- (1.) Heard learned counsel for the petitioner and the learned standing counsel.
(2.) This is a writ petition under Article 226 of the Constitution of India, against the impugned order? dated 25.03.2011 passed by Director of Higher Education, U.P. Allahabad, declining to sanction post of the subject namely Physics, Chemistry and Mathematics on the ground that the State Government vide Government order dated 21.08.2000, provided that the State shall not provide any financial grant with regard to the new posts or sanction posts for appointment of teacher and staffs.
(3.) Brief facts of the present controversy is that the opposite party no. 5, Ranvir Ranvijay Post Graduate College, Amethi, District-Sultanpur was granted temporary recognition for three subjects namely Physics, Chemistry and Mathematics in Bachelor of Science (B.Sc.) course from 01.07.1993 for the period of three years. By an order dated 08.08.1996, the State Government granted permanent sanction to impart education in the three subjects . Admittedly, the respondents Post Graduate College is a Government aided college and against the posts sanctioned by the State Government, the salary is paid by the Government itself. All the teachers and staff of the respondents Post Graduate College are paid salary from the public exchequer by the State Government.;