COMMITTEE OF MANAGEMENT OF CROSTHWAITE GIRLS COLLEGE ALLAHABAD Vs. DISTRICT INSPECTOR OF SCHOOLSII ALLAHABAD

JUDGEMENT

(1.) So far as the Writ Petition No. 19768 of 1997 is concerned, the same was decided by an order dated 3.2.1999. Shri Shared Malviya, learned counsel for the petitioner had filed an application for recalling the said order. After hearing Shri Sharad Malviya, it appears that sufficient ground was made out for recalling the order. The application is allowed and the order dated 3.2.1999 is hereby recalled. The Writ Petition No. 19768 of 1997 is hereby restored to its original file and number.

(2.) This writ petition was listed along with two other writ petitions, namely. Writ Petition No. 2027 of 1999 and Writ Petition No. 23370 of 1997. After the Writ Petition No. 19768 of 1997 is restored, by consent of the parties, the matter is treated as on day's list and taken up for hearing along with the said two other writ petitions. Shri Sharad Malviya had addressed the Court in Writ Petition No. 2027 of 1999 on behalf of the petitioner and the respondents committee of management of the concerned school in the other two writ petitions. Mr. R.A. Akhtar addressed the Court on behalf of the petitioner in Writ Petition No. 19768 of 1997. Shri S.F.A. Naqvi addressed the Court on behalf of the petitioner in Writ Petition No. 23370 of 1997. Mr. Ashok Khare addressed the Court on behalf of respondent No. 3 in C. M. Writ Petition No. 2027 of 1999.

(3.) I have heard all the learned counsel at length. The hearing continued for successive days. Affidavits and counter-affidavits have been exchanged, several supplementary counter-affidavits have also been filed in the writ petitions. All these matters were placed before the Court and have been taken up.