A.P.Sahi, J. - (1.) Heard Shri Ashok Khare, learned Senior Counsel for the petitioner assisted by Shri Sunil Kumar, Advocate, Shri Amit Saxena, learned counsel for the respondent Nos. 4 and 5 and the learned Standing Counsel for the respondent Nos. 1,2 and 3.
(2.) Learned counsel agree that the matter be disposed of at this stage as it involves only legal questions and as facts are not in dispute without awaiting for any further affidavits.
(3.) The petitioner was functioning as an Officiating Head of the institution namely Adarsh Inter College, which is recognized and governed by the provisions of U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder.;