- (1.) Heard Shri Mahendra Bahadur Singh, learned counsel for the petitioners and Shri Nishant Shukla, learned counsel for the opposite party No.7. Notice on behalf of the opposite parties No.1 to 4 has been accepted by the office of the learned standing counsel.
(2.) The instant writ petition has been preferred seeking quashing of the order dated 16.09.2019 contained as Annexure No.1 passed by the Joint Director of Education, VI Region, Lucknow.
(3.) By means of the aforesaid impugned order, the Joint Director has appointed an authorized controller over the petitioner's institution. The main ground of challenge by the petitioner is that the Joint Director of Education does not have the jurisdiction nor the authority to appoint an authorized controller. It has been submitted that the exercise of powers is completely dehors the provisions of the Act and the order is wholly without jurisdiction.;