RAKESH TIWARI, J. - (1.) HEARD Sri Ashok Khare, learned Senior Counsel as ­sisted by Sri Naveen Yadav for the petitioners, Sri Surendra Pal Singh for caveator -respondent No. 5 and the Standing Counsel.
(2.) THE petitioner has challenged the letter/order dated 4.3.2008 issued by Joint Director of Education, 1st Region, Meerut to the DIOS, Bulandshahr. The petitioner has prayed for quashing of the impugned order dated 4.3.2008 appended as annexure -1 to the writ petition and for issuance of a writ in the nature of mandamus commanding the respondents not to give effect to the aforesaid order.
(3.) FACTS of the case as appear from the record are that Sri Krishna Inter College, Sanauta, District Bulandshahr is an institution imparting education upto Intermediate level. It is managed by a committee of management elected according to approved scheme of administration. The provisions of U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder are applicable to the institution.;