SMT PRIYANKA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Since, common question of laws and facts are involved in both the writ petitions and the parties do not propose to file any further affidavits, thus with the consent of the parties, the writ petitions are being decided by a common order.

(2.) Heard Sri J.P. Singh, learned counsel for the writ petitioner in the leading writ petition as well as Sri Phool Chandra Singh, who appears for the writ petitioner in the connected writ petition, Sri Shailendra Singh and Sri Santosh Kumar Mishra, learned Standing Counsels, who appears for the respondent Nos. 1 to 4 in the leading writ petition and respondent Nos. 1 to 6 in the connected writ petition.

(3.) In view of the order, which is being proposed to be passed, notices are not being issued to the fifth respondent, Committee of Management, Rafi Ahmad Qidwai Balika Inter College, Anjanshaheed, Azamgarh in the leading writ petition and the seventh respondent, Committee of Management, Begum Khair Girls Inter College, Basti, District -Basti in the connected writ petition.