- (1.) This Special Appeal has been filed against the judgment and order of the Learned Single Judge dated 6.10.2004 in Writ Petition No. 30341 of 1993. By filing the Amendment Application the appellant has also challenged the order dated 18.7.2005 whereby the Learned Single Judge has dismissed his Review Application also.
(2.) The short facts leading to filing of the Writ Petition are that the petitioner was appointed as Lecturer of Sanskrit in Vishambhar Singh Bhartiya Vidyalaya Inter College, Auraiya, Etawah, (hereinafter referred to for the sake of brevity as an Institution). The said Institution is governed by the provisions of the U. P. Intermediate Education Act, 1921 the Regulations framed thereunder and U. P. Secondary Education (Service Selection Board) Act, 1982. The Institution is on grant-in-aid list of the State Government. Thus the provisions of The U. P. High Schools & Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 are also applicable to the Institution.
(3.) The affairs of the Institution are managed by the Committee of Management. The Institution has its Scheme of Administration and it is established by a Society. However, the petitioner has not brought on the record the Scheme of Administration of the Institution, and the Bye Laws of the Society which governs the affairs of the Committee of Management and the Society, respectively.;