STATE OF U P Vs. MUNENDRA SINGH

JUDGEMENT

(1.) As both the aforesaid special appeals arise out of the common judgment and order of the learned Single Judge dated 16th February, 2012 passed in Writ-A No. 64346 of 2007 (Munendra Singh and others v. State of U.P. and others), with the consent of learned Counsel appearing for the parties the same have been heard analogously and are being decided by this common judgment.

(2.) Vide impugned judgement and order dated 16th February, 2012, which gave rise to these appeals, passed by the learned Single Judge, the writ petition filed by two Assistant Teachers for payment of their salary has been allowed, order dated 23rd March, 2007 passed by the Assistant Director of Education (Basic), Bareilly has been quashed, and a direction has been issued for payment of arrears of their salary also.

(3.) A brief reference to the factual aspects would suffice.