- (1.) Heard Sri Somesh Khare, learned counsel for the appellant, learned Standing Counsel for the respondents and perused the record.
(2.) This special appeal under Chapter VIII, Rule 5 of the Allahabad High Court Rules, 1952, has been preferred against the judgment and order dated 09.12.2011 passed by learned Single Judge in Civil Misc. Writ Petition No.4560 of 2003 - Gyanendra Singh Vs. Joint Director of Education, Meerut & Ors., whereby the writ petition filed by the petitioner-appellant was dismissed.
(3.) The relief sought by means of this special appeal is that the judgment and order dated 09.12.2011 passed by learned Single Judge be set aside and the writ petition be allowed.;