JUDGEMENT
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(1.) This special appeal arises out of an order dated 15.04.2010 passed by the learned Single Judge directing the District Inspector of Schools, Sultanpur, to take appropriate steps for joining of the private respondent (herein) on the post of Principal, Gandhi Intermediate College, Korari, Lachchan Shah, Sultanpur.
(2.) We have heard learned Counsel for parties and perused the records.
(3.) Learned Counsel for appellant submitted that this case impugns a challenge to the appointment of respondent No. 7. Learned Counsel further submitted that the interim impugned order is in the nature of a final order whereby the proceeding in the pending writ petition before the learned Single Judge has stood terminated. Learned Counsel further submitted that this Court may thus direct the learned Single Judge to tag all the writ petitions together for final disposal at the earliest, and this order which appears to be a final order may be set -aside in the interest of justice.;
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