- (1.) Heard Sri Ashok Khare, learned senior counsel, assisted by Sri Shantanu Khare for the petitioners; Sri Bheem Singh for the respondent no.6; and the learned Standing Counsel for the respondents 1 to 4.
(2.) The management of an institution named Hindu Inter College, Kandhla, Shamli has petitioned this Court against an order dated 24.08.2016 passed by the Regional Level Committee, Saharanpur Region, Saharanpur (respondent no.2) by which approval has been granted to the appointment/selection of the respondent no.6 as a Class IV employee in the institution.
(3.) The case of the petitioners is that the institution concerned is a recognised and aided educational institution, governed by the provisions of U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder and U.P. High School and Intermediate Colleges (Payment of Salaries to Teachers and all other Employees) Act, 1971.;