RANVIJAY SINGH Vs. STATE OF UP.

JUDGEMENT

(1.) The issues involved in these three petitions are intertwined, hence, with the consent of learned counsels appearing for parties they are being decided by the following common judgement and order.

(2.) Heard Sri Ramesh Pandey, learned counsel for petitioner in Writ Petition No.579 (S/S) of 2008; Rajvijay Singh vs State of U.P. and others and in Writ Petition No. 1882 (S/S) of 2001, Sri Vinay Tripathi, learned counsel for petitioner in Writ Petition No. 7404 (S/S) of 2006 and Ms. Kirti Srivastava, learned Standing Counsel appearing for State in all the writ petitions.

(3.) Sri Vinay Tripathi, learned counsel for Committee of Management does not press the prayer (iii) made in Writ Petition No. 7404 (S/S) of 2006 at this juncture. He prays that the Committee of Management of the Institution concerned may be permitted to raise its grievance regarding creation of post of Lab Assistant before appropriate authority.