SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Siddharth Nandan learned counsel for the petitioner, Sri I.S. Tomar, Addl. C.S.C. for respondent nos.1, 2, 3, 4 and 7, Sri A.K. Yadav, learned counsel for respondent no.6 and Sri Indra Raj Singh, learned counsel for the respondent no.5.
(2.) This writ petition has been filed praying for the following relief: 1) a writ, order or direction in the nature of certiorari quashing the impugned order/letter dated 10.4.2013, passed by respondent no.5. 2) a writ, order or direction in the nature of Mandamus commanding the respondent no.-4 to direct the respondent no.5 for the withdrawal of payment/salary of the petitioner pending since March 2013 till date, otherwise the petitioner will suffer much and much irreparable loss. 3) a writ, order or direction in the nature of Mandamus commanding the respondent no.-5 to disturb the petitioner in the peaceful working in the college. 4) any suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case. 5) allow the writ petition and award cost of the petition to the petitioner.
(3.) Briefly stated facts of the present case are that the respondent no.5 institution is an Intermediate College recognised by the Board under U.P. Intermediate Education Act, 1921. The said institution is an aided institution. Provisions of The Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971 are applicable to salary of teachers and other employees of the institution.;