SAURABH LAVANIA,J - (1.) This is an appeal under Chapter VIII Rule 5 of the Rules of Court, 1952, against the judgment and order dated 13.04.2017 passed in Writ Petition No. 27704 (S/S) of 2016 (Syed Shakeb Ashraf and 3 others v. State of U.P. and others).
(2.) The question involved in the present appeal is that:- "What would be the qualification of an Assistant Teacher for teaching the students of primary and upper-primary classes(classes I to VIII)in an institution (recognized and aided institution) on which Intermediate Education Act, 1921 (in short "Act of 1921"), including Regulation made therein; the U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (in short "Act of 1971"), U.P. Basic Education Act, 1972 (in short "Act of 1972") and U.P. Junior High School (Payment Salaries of Teachers and other Employees) Act, 1978, (in short "Act of 1978") and other Acts and Rules made thereunder are applicable?"
(3.) The appellants/petitioners being aggrieved by the order dated 15.11.2016 of Zila Basic Shiksha Adhikari, Faizabad (hereinafter referred as "BSA")/respondent no. 4 approached this Court by means of Writ Petition No. 27704 (S/S) of 2016, wherein the judgment under appeal has been passed by the learned Single Judge.;