- (1.) Heard Sri Phool Bux Singh, learned counsel for appellant, Ms. Deepshikha, learned State counsel on behalf of respondent No. 1 as well as Sri Jyotinjai Verma, learned counsel for respondent Nos. 2 and 3 and perused the record.
(2.) By means of present writ petition, the petitioner has challenged the judgment and order dated dated 04.07.2011 passed in Writ Petition No. 2707 (SS) of 2004 (Gudiya Awasthi Vs. State of U.P. and others).
(3.) Facts in brief of the present appeal are that father of the appellant-petitioner /Babu Ram Awasthi while working as Headmaster in Junior High School, Pahadapur, Gonda died on 27.08.1998 leaving behind his widow/Smt. Siddheshwari Awasthi, two sons, namely, Raj Kumar Awasthi and Sanjay Kumar Awasthi (both are major) and three daughters, namely, Krishna, Sarla and Gudiya/petitioner-appellant.;