Sunil Ambwani, J. - (1.) Heard Sri Vinod Kumar Singh, learned counsel for the petitioner and Sri O.P. Shurmu for Sri Again Prakash Deepak-respondent No. 6. Learned standing counsel appears for the State respondents, and the Basic Shiksha Adhikari.
(2.) The back ground facts in brief are as follows;
(3.) The Beni Singh Vaidic Vidyawati Inter College.'Baluganj, Agra is an educational institution running classes up to Intermediate level. It was initially recognised only up to High School and was receiving grant-in-aid from the state government. The U.P. Junior High Schools (Payment of Salary to Teachers and Other Employees) Act 1978 (in short the Act of 1978) was applicable to the institution. On 21.12.1988 the Regional Secretary, Board of High School and Intermediate Education gave recognition to the school as unaided (Vitta Viheen) High School with permission for the students of the institution to appear in the High School examination of the year 1990. A consequential order was issued by the District Inspector of Schools, Agra on 13.10.1989. The Accounts Officer in the office of Basic Shiksha Adhikari, Agra informed the Management on 17.5.1990. that after the school has received the recognition for conducting the classes up to High School. It is not possible to pay the salaries under the Act of 1978.;