PRADEEP KUMAR & ANOTHER Vs. STATE OF U.P. & OTHERS
LAWS(ALL)-2017-7-216
HIGH COURT OF ALLAHABAD
Decided on July 05,2017

Pradeep Kumar And Another Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

PRADEEP KUMAR SINGH BAGHEL,J. - (1.) The petitioners have preferred this writ petition for issuance of a writ of Certiorari to quash the order passed by the Regional Level Committee dated 13.07.2009 whereby it has declined to grant approval to the appointment of the petitioners on class-IV posts in a re-cognized Institution.
(2.) A brief reference to the factual aspects would suffice.
(3.) Kunwar Daya Shankar E.M. Inter College, Bareilly (for short, "the Institution") is a recognized institution. The State Government has enlisted the institution for financial aid. It is run and managed by a Committee of Management. The Institution's affairs are conducted under the provisions of the U.P. Intermediate Education Act, 1921 (U.P. Act No. II of 1921) and the U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (U.P. Act No. 24 of 1971).;


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