BRIJENDRA KUMAR MISRA Vs. STATE OF UP

JUDGEMENT

(1.) I have heard Sri A.N. Tripathi, learned Senior Counsel for the petitioner in Writ Petition No. 5936 of 1980 and Sri Arvind Kumar Shukla for the same petitioner in Writ Petition No. 60122 of 2009. A caveat was filed in the second writ petition through Sri Mukim Ahmad, Advocate, on behalf of Mohd. Shamim Khan - Respondent No. 5 therein.

(2.) An Amendment Application was filed challenging the order of the Joint Director of Education dated 13.10.2009 which was allowed by this Court on 10.11.2009. A counter-affidavit has been filed on behalf of the Committee of Management and Sri Mukim Ahmad represents the Committee of Management in Writ Petition No. 5936 of 1980.

(3.) Learned counsels have been heard and the Standing Counsel has advanced his submissions on behalf of the State Authority.