Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a peon in an Educational Institution. Aggrieved by the order of his termination passed by the Principal of the Institution which has been approved by the District Inspector of Schools by means impugned order, has filed this writ petition under Article 226 of the Constitution.
(2.) Basic facts relevant for the issue involved in this case as stated are as follows.
(3.) The petitioner was appointed as a Chowkidar against a clear vacancy on 10.10.1990 in Sita Saran Intermediate College Khatauli, Muzaffarnagar (for short institution). The said institution is a recognised institution wherein education is imparted upto the level of Intermediate. It receives aid out of State Fund. The provisions of the U.P. Intermediate Education Act, 1921, the Regulations framed thereunder, the Uttar Pradesh Secondary Education(Services Selection Board) Act, 1982 (U.P. Act No. 5 of 1982), and the U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 are applicable to the institution. The institution is administered by respondent no.2, i.e. Committee of Management, in terms of the provisions of the aforesaid Acts.;