- (1.) Heard Sri Sushil Chandra Srivastava, learned Counsel for the petitioner, learned Standing Counsel for Respondent Nos. 1, 2 & 5 and Sri Bhim Singh, learned Counsel, for Respondent No. 6.
(2.) In view of the nature of submissions advanced and the dispute raised, it is not necessary to issue any notice to Respondent Nos. 3 or 4 in this petition.
(3.) The dispute relates to the appointment of Respondent No. 6 on compassionate basis in Mahadevi Ayodhya Nath Girls Inter College, Khurja, district - Bulandshahar. By the impugned order dated 16.9.2009, the Respondent No. 6 has been accommodated in the said institution keeping in view the provisions of Regulations 101 to 106 of Chapter III of the Regulations framed under the U.P. Intermediate Education Act, 1921. The institution is admittedly an Intermediate College governed by the aforesaid provisions.;