- (1.) Heard Sri Rahul Jain, learned counsel for petitioner, Sri Shekhar Singh, learned Additional Chief Standing counsel for respondent nos. 1 to 3 and Sri Rajeev Asthana, learned counsel for respondent no. 4.
(2.) This writ petition has been filed assailing the order dated 31.05.2014 passed by respondent no. 3 as well as seeking direction not to give effect to letter dated 02.01.2014 issued by Manager of Jain Inter College Khekda, District Baghpat (hereinafter referred to as 'Institution') as well as directing respondents to pay arrears of salary for the period 22.07.1991 to 30.09.1992 and from November, 2009 to 31.07.2011, further treating petitioner a regular/ confirmed L.T. Grade teacher in the Institution from 22.07.1991 and also to deduct the G.P.F. from the salary of petitioner.
(3.) Facts in brief as disclosed in writ petition are that Jain Inter College, Khekda, District Baghpat is a recognised and aided intermediate college governed by provisions of U.P. Intermediate Education Act, 1921. The Institution was given recognition of a minority college by orders of Secretary, U.P. Government on 16.11.2006.;