- (1.) This Special Appeal under Chapter VIII, Rule 5 of the Allahabad High Court Rules has been filed against the judgment of the learned Single Judge dated 7th September, 2012 whereby Civil Misc. Writ Petition No. 45424 of 2012 (Govind Singh Tyagi vs. State of U.P. and others) filed by the present petitioner has been dismissed.
(2.) Facts in short leading to the present writ petition are as follows:-
(3.) Sri Gandhi Smarak Inter College, Muzaffara Bagarpur, Panchsheel Nagar, District Ghaziabad is a recognized Intermediate College receiving grant in aid from the State Government. The provisions of the Intermediate Education Act, 1921 and the Regulations framed thereunder as well as the provisions of the U.P. Secondary Education (Services Selection Board) Act 1982 and the U.P. Secondary Education Services Selection Board Rules, 1998 and the Regulations framed thereunder are fully applicable to the teachers of the said institution.;