KHAJAN SINGH Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2019-3-311
HIGH COURT OF ALLAHABAD
Decided on March 28,2019

KHAJAN SINGH Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) These two petitions relate to same cause, and therefore, are being disposed of by this common order.
(2.) The first Writ Petition No.13023 of 2018 challenges an order passed by the District Inspector of Schools, Amroha dated 2.5.2018, as also the order dated 10.5.2018, passed by the Joint Director of Education. A further prayer has been made to command the respondents to approve the resolution of the Managing Committee dated 1.4.2018 and to attest the signatures of petitioner Khajan Singh as Officiating Principal of the institution concerned.
(3.) The second Writ Petition No.4081 of 2019 is by one Surendra Singh, who alleges himself to be the senior most Lecturer in the institution and is aggrieved by attestation of signatures of respondent no.5, who is the petitioner in first writ petition, as Officiating Principal of the institution. A further prayer is made not to allow respondent no.5 to function as Officiating Principal.;


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