ROHIT KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The batch of petitions involve similar controversy, therefore, on request of the learned counsels for the parties, the writ petitions are being decided by a common judgment and order.

(2.) Heard Sri H.N. Singh, learned Senior Advocate, assisted by Sri Man Bahadur Singh and Sri Agnihotri Kumar Tripathi, learned counsels appearing for the petitioners. In all other matters, learned counsels for the petitioners have adopted the arguments advanced by learned Senior Advocate. Smt. Archana Singh, learned Addl. Chief Standing Counsel has advanced arguments on behalf of State; Sri Yatindra, Sri Vikram Bahadur Singh, Sri Arun Kumar and Sri Sanjy Kumar, Advocates, have put in appearance on behalf of Uttar Pradesh Board of Basic Education and have advanced their submissions.

(3.) Facts of writ petition No.-988/2021 is being referred to for the sake of convenience. The facts, interse, parties is not in dispute.