Arun Tandon, J. - (1.) Heard Sri Anil Bhushan Advocate on behalf of the petitioner and Sri M.D. Singh 'Shekhar' Advocate on behalf of the respondents.
(2.) This writ petition has been filed by the Committee of Management, R.P. Inter College Kamalganj, Farrukhabad through its Manager for quashing the order passed by the Regional Joint Director of Education, Kanpur Region, Kanpur dated 3rd May, 2004, whereby in exercise of power under Section 6(3) of the UP. High Schools and Intermediate Colleges (Teachers and other Employees Payment of Salaries) Act, 1971, the Committee of Management of the Institution has been superceded and authorized Controller has been appointed.
(3.) On behalf of petitioner it is contended that the impugned order has been passed without considering the objections submitted by the petitioner institution to the show cause notice issued by the Joint Director of Education. It is submitted that because of non-consideration of the explanations submitted by the petitioner, the order is rendered as nullity and the remedy of appeal as provided for under Section 7 of the Payment of Salaries Act is rendered illusionary.;