SANDEEP KUMAR Vs. DISTRICT INSPECTOR OF SCHOOLS HARIDWAR

JUDGEMENT

(1.) HEARD Mr. Paresh Tripathi, Advocate for the petitioner, Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand and Mr. Anil K. Joshi, Advocate for respondent no. 4 and Mr. Jagdish Bisht, Advocate for respondent no. 5.

(2.) THIS writ petition has been filed by the petitioner challenging the validity, legality and propriety of order dated 17.4.2000 issued by the Chairman, U.P. Scheduled Castes & Scheduled Tribes, Commission, Lucknow, order dated 22-4-2000 passed by the District Inspector of Schools, Haridwar (Annexure-8 to the writ petition) as well as the order dated 23-4-2000 passed by the Manager of Committee of Management of "Chaudhary Bharat Singh D.A.V. Inter College", Jhabeda, District Hardiwar (Annexure-9 to the writ petition).

(3.) THE writ petition stands allowed. No order as to costs.