Sunita Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The present petition is directed against the order passed by the prescribed authority, Dibai, Bulandshahar on 18.09.2017 whereby the application moved by the petitioner raising dispute regarding maintainability of the reference had been rejected. The reference made by the Deputy Registrar vide communication dated 29.07.2016 is also under challenge.
(3.) The facts in brief relevant to be noted here are that the Society namely Kanya Pathshala Association Dibai is running an intermediate institution in the name and style of Sri Krish Jaju Kanya Inter College, Dibai, Bulandshahar. It was registered on 12.08.1929 and the last registration was renewed for a period of 5 years w.e.f 10.10.2015. The said institution is recognized by the Madhyamik Shiksha Parishad, U.P. Allahabad and is receiving grant in aid from the State Government. It is amenable to the provisions of U.P. Intermediate Education Act 1921 (in short Act 1921) as also the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act 1971 (in short Act 1971). The Scheme of Administration of the petitioner's society for running the institution has been approved by the Deputy Director of Education, Meerut Region Meerut.;