SANTOSH KUMAR DUBEY AND 2 OTHERS Vs. STATE OF U.P. AND 4 OTHERS.
LAWS(ALL)-2018-3-494
HIGH COURT OF ALLAHABAD
Decided on March 13,2018

Santosh Kumar Dubey And 2 Others Appellant
VERSUS
State Of U.P. And 4 Others. Respondents

JUDGEMENT

PANKAJ MITHAL,J. - (1.) Heard Sri. V.D. Shukla, learned counsel for the petitioners and Chief Standing Counsel-2 for respondents No. 1 and 4. Sri. Ved Byas Mishra, learned counsel for the respondent No. 3 and Sri. Ashwani Kumar Mishra learned counsel for the respondent No. 5 have also appeared.
(2.) All the respondents except the State have filed counter affidavits despite time allowed on several occasions in the past. Therefore, we are proceeding with decision on merits.
(3.) The petitioners No. 1 and 2 were appointed as Assistant Teachers in Sahitya and Modern Hindi respectively on 11.09.2015 at the Institution Sri. Sampurnanand Sanskrit Mahavidyalaya, district Chandauli which is affiliated to Sampurnanand Sanskrit Vishwavidyalaya, Varanasi.;


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