AWADH BIHARI CHATURVEDI AND ORS Vs. STATE OF U P AND ORS
LAWS(ALL)-2013-10-312
HIGH COURT OF ALLAHABAD
Decided on October 11,2013

Awadh Bihari Chaturvedi And Ors Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Heard Sri H.P. Dube, learned counsel appearing for the petitioner and learned Standing Counsel for the State-respondent in Civil Misc. Writ Petition No. 31121 of 2013 (Awadh Bihari Chaturvedi Vs. State of U.P. And Others) which is the present writ petition along with Civil Misc. Writ Petition No. 61432 of 2012 (Awadh Bihari Chaturvedi Vs. State of U.P. And Others).
(2.) With the consent of the parties, both the writ petitions are being heard together and disposed off finally.
(3.) The facts in brief are that the present writ petition has been filed by the petitioner seeking the relief in the nature of mandamus commanding the respondents to issue an order of appointment in favour of the petitioner for appointment on the post of Principal of the College Akhand Inter College, Kabrai, District Mahoba.;


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