- (1.) ARUN Tandon, J. Heard counsel for the parties. Impleadment application is allowed.
(2.) LET Sri Murari Lal Sharma and Ram Autar may be impleaded as Respondent Nos. 3 and 4. Counter affidavit filed on their behalf may be taken on record. Heard Sri P. S. Baghel on behalf of the petitioner, Learned Standing Counsel on behalf of Respondent Nos. 1 and 2 and Sri P. C. Mishra on behalf of newly added Respondent Nos. 3 and 4.
(3.) THE Committee of Management S. P. G. Inter College Eka, Firozabad through its Manger Sri Sudhir Kumar Pathak has filed this writ petition against an order passed by the Regional Joint Director of Education dated 22nd August, 2003, whereby the Regional Joint Director of Education, in exercise of powers under Section 6 (3) of the U. P. High School and Intermediate Colleges Payment of Salary of Teachers and other Employees) Act, 1971, has superceded the Committee of Management and has appointed an Authorized Controller in the institution. On behalf of the petitioner it is contended that the aforesaid order dated 22-8-2003 is liable to be set aside on the ground it contains absolutely no reasons. It is submitted that the order dated 22nd August, 2003 visits the petitioner, with evil civil consequence1, as such recording of reasons is must and in absence thereof the order cannot be sustained. The petitioner has placed reliance upon the judgment of the Hon'ble Supreme Court in the case of Mohal Lal, AIR 1974 SC 888.;