- (1.) Heard Sri Samarth Singh, learned counsel for petitioner and Dr. Amarnath Singh, learned Standing Counsel for respondents-State.
(2.) This writ petition has been filed assailing the order dated 27.08.2012, by which claim of Committee of Management has been rejected by respondent no. 1 for sanction of additional post of Class IV in the Institution in question.
(3.) Facts as disclosed in the petitioner are that Sant Vinoba Inter College, Sipah, Dohrighat, District- Mau (hereinafter called as 'Institution') is a recognised aided Institution under provisions of U.P. Intermediate Education Act, 1921. Initially, recognition was granted up to High School level in the year 1964 and total sanctioned posts as in the year 1969 was Principal-1, Assistant Teacher-8, Clerk- 2, Class IV- 7. The said Institution was granted recognition up to Intermediate level in the year 1969 and, thereafter, three further posts of Lecturer (teaching staff) was sanctioned but no post of Class IV employee was sanctioned, as per Government Order dated 20.11.1977, according to which, minimum posts of Class IV employee admissible to a Intermediate Institution is 12.;