MOHAMMAD SHOEB KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vijay Kumar Singh, learned Senior Counsel assisted by Sri Prabhat Kumar Singh, learned counsel for the petitioner, Sri Ankur Tandon, the learned Standing Counsel and Sri Ambuj Mishra, learned counsel holding brief of Sri Gautam Baghel, learned counsel for the respondents.

(2.) These three petitions with the consent of parties are taken up for hearing together and shall stand disposed of by this common judgment.

(3.) Writ A No.9034 assails the validity of an order dated 17 November 2011 passed by the Joint Director of Education and consequential order of 14 December 2012 passed by the District Inspector of Schools. The order of Joint Director dated 17 November 2011 itself has come to be made pursuant to the directions issued by the Court on Writ A No.20463 of 2011. The order directed the District Inspector of Schools to undertake a detailed enquiry in respect of the alleged irregularities in connection of the selection of two Assistant Teachers in the respondent minority institution. The two Assistant Teachers are the petitioners in the writ petitions which are also being disposed of by this common judgement.