- (1.) Heard Sri R.K. Ojha, learned counsel for the petitioners and the learned Standing Counsel for the respondent Nos. 1 to 3.
(2.) The petitioner - Committee of Management runs an Intermediate College governed by the provisions of U.P. Intermediate Education Act, 1921. It is aggrieved by the communication of the District Inspector of Schools dated 30.3.2013 whereby the Committee has been threatened with an action under Section 16-D of the U.P. Intermediate Education Act on account of an appointment having been attempted by the Management against a class-III post which according to the District Inspector of Schools is not in conformity with the regulations and contrary to the Government Order dated 15.3.2012.
(3.) The impugned order rests additionally on the Government Order dated 15.3.2012 where it is recited that all appointments except those covered by the Public Service Commission have been banned with immediate effect and that the said Government Order should be followed strictly. It is relevant to point out that the said Government Order later on was modified in relation to privately managed and State aided Intermediate Colleges exempting appointment against the post of teaching staff which fact is also undisputed.;