AVADHESH KUMAR PANDEY Vs. DISTRICT BASIC EDUCATION OFFICER

JUDGEMENT

(1.) Applicants have moved an application under Order IX, Rule 13 (wrongly mentioned in place of Rule 9) read with Section 151 of the Code of Civil Procedure for recalling the order dated 20.8.1996 whereby the Writ Petition No. 777 of 1983 was dismissed.

(2.) Applicants Avadhesh Kumar Pandey and three others filed a Writ Petition No. 777 of 1983 for quashing the order dated 27.9.1982 passed by Basic Shiksha Adhikari,. Gorakhpur, cancelling the admission of Sri Avadhesh Kumar Pandey, Sri Duryodhan Das, Sri Praslddh Yadav and Sri Udai Mal Rao in B.T.C. and also for quashing the order dated 19.10.1983 whereby the Principal of Prem Chand Government Junior Training College. Gorakhpur, has discharged the petitioners from training.

(3.) By means of an interim order dated 21.1.1983, the respondents were directed to permit the petitioners to attend their classes of the Second year.