JUDGEMENT
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(1.) Heard Sri Vijay Kumar Ojha and Sri G.D. Mishra, Advocates on behalf of Ram Mani Pandey, Sri Uma Nath Pandey, Advocate on behalf of the Committee of Management and learned Standing Counsel on behalf of State-respondents.
(2.) This bunch of writ petitions raise common question of facts and law in relation to the appointment of a teacher, namely, Ram Mani Pandey. Therefore, all these petitioners have been clubbed together and are being decided by this common judgement.
(3.) Facts in short as reflected from the records of these writ petitions are as follows:
Kisan Intermediate College, Rasoolpur Tareta, Post Office Rasoolpur, District Basti (hereinafter referred to as the "institution" is an aided and recognized intermediate college. Provisions of U.P. Intermediate Education Act, 1921 (hereafter referred to as the 'Act, 1921') and the rules and regulations framed thereunder as also those of U.P. Secondary Education Services Selection Boar, 1982 (hereinafter referred to as 'Act, 1982') are fully applicable to the teachers of the said institution.;
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