- (1.) This intra Court appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 is directed against the order of learned Single Judge dated 19.08.2006 passed in Writ Petition No. 18340 of 2004 (Rama Shankar Singh v. U.P. Rajya Vidhyut Utpadan Nigam Ltd. and others).
(2.) Facts in short relevant for deciding the present special appeal are as under:
(3.) Uttar Pradesh Rajya Vidhyut Utpadan Nigam Ltd. a Corporation of the State of U.P. involved in generating electricity. It has established a generating that by the name of Obra Thermal Power Station at Obra. The Corporation has an institution by the name of Obra Intermediate College, which is recognised under the provision of U.P. Intermediate Education Act, 1921 (hereinafter referred to as Act of 1921 ).;