Ashok Bhushan, J. - (1.) Heard Sri B. Malik, counsel for the petitioner, Sri V. K. Shukla appearing for the respondent No. 2 and learned standing counsel.
(2.) Counter and rejoinder-affidavits have been exchanged and with the consent of the parties, the writ petition is being finally decided.
(3.) This writ petition has been filed for quashing of the order dated 21st August. 1995, passed by Deputy Director of Education 1st Region, Meerut, declaring respondent No. 2 senior to the petitioner.;