R.B.Misra, J. - (1.) The present petition under Article 226 of the Constitution of India seeks to challenge U. P.' Ordinance No. 22 of 1978. The facts leading up to the present petition are as under: Petitioner No. 1 is a Society of the Secondary teachers of Uttar Pradesh registered under the Societies Registration Act. It looks after the welfare and interest of the secondary teachers of Uttar Pradesh and agitates for their rights. There are about 80,000 secondary teachers of privately managed institutions and the local bodies. Out of them, about 60,000 teachers are its members.
(2.) The educational institutions in Uttar Pradesh can be classified in three categories: 1. Institutions managed and run by the Central Government. 2. Institutions run by the State Government and the local bodies, and, 3. Institutions run by private management.
(3.) The service conditions of the teachers in the aforesaid three categories of institutions are governed by the provisions of the various Acts. In the instant case, the petition is concerned with the teachers of the privately managed secondary schools. The service conditions of those teachers are governed by the Uttar Pradesh Intermediate Education Act, 1921 and the Regulations framed thereunder. In respect of the other two categories of the institutions, mentioned above, there are different Acts under which they are governed.;