IRSHAD ALI,J. - (1.) Heard learned counsel for the petitioner, learned Standing counsel on behalf of the respondent No.1 to 4 and to Sri A.K. Bajpai, learned Advocate who appeared alleging himself to be representing the Committee of Management of Lucknow Christian College, Lucknow.
(2.) In the writ petition, an amendment application was filed for adding certain facts, grounds and prayer in the writ petition and to file the amended writ petition. In pursuance thereof, amended writ petition was filed before this Court and the application is allowed.
(3.) Factual matrix of the case is that Lucknow Christian Inter College is an institution recognized under the provisions of U.P. Intermediate Education Act, 1921. The institution is receiving aid from the State Government, therefore, the provision of U.P. Act No.24 of 1971 is applicable to the said institution. The institution is a minority institution, therefore, in view of the embargo under Section 30 of the U.P. Act No.5 of 1982, the provisions of U.P. Secondary Education Services Selection Board Act, 1982 are not applicable.;