- (1.) Heard Shri H.P. Sahi, learned counsel for the petitioner and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the respondents.
(2.) By means of present writ petition, the petitioners have prayed for quashing the order dated 2.9.2013 by which the claim of the institution to bring the primary section under grant-in-aid has been denied.
(3.) It appears from the record that the petitioner nos.2 to 14 are working as Assistant Teachers in the primary section of the institution known as Shree Khojwan Rashtriya Uchchatar Madhyamik Vidhyalaya, Khojwan Bazar, Distt. Varanasi. It is submitted that the primary section of the institution has not been taken under grant-in-aid. The institution is duly recognized institution and is governed by the provisions of U.P. Intermediate Education Act, 1921 and various regulations framed thereunder. The aforesaid institution also receives grant-in-aid from the State Government, therefore Act No.24 of 1971 (Payment of Salary Act) is also applicable on it.;