RAMESH CHANDRA MISHRA Vs. U. P. SECONDARY EDUCATION SERVICES COMMISSION, ALLAHABAD AND OTHERS
LAWS(ALL)-1990-4-97
HIGH COURT OF ALLAHABAD
Decided on April 11,1990

RAMESH CHANDRA MISHRA Appellant
VERSUS
U. P. Secondary Education Services Commission, Allahabad And Others Respondents

JUDGEMENT

S.D.Agarwala, G.K.Mathur, JJ. - (1.) This is a petition under Article 226 of the Constitution of India. Counter-affidavits and rejoinder-affidavits have been exchanged. The parties had agreed that the petition itself may be disposed of at this stage
(2.) The petitioner, Raraesh Chandra Misra, is Principal of Basant Theosophical Uchatar Madhyamib Vidyalaya, Kamachha, Varanasi, hereinafter referred to as 'School'.
(3.) The petitioner was appointed as Principal of the school on 5th July, 1977. He was thereafter confirmed on the said post. The school is a recognised Higher Secondary School and is on the grants-in-aid list of the State Government.;


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