AKHILESH KUMAR SINGH Vs. STATE OF U.P.
LAWS(ALL)-2017-10-308
HIGH COURT OF ALLAHABAD
Decided on October 05,2017

AKHILESH KUMAR SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SANGEETA CHANDRA, J. - (1.) Heard Mr. Sunil Yadav along Mr. Rajesh Yadav, learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) This writ petition has been filed praying for quashing of the order dated 01.11.2013 passed by the Regional Level Committee communicated through Assistant Director Basic Education,Vth Region, Varanasi,respondent No. 2 herein and the order dated 02.11.2013 passed by the District Basic Education Officer, Mirzapur, respondent No. 3 herein. A further prayer has been made for issuance of writ in the nature of mandamus commanding respondent No. 4, Director of Education Basic, Allahabad and respondent No. 5, Committee of Management, Aryavrat Madhyamik Vidhyalaya Sindhaura, Mirzapur to appoint the petitioner as Assistant Teacher in the said Institution.
(3.) The brief facts necessary for decision of this writ petition are as follows:;


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