KAKORAKHAL AND ANOTHER Vs. MADHUSUDAN ARYA AND OTHERS

JUDGEMENT

(1.) By the impugned order dated 01.09.2016, the learned Single Judge has taken the view that the Resolution dated 20.12.2013 does not seem to be proper as it takes charge from the senior-most teacher and that it shall remain stayed till the next date of listing as far as it relates to giving the charge of Headmaster from the writ petitioner to respondent no. 9, who is much junior to the writ petitioner.

(2.) The appellants are the Committee of Management and respondent no. 9 referred to in the order of the learned Single Judge.

(3.) We heard Mr. M.S. Chauhan, learned counsel for the appellants and Mr. Pankaj Purohit, learned counsel for respondent no. 1/writ petitioner.