SIBGHAT ULLAH KHAN,J. - (1.) HEARD learned counsel for all the parties.
(2.) HIGH School and intermediate colleges in U.P. are generating lot of litigation concerning their management. (As far as the college in question is concerned since 1988 till now about 25 writ petitions, two or three special appeals couple of suits and several rounds of proceedings before authorities under U.P. Interim Order Education Act 1921 and the allied Acts have taken place). Apart from management dispute teachers of these institutions are also responsible for much more litigation in this High Court which may be 8 or 10 times more than the litigation centring around the management disputes. The centre of the controversy in this writ petition is Kashiraj Mahavidyalaya Inter College, Aurai, District Sant Ravidas Nagar, Bhadoi, Committee of Management of which and its Manager are petitioners in this writ petition.
(3.) THE writ petition is directed against order dated 28.1.2011 passed by the State Government. Superseding the petitioner Committee of Management and appointing Authorised Controller under Section 16-D(6) of U.P. Intermediate Education Act 1921.;