VISHESHWAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Siddharth Khare, learned Advocate on behalf of Petitioner, Sri R.K. Ojha, Learned Counsel for private Respondents and learned Standing Counsel for the State-Respondents.

(2.) Learned Counsel for the parties agree that the present writ petition may be disposed of at this stage itself without calling for further affidavit, specifically in view of the order proposed to be passed today by the Court.

(3.) The District Inspector of Schools, Deoria vide order dated 11th March, 2011, in compliance to the orders of the Writ Court dated 19th April, 2007 passed in Civil Misc. Writ Petition No. 50933 of 2006 and that dated 15th February, 2008 passed in Civil Misc. Writ Petition No. 40931 of 2006, has held that the appointment of Respondent Nos. 7 to 10 has been made in primary section of the institution, namely, Sarvodaya Intermediate College, Gadha Bankata Station, Deoria, which is an aided and recognized intermediate college within sanctioned strength.