PRADEEP KUMAR VERMA AND 2 OTHERS Vs. UNION OF INDIA AND 6 OTHERS
LAWS(ALL)-2018-10-17
HIGH COURT OF ALLAHABAD
Decided on October 05,2018

Pradeep Kumar Verma And 2 Others Appellant
VERSUS
Union Of India And 6 Others Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) In both writ petitions re-employment / re-appointment of Dr. Anand Kumar Srivastava as Principal of Chaudhary Mahadev Prasad Degree College, Allahabad (hereinafter referred to as "College") has been challenged. With the consent of parties we propose to consider the pleadings and facts stated in Writ Petition No. 567 of 2018 and deal the entire issue with reference to above writ petition.
(2.) Heard Sri Shailendra, learned counsel for petitioners, Sri Ashok Khare, learned Senior Advocate assisted by Sri Shesh Kumar Srivastava, learned counsel for respondent 6 and Sri Sachin Kumar, Advocate holding brief of Sri Manoj Nigam, learned counsel for respondents 3 and 4.
(3.) In Writ Petition No. 58234 of 2017, Sri T.P. Singh, learned Senior Advocate assisted by Sri Siddharth Nandan, Advocate has appeared and adopted the argument advanced in Writ Petition No. 567 of 2018.;


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