lucknow is a recognized college under the Intermediate Education Act, 1921 and regulation framed thereunder. The college is also under Grant-in-Aid Scheme of the State Government and salary of teachers and other employees of the college is paid under the Act, 1971.;