Anil Kumar, J. - (1.) Heard Dr. L.P. Mishra, learned counsel for petitioner Ms. Kirti Srivastava, learned State counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 28.07.2015 passed by respondent No. 1 by which authorized controller has been appointed in the Institution.
(3.) Facts in brief of the present case are that in the city of Sultanpur, there is an institution known as Dr. Paramhans Singh Inter College, Shivgarh, Sultanpur (hereinafter referred to as the institution),governed by the provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as the Act) and U.P. High School and Intermediate College (Payment of Salary of Teachers and other employees) Act 1971.;