- (1.) A. K. Yog, J. In this writ petition judgment and order dated 17-5-99 (An-nexure-9 to the writ petition) has been challenged.
(2.) THIS petition arises out of dispute over management of a recognised Inter College, which is governed by the provisions of the U. P. Intermediate Education Act, 1921. Scheme of Ad ministration contemplated therein and hence educational authorities are re quired to ascertain as to which is the valid Committee of Management for discharg ing its duties, primarily payment of salary of the staff of a recognised college. I have perused the impugned judg ment and order and find that the im pugned order is not a speaking order par ticularly non- application of mind. Impugned order dated 17-5-99 is set aside with direction to Respondent No. 1 to decide the matter afresh after afford ing opportunity to the parties, namely by getting the representations and the material filed by the parties exchanged be tween them and also confront the petitioner with the letter dated 12-4-99 (received in the office on 17-4-99) provide opportunity to explain the same Joint Director of Education shall decide the same by a reasoned order within two months from the date of filing of a certified copy of this order.
(3.) WRIT petition is allowed. No order as to costs. Petition allowed. .;