RAJEEV KUMAR Vs. KAMLESH KUMAR SINGH

JUDGEMENT

(1.) This intra-court appeal filed under Chapter VIII Rule 5 of the Rules of the Court lays a challenge to the judgment and order dtd. 7/9/2022, passed by the learned Single Judge in Writ-C No.2957 of 2022 whereby after setting aside the order of the State Government dtd. 12/5/2022, nominating the appellant as Chairman of the Committee of Management of Town Polytechnic, Ballia, a direction has been given to the Committee of Management of Town Polytechnic, Ballia to take decision afresh for preparing a panel of three persons and to forward the same to the Director, Technical Education, U.P. who, in turn, has been directed to forward the same to the State Government whereupon the State Government has been directed to take decision nominating Chairman of the Committee of Management of the said institution.

(2.) Heard Dr. L.P. Mishra along with Ms. Neha Chaddha and Sri Prafulla Tewari, learned counsel representing the appellant, Sri Anand Kumar Singh, learned State Counsel representing the State-respondents, Sri Amrendra Nath Tripathi along with Sri Anas Sherwani, learned counsel representing the respondent No.1-petitioner and perused the record available before us on this Special Appeal.

(3.) Before adverting to the rival submissions advanced by learned counsel representing the parties, it is apposite to note certain facts of the case which are necessary for appropriate adjudication of the issues involved in this case.