A.K.Yog, J. - (1.) 'Committee of Management Shri Kashiraj Mahvidyalaya Inter College Aurai', referred to as COM, and its Manager,( Appellants No. 1 and 2 respectively, before us), have filed above intra-court Special Appeal under Chapter VIII Rule 5 Rules of the Court to assail judgment and order dated April 22, 2003 passed by learned of Single Judge, dismissing writ petition No. 544 of 2003 (Committee of Management Shri Kashiraj Mahavidyalaya Inter College and another versus Joint Director of Education, Vindhyachal Region, Mirzapur and others).
(2.) The appellants filed above writ petition claiming following reliefs: "(i) a writ order or direction in the nature of certiorari quashing the order dated 21.12.2002 (Annexure No. 17 to this writ petition) passed by respondent No. 2. (ii) any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case to meet the ends of justice. (iii) award cost of the petition to the petitioner. We may first, in brief, sum up relevant facts of the case.
(3.) Shri Kashiraj Mahvidyalaya Inter College is a recognized Inter College (on grant in aid list of the State Government), governed by the provisions of the U.P. Intermediate Education Act, 1921, the Regulations framed thereunder, U.P. High schools and Intermediate Colleges (Payment of Salaries of teacher and Other Employees) Act, 1971 (U.P. Act No. 24 of 1971), and U.P: Secondary Education Service Selection Board Act.;