THAKUR PRASAD YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri Taj Bhan Singh, learned counsel for respondent nos. 4 to 6 and learned Standing Counsel for the State-respondents.

(2.) This bunch of writ petitions has been filed by teachers and other staff appointed in recognized junior high schools. At that time, the institutions were not within the grant-in-aid list of the State Government.

(3.) All these writ petitions raise common question of law and facts and have, therefore, been clubbed together and are being decided together by means of this common order. Civil Misc. Writ Petition No. 74389 of 2011 ( Thakur Prasad Yadav & Others versus State Of U.P. & Others) has been treated to be the leading writ petition.