DAVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the appellant herein had filed an impleadment application in the writ petition, which was dismissed by the learned Single Judge, he is entitled to prefer an appeal against the said order. The application, seeking leave to appeal, is ordered and the application is disposed of.

(2.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (M/S) No. 2744 of 2018 dtd. 7/3/2019, whereby the application filed by the appellant-applicant herein, to implead him as the sixth respondent in the writ petition, was rejected by the order under appeal.

(3.) The writ petition was filed by the sixth respondent herein questioning the order passed by the Incharge Divisional Additional Director (Intermediate Education) Garhwal Division, Pauri dtd. 27/8/2018 by which the status of the sixth respondent-Institution, as a minority institution was sought to be altered. This alteration, according to the appellant herein, was made pursuant to a complaint submitted by him along with several others.