SURENDRA PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajeev Mishra, learned Counsel for Dr. Surendra Pandey, Sri V.K. Singh and Sri Vinod Kumar Singh, learned Counsel for Shri Kisun, Sri P.N. Saxena, learned Senior Advocate, assisted by Ms. Sumati Rani Gupta, learned Counsel for the Committee of Management of the institution and learned Standing Counsel for the State.

(2.) Since the basic facts, relevant for decision of the dispute in all these writ petitions are more or less identical, and legal issues involved are also same, all the Writ Petitions have been clubbed and are being decided by this common judgment. Civil Misc. Writ Petition No. 52366 of 2010 be treated as the leading case.

(3.) These writ petitions and those already decided, as detailed in this order, are an example of the manner, in which repeated petitions are filed in the matter of appointment of Principles i.e. Heads of the institutions on recommendation made by the U.P. Secondary Education Services Selection Board. Such practice always overburdens the Court and cannot be approved off. Series of petitions, so as to oust the selected candidate placed at serial No. 1, only result in the overall interest of education being jeopardised.