Irshad Ali, J. - (1.) Supplementary affidavit filed today in Court, is taken on record. Record produced today in Court is returned back to the learned Standing Counsel.
(2.) In the present writ petition, the controversy is in regard to passing of an order by the Regional Joint Director of Education on 3.12.2016 whereby the claim of the petitioner for payment of salary has been rejected on three grounds.
(3.) Before deciding the controversy, it is necessary to bring certain facts of the case that Baba Thakur Das Inter College is an Institution which has been accorded recognition under the provision of the U.P. Intermediate Education Act, 1921. The provisions of the U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971 is applicable to the said Institution.;