Rajiv Joshi, J. - (1.) By means of present writ petition under Article 226 of the Constitution, the petitioner four in number, are assailing the validity of the order dated 22.1.2005 passed by the District Inspector of Schools, Gorakhpur rejecting their representation dated 18.11.2004.
(2.) The facts as reflect from the record are thus:
(3.) There is an Institution known as Dayanand Inter College, Gorakhpur (hereinafter referred to as Institution), which is recognized and aided Intermediate College imparting education from Class VI to XII. The said Institution is duly recognized under the provisions of U.P. Intermediate Education Act, 1921 and the provisions of U.P. Act No. 21 of 1971 are also applicable to the said Institution.;