JUDGEMENT
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(1.) The Appellants, aggrieved by judgment and order dated 19.1.2011 passed in Civil Misc. Writ Petition No. 2840 of 2009 (M/S) by which the writ petition filed by them has been dismissed, have filed the present appeal.
(2.) The Appellants-Committee of Management, are running an educational institution, namely, Aditya Birla Intermediate College, Renukoot (formerly known as Hindalco Intermediate College), established at Renukoot, District Sonebhadra and which is recognized by the Board of High School and Intermediate Education under the provisions of the U.P. Intermediate Education Act, 1921 (hereinafter referred to as the 'Education Act').
(3.) The institution was initially recognized up to the High School level and thereafter was upgraded to the level of Intermediate College in the academic year 1997-1998. The institution is managed by the Committee of Management (Appellant herein) in accordance with the duly approved Scheme of Administration.;
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