Sunil Ambwani, J. - (1.) The instant writ petition has been filed by the lecturers of Islamia Inter College, Firozabad, appointed inpursuance of advertisements dated 28.3.2001 and 29.3.2001 and the elections held on 6.7.2001, challenging the order by which the District Inspector Schools, Firozabad has disapproved their appointments.
(2.) Heard Sri Anil Bhushan for petitioners and learned standing counsel. Sri V. Sahai appears for respondent No. 6 Sri Naved Mukkarram.
(3.) The Islamia Intermediate College, Firozabad is a minority institution recognized under the provisions of U.P. Intermediate Education Act, 1921 and the U.P. High Schools & Intermediate Colleges (Payment of Salaries of Teachers and others Employees) Act, 1971. There was a long drawn management dispute in the College. An authorized controller was appointed by the orders of this Court to function till a validly elected Committee of Management takes charge. The elections were held under the supervision of the Authorised Controller on 20.5.1998, under the directions of the High Court and that on 23.5.1998, the Committee of Management of which Sri Gulam Navi is the Manager, was recognized. On 29.6.1998, the elected Committee of Management sought permission from the District Inspector of Schools, Firozabad for making the appointments on vacant posts, in the institution. It is alleged that on 30.6.1998 the required permission was granted. This fact was, however is disputed in the counter affidavit of Sri Ram Chet, District Inspector of Schools, Firozabad. The selections proceedings were started and immediately thereafter one Ahmad Husain, alleging himself to be the Manager of the Committee of Management of the institution, filed Civil Misc. Writ Petition No. 21239 of 1998 and an interim order was issued on 7.7.1998. The writ petition was dismissed on 14.12.2000.;