YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Radha Kant Ojha, learned Senior Counsel, assisted by Sri Ali Hasan, learned counsel for the appellants, Sri Kailash Singh Kushwaha, learned counsel for the sixth respondent/caveator and Sri A.K. Roy, learned Additional Chief Standing Counsel appearing for the State-respondents.
(2.) The present Special Appeal has been filed against the judgment and order dated 23.07.2019 passed in Writ-A No.10710 of 2019 (Smt. Dharmraji Devi Ganga Prasad Singh Uchchatar Madhyamik Vidyalaya And Another Vs. State of U.P. and 5 others), whereby the writ petition has been dismissed by assigning the reason that the same had been filed by a person not competent to file the petition. The learned Single Judge has, however, granted liberty to the Committee of Management of the petitioner institution to file a writ petition.
(3.) The judgment passed by the writ court is sought to be assailed principally on the ground that since the dispute involved in the case related to a Class-IV employee in the petitioner institution, it was not correct to say that the writ petition could be filed only by the Committee of Management and not by the Principal of the institution.;