COMMITTEE OF MANAGEMENT, PANDIT JAWAHAR LAL NEHRU INTER COLLEGE Vs. REGIONAL JOINT DIRECTOR
LAWS(ALL)-2017-5-37
HIGH COURT OF ALLAHABAD
Decided on May 04,2017

Committee Of Management, Pandit Jawahar Lal Nehru Inter College Appellant
VERSUS
REGIONAL JOINT DIRECTOR Respondents

JUDGEMENT

SANGEETA CHANDRA, J. - (1.) Writ petition Nos. 28101 of 1998 and 42776 of 1998 and 9637 of 2001 have been filed by one Sanjay Singh alleging himself to be an elected Manager of Committee of Management of Pandit Jawahar Lal Nehru Inter College, Bansgaon, Gorakhpur. Writ Petition Nos 27814 of 1998, 60595 of 2005 have been filed by Rajesh Singh, who also similarly alleges himself to be elected Manager of the Committee of Management of Pandit Jawahar Lal Nehru Inter College.
(2.) The facts relevant for decision of the controversy involved in these bunch of writ petitions can be stated, in brief, are as follows:
(3.) There is a Society registered under the Society Registration Act in the name of Bansgaon Anglo Vernacular Society, Gorakhpur, which was initially registered on 24.02.1943. This Society runs an Institution in the name of Pandit Jawahar Lal Nehru Inter College, Bansgaon Gorakhpur imparting education from Class VI to XII under the provisions of U.P. Intermediate Education Act. The Payment of Salary of Teachers and other Staff Act, 1971 and UP Secondary Education Selection Commission Act, 1982 are applicable to the Institution, which is an aided Institution.;


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