- (1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel.
(2.) Sri S. P. Singh learned counsel appeared during the course of hearing and stated that he has filed a caveat in the matter." He submitted that his client's rights with respect to the post in question which is said to have been illegally filled up, is pending consideration in Writ Petition No. 3256 (SS) of 2015 wherein advertisement had been stayed and inspite of it the papers were sent by the petitioner to the DIOS for approval whereupon the impugned order has been passed." In this regard it is provided that this order shall not affect the rights of the caveator in pending writ petition, but beyond this he is not entitled to be heard in this writ petition.
(3.) The petitioner herein is a Committee of Management of an Intermediate College governed by the provisions of the U.P. Intermediate Education Act, 1921 and the U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971.;