R.B.Mehrotra, J. - (1.) The above matter was heard by me on 15th of July, 1994 and in open Court I dictated a detailed order wherein l observed that the preliminary objection raised by the respondents' counsel should be decided at the time of final hearing of the writ petition. Thereafter after hearing the counsel for the petitioner, I admitted the writ petition and stayed the operation of the impugned order.
(2.) However, before signing the aforesaid order, I realised that the preliminary objection raised by the respondents should be determined at this very stage instead of postponing it for final hearing. Accordingly. I directed that the matter should be listed for further hearing. Therefore, the matter was listed for further hearing on 5-8-1994. On the said date, the matter was again heard.
(3.) The petitioner has stated in paragraph '23' of the present writ petition that earlier writ petition filed by him in this Court being Civil Misc. Writ Petition No. 5571 of 1994 was initially admitted for hearing and an interim order was passed in favour of the petitioner after hearing the counsel for respondent No. 4 Subsequently the petitioner filed an application for withdrawal of the writ petition with a permission to file it afresh on the ground that a settlement had been arrived at between the petitioner and respondent No. 3. Respondents No. 3 in the present matter are the Committee of Management, Subhash Inter College. Bharauli district Deoria.;