KAMLESH AGNIHOTRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Since common questions of law and fact are involved in these petitions, therefore, they are being disposed of by a common judgment by this Court.

(2.) Heard Sri Shesh Kumar, learned Counsel for the Petitioner and Sri Neeraj Tiwari for the Respondent - University.

(3.) The Petitioners claim themselves to be the Teachers of a Campus School which was established under an administrative decision of the Executive Council of the University dated 3.8.1980. This institution was established for the purpose of providing education to the children of the employees of the University. During the course of its functioning, the said institution was got affiliated with the Central Board of Secondary Education.