PRAKASH PADIA ,J. - (1.) Heard Sri Sandeep Kumar, learned counsel for the petitioner, Sri Dharmendra Kumar Pandey, learned Standing Counsel for the respondents no.1 and 2 and Sri Prem Prakash Yadav, learned counsel for the respondents no.3 and 4. When the writ petition was taken up on 13.12.2019 following order was passed by this Court :- "Heard learned counsel for the parties and perused the record.
(2.) The following order was passed today in WRIT - A No. - 19705 of 2019 (Neetu Tyagi Vs. State of U.P. and 3 others), which is reproduced hereinbelow:- "Heard Sri Anil Bhushan, learned Senior Counsel assisted by Sri Sandeep Kumar, learned Standing Counsel for the respondents no.1 and 2 and Sri Prem Prakash Yadav and Sri A. K. Yadav learned counsel for the respondents no.3 and 4.
(3.) The petitioner has preferred the present writ petition challenging the order dated 18.9.2019 passed by the District Basic Education Officer, Bijnor/respondent no.3, copy of which is appended as annexure 16 to the writ petition. It appears from perusal of the record that against the order dated 16.8.2019 passed by respondent no.3 in which name of the present petitioner stands at serial no.129, the writ petition was preferred by the petitioner along-with other similar situated persons being Writ A No.13224 of 2019 (Puspendra Kumar and 48 others Vs. State of U.P. and 5 others). ;