- (1.) Heard learned counsel for the parties.
(2.) This special appeal filed by the District Inspector of Schools is directed against the judgment and order of the learned Single Judge dated 21th August, 2015 passed in writ petition No. 5159 of 1995.
(3.) Facts relevant for deciding the writ petition are as under: Shri Jawhar Lal Nehru Inter College, Garhi Pakki, Muzaffarnagar (hereinafter referred to as the 'Institution') is an aided and recognized Intermediate College under the provisions of the U.P. Intermediate Education Act, 1921 and Regulation framed thereunder as well as provisions of U.P. Secondary Education Services Selection Board Act 1982 (hereinafter referred to as the Act 1982), Rules and Regulations framed thereunder are applicable to the teachers of the said Institution.;