PRAVEENA YADAV Vs. STATE OF U P
LAWS(ALL)-2011-8-102
HIGH COURT OF ALLAHABAD
Decided on August 08,2011

PRAVEENA YADAV Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard counsel for the parties.
(2.) Contesting parties agree that the writ petition may be disposed of at this stage of the proceedings without calling for any counter affidavit specifically in view of the order proposed to be passed today.
(3.) Nagar Palika Kanya Inter College, Kasganj, District Kashiram Nagar is an aided and recognized Intermediate College. Provisions of U.P. Secondary Education Services Selection Board Act, Rules and Regulations framed thereunder as well as those of the Intermediate Education Act and regulations framed thereunder are fully applicable to the teachers including Principal of the institution.;


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