- (1.) SUPPLEMENTARY affidavit filed today, is taken on record.
(2.) HEARD Sri Radha Kant Ojha, learned counsel for the petitioners, Sri Irshad Ali, learned counsel appears on behalf of respondent no. 5 and learned Standing Counsel appears on behalf of respondent nos. 1 to 4.
(3.) WITH the consent of learned counsel for both the parties, the writ petition is being disposed of at the admission stage itself. There is a Society, registered under the Societies Registration Act, 1860, bearing registration no. 0535/1963 -64 dated 21.10.1963. The last renewal of the Society was done on 10.10.2010 for a period of five years which is in operation till 10.10.2015. The said Society runs and manages a Junior High School, known as Janta Junior High School, Khajepur, Post Nizamabad, District Azamgarh in accordance with the duly registered bye laws of the Society. The said institution is governed under the provisions as contained under the U.P. Basic Education Act, 1972 as well as the provisions of U.P. Junior High School (Payment of Salary to Teachers and other Employees) Act, 1978.;