CHHANGOR YADAV Vs. ASSISTANT DIRECTOR OF EDUCATION BASIC VII REGION GORAKHPUR
LAWS(ALL)-2010-7-96
HIGH COURT OF ALLAHABAD
Decided on July 08,2010

CHHANGUR YADAV Appellant
VERSUS
ASSISTANT DIRECTOR OF EDUCATION Respondents

JUDGEMENT

- (1.) Heard Sri S.N. Shukla, Advocate on behalf of the Petitioner, Sri A. N. Singh, Advocate, Sri A.K. Singh, Advocate, A.N. Tripathi, R.C. Dwivedi, Advocate, R. P. Mishra, Advocate, V.C. Dixit, Advocate and the standing counsel on behalf of the Respondents.
(2.) These two writ petitions have been filed by Chhangur Yadav qua the same post of the Headmaster of the institution. The two petitions have been clubbed and are being decided together.
(3.) By means of the first writ petition he has challenged the order dated 18.7.1991, whereby the Assistant Director (Basic) had cancelled the appointment of Chhangur Yadav as Headmaster of Kisan Laghu Madhyamik Vidyalaya, Mathauli Bazar, District Deoria (now district-Kushinagar) (hereinafter referred to as institution), which is a duly recognized Junior High School under the U. P. Basic Education Act.;


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