S.P.Srivastava, J. - (1.) The Shasni Vidyapith Inter College, Aligarh now situated in District Mahamayanagar is an educational institution which stands recognised under the provisions of the U. P. Intermediate Education Act and the regulations framed thereunder. It has also been brought within the purview of the provisions of the U. P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (U. P. Act No. 24 of 1971).
(2.) The petitioner who claims to be the life member of the general body of the Society running and managing the institution has approached this Court feeling aggrieved by an order passed by the Deputy Director of Education (Secondary) whereunder while keeping a reference under Section 16A (7) of the U. P. High School and Intermediate Education Act before him, the interim order dated 13.5.1997 granted therein was put in abeyance fixing a date for the final disposal of the reference.
(3.) The petitioner has prayed for the quashing of the order passed by the Deputy Director of Education referred to above and has further prayed for a direction requiring the respondents not to interfere in the functioning of the Prabandh Sanchalak appointed by the Deputy Director of Education vide the interim order dated 13.5.1997.;