Radhey Shyam Upadhyaya Vs State of U.P. and Others
.... ved in the post as, per provisions of Section 22-F of the Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962. All these questions are left open and to be decided by the High Court in accordance with law. 4. The impugned order of the High Court is thus set aside and the matter is remitted back to the ...
Supreme Court of India
Federation of Indian Polytechnic Teachers Organisation Vs Director, Technical Education, U.P. and another
.... ncipal and teachers. Section- 22F provided the manner of selection of principal and teachers. Section 23 empowered the Board constituted under the Adhiniyam 1962 to make regulations. 9. Section 10 of Chapter III of the Act 1987 provided that in order to perform its duty and to take all such neces ...
Allahabad High Court
Prabhat Tandon Vs Director of Technical Education, U.P. Kanpur and others
.... ntment of respondent No. 3. On the basis of this approval, the Authorized Controller issued the impugned order of appointment in favour of respondent No. 3. 7. In para 44 of the writ petition, it is alleged that the marks obtained by the petitioner in the interview and that obtained by respondent ...
Allahabad High Court
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