GAURI SHANKAR MISRA Vs. D D E & OTHERS
LAWS(ALL)-2013-10-334
HIGH COURT OF ALLAHABAD
Decided on October 25,2013

Gauri Shankar Misra Appellant
VERSUS
D D E And Others Respondents

JUDGEMENT

- (1.) Heard Sri T.N. Tiwari for the petitioner and learned Standing Counsel for respondents.
(2.) This writ petition is directed against the order dated 15th May 1996, Annexure-9 to the writ petition, whereby Deputy Director of Education, 7th Region, Gorakhpur has declared appointment of petitioner as Assistant teacher, L.T. Grade, illegal and has directed Committee of Management to take steps for his termination.
(3.) The facts in brief as borne out from the record of the writ petition are as under.;


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