- (1.) Heard learned counsel for the parties.
(2.) This intra-Court appeal has been filed by the District Inspector of Schools, Allahabad against the judgment and order of the learned Single Judge dated 23.05.2002 passed in Civil Misc. Writ Petition No. 11446 of 1983.
(3.) Facts relevant for deciding the controversy are as under:- Shiv Intermediate College, Katahra, District Allahabad is a recognised and aided Intermediate College. The provisions of Intermediate Education Act, 1921, (herein after referred to as the Act, 1921) and the regulations framed thereunder and U.P. Secondary Education Services Selection Board Act, 1982 and the rules and regulations framed thereunder are fully applicable on the faculty members of the institution.;