Manoj Misra, J. - (1.) Heard Sri Y.K. Saxena for the petitioners; the learned Standing Counsel for the respondents 1, 2 and 3; Sri Arvind Srivastava for the respondent nos. 4 and 5.
(2.) As parties have exchanged their affidavits, with the consent of learned counsel for the parties, this petition is being finally disposed of.
(3.) The relevant facts on which there is no dispute between the parties are as follows: There is a registered society by the name of Muslim Association, Kanpur (in short the Society) which is registered under the provisions of the Societies Registration Act, 1860 (in short the Act, 1860). The Society established an Intermediate College by the name Halim Inter College, Chamanganj, Kanpur (in short the College), which is recognized and aided and is governed by the provisions of the U.P. Intermediate Education Act, 1921 (in short the Act, 1921) as well as the Regulations framed thereunder; and the Act No.24 of 1971 governing payment of salaries to its employees and teachers. On 20th August, 2015, the District Inspector of Schools, Kanpur had accorded recognition to the newly elected Committee of Management of the institution in which Mohd. Jamil (respondent no.4) was President; and Mohd. Sayam (petitioner no.2) was Manager.;