DEVENDRA KUMAR UPADHYAYA, J. - (1.) ON the oral prayer made by the learned counsel for the petitioner, let Director, State Council for Educational Research and Training, U.P., Lucknow be impleaded as respondent no.3.
(2.) LEARNED counsel for the petitioner is permitted to incorporate the necessary amendment in the array of respondents during the course of the day.
(3.) NOTICE on behalf of respondent no.1 has been accepted by Shri Ajay Kumar, whereas learned Chief Standing Counsel has accepted notice for respondent no.2. Learned counsel for the petitioner shall serve a copy of this writ petition in the office of learned Chief Standing Counsel for service on newly impleaded respondent no.3 today itself.;