- (1.) By means of the present writ petition, the Petitioner has challenged the order dated 23.6.2008 and 8.6.2009, passed by District Basic Education Officer, Gonda, opposite party No. 2 as contained in Annexures 1 and 2 to the writ petition respectively.
(2.) Heard Dr. L.P. Misra, learned Counsel for the Petitioner, Sri V.S. Tripathi, learned standing counsel for opposite party No. 1 and Sri Vishal Verma, learned Counsel for Respondents No. 2 and 3.
(3.) With the consent of the learned Counsel for the parties, the writ petition is disposed of at this stage. Notice to opposite parties No. 4 and 5 is dispensed with.;