ARUN TANDON,J. - (1.) HEARD learned counsel for the parties.
(2.) PETITIONERS before this Court, who are 16 in number, claim to have been appointed in K.P. Inter College, Allahabad in the year 2004-2005 on Class-IV post. K.P. Inter College (hereinafter referred to as 'institution') is a recognized and aided Intermediate College. Provisions of the Intermediate Education Act, 1921 along with the Regulations framed thereunder and those of U.P. High School and Intermediate Colleges (Teachers and other Employees) (Payment of Salary) Act, 1971 (hereinafter referred to as Act, 1971) are fully applicable to the teachers and staff of the institution.
(3.) THE petitioners before this Court claim that their appointments were made after obtaining prior permission from the District Inspector of Schools, Allahabad strictly in accordance with the Regulation 101 of Chapter-III of the Regulations framed under the Intermediate Education Act. It is further stated that their selections have been made strictly in accordance with the procedure prescribed and further that the appointment of the writ petitioners was duly approved by the District Inspector of Schools, Allahabad under his orders dated 20.09.2005 and dated 16.02.2006. They have since been working in the institution and are being paid salary regularly from the State Exchequer under the Act, 1971.;