SUNIL KUMAR DUBEY Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-4-303
HIGH COURT OF ALLAHABAD
Decided on April 06,2015

SUNIL KUMAR DUBEY Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) The petitioner Sunil Kumar Dubey is a Class IV employee in a recognized Intermediate College.
(2.) Brief reference of the factual aspects would suffice.
(3.) Adarsh Inter College, Bisunderpur, district Mirzapur is a recognized Institution by the Board of High School and Intermediate. It receives aid out of the State Fund. the provisions of the Act No.II of 1921(Uttar Pradesh Intermediate Education Act, 1921), regulations framed thereunder and the Act No. 24 of 1971(Uttar Pradesh High Schools and Intermediate Colleges(Payment of Salaries of Teachers and other Employees) Act,1971) are applicable to the institution. The institution is established by a society and its affairs are administered by the Committee of Management, the respondent no.3 herein, in terms of the provisions of the aforesaid Acts.;


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