YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Yogesh Kumar Saxena, learned counsel for the appellants, Sri Mata Prasad, learned Standing Counsel for the State-respondents and Sri Anil Bhushan, learned Senior Advocate assisted by Sri Pratik Srivastava, learned counsel appearing for the fourth respondent.
(2.) The present intra-court appeal has been filed against the order dated 17.01.2020 passed in Writ-A No.875 of 2020 (C/M Bharti Inter College, Firozabad and another Vs. State of U.P. and 3 others).
(3.) Before the writ court, the order dated 27.12.2019 passed by the Joint Director of Education, Agra Division, Agra had been challenged whereunder a direction had been issued to the Committee of Management of the institution in question (the appellant herein) to forward the requisite papers to the District Inspector of Schools, Firozabad (DIOS) with a further stipulation that the papers which were submitted would be examined by the Inspector and transmitted to the Regional Level Committee for consideration of the claim of the fourth respondent for promotion.;