RAM CHANDRA KESARI Vs. STATE OF U P

JUDGEMENT

(1.) Special Appeal No. 1140 of 2001 has been filed by Ram Chandra Kesari against the judgment and order dated 7.11.2001 passed by the learned single Judge in Civil Misc. Writ Petition No. 20350 of 1990, Ram Krishna v. State of U. P. and Ors., whereas Special Appeal No. 1144 of 2001 has been filed by the Committee of Management, Sri Ram Pratap Inter College, Sirsa, Allahabad and another against the same judgment and order dated 7.11.2001 passed by the learned single Judge in the aforementioned writ petition.

(2.) Since both the special appeals arise out of the same judgment of the learned single Judge, they are being decided together.

(3.) We have heard Sri R. N. Singh, learned senior counsel assisted by Sri A. P. Shahi, in Special Appeal No. 1140 of 2001 and Dr. R. G. Padla, learned senior counsel assisted by Sri Prakash Padia in Special Appeal No. 1144 of 2001, Sri Jagan Nath Singh, learned counsel for the respondent-writ petitioner and Sri Ran Vijay Singh, learned standing counsel appearing on behalf of the respondents-State.