VINITA PROMILA SHEPHERD Vs. STATE OF U.P.

JUDGEMENT

(1.) The dispute in these two writ petitions are interconnected, as such they are heard together and being decided by common order.

(2.) Heard Sri A.D. Saunders, learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 3 and Sri N.C. Tripathi, learned counsel for respondent no. 4 in Writ-A No. 39788 of 2012 and Sri N.L. Pandey, learned counsel for petitioners, learned Standing Counsel for respondent nos. 1 to 6 and Sri N.C. Tripathi, learned counsel for respondent no. 7 in Writ-A No. 54996 of 2007.

(3.) The dispute relates to the appointment of an Assistant Teacher in an Institution known as Mary Wanamaker Girls' Inter College, Allahabad (for short 'Institution') which is an aided minority institution, governed by provisions of U.P. Intermediate Education Act, 1921 and regulations framed therein.