PRADEEP KUMAR SINGH BAGHEL,J. - (1.) The petitioner is a retired Principal of a recognized and aided institution namely Bhartiya Shiksha Mandir Inter College, Varanasi (for short "the institution"). He has instituted this writ proceeding for issuance of a writ of certiorari quashing the order passed by respondent No. 1- Deputy Director of Education (Madhyamik) Vth Region, Varanasi, whereby he has ordered for deduction of Rs. 2,57,709/- from the terminal benefit of the petitioner and has also fixed the petitioner's pension which has adversely entered his pension also. He has further prayed that the amount of Rs. 2,57,709/- which has been deducted from his terminal benefit be returned to him with 10% interest from 01.07.2009 to till the date of his retirement.
(2.) The essential facts are that the institution is recognized, aided and governed under the provisions of U.P. Intermediate Education Act, 1921. The Government has enlisted it for the financial aid. The affairs of the institution are conducted and managed by a Committee of Management. The Services of the teaching and non-teaching staffs are governed under the provisions of the Uttar Pradesh Intermediate Education Act, 1921.
(3.) The petitioner was initially appointed as Assistant Teacher on 08.08.1972 in Shri Gandhi Vidyalaya Inter College, Kacchawan, Mirzapur and continued in the said college upto 10.02.1977. On 11.02.1977, he was appointed as Lecturer in Hindi in Rashtriya Inter College, Sherpur Narayanpur, Mirzapur.;