S.N.Srivastava, J. - (1.) Impugned order in the present writ petition is the order passed by Regional Joint Director of Education, Agra Region, Agra rejecting the complaint of Teacher and employees Association against Management and refusing to appoint Prabandh Sanchalak.
(2.) Heard learned Counsel for the petitioners and learned Standing counsel.
(3.) The allegations made in the complaint are as regard to irregularities allegedly committed by Management. The order passed by Regional Joint Director of Education rejecting the complaint with the observation that it is not a case for appointing Prabandh Sanchalak. This Court is of the view that there is no error of law apparent on the face of record as observed in the impugned order that it may be case under Section 16-D of U.P. Intermediate Education Act, State Government may initiate proceedings if allegations made in the complaint are established.;