DHIRENDRA NATH DUBEY Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This intra court appeal has been preferred by the appellant challenging the validity and correctness of the judgment and order dated 13.10.2009 passed by the Writ Court in Civil Misc. Writ Petition No. 42612 of 2009, Dhirendra Nath Dubey versus State of Uttar Pradesh & others, whereby the aforesaid writ petition had been dismissed.

(3.) Brief facts giving rise to the instant appeal are that Abdul Hakeem Agriculture Intermediate College, Ujiyar, Dudhara, Sant Kabir Nagar is a recognized minority institution and an aided intermediate college. Provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as 'Act, 1921') and Regulations framed thereunder, as also those of U.P. High School and Intermediate Colleges (Payment of Salaries to the Teachers and other Employees) Act, 1971 (U.P. Act No. 24 of 1971) (hereinafter referred to as the 'Act, 1971') are fully applicable to the teachers and staffs of the institution.