GARGI GHUNTA Vs. REGIONAL JOINT DIRECTOR EDUCATION

JUDGEMENT

(1.) HEARD Gopal Narayan, Advocate and Munish Bharadwaj, Learned Counsel for the Petitioner, Paresh Tripathi, Learned Counsel for State of Uttarakhand, Manoj Tiwari, Learned Counsel for Committee of Management and C.K. Sharma, Learned Counsel for Respondent No. 5.

(2.) IN both the writ petitions, there involve identical set of facts and common legal question which are to be decided, therefore for the sake of convenience, both the writ petition have been consolidated and are being decided by a common judgment. Writ petition No. 1236 (ss) 2006 will be leading case.

(3.) LATERON , the Petitioner has filed amendment application and sought an -other prayer to be added in the prayer clause which reads as under: