RAJENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Standing Counsel for the respondent no.1, learned Counsel for the respondent no.2, Sri Ajay Kumar, learned Counsel appearing on behalf of the respondents no.3 and 4 and Sri Dileep Kumar Mishra, learned Counsel for the respondent no.5.

(2.) The present petition has been filed challenging the order dtd. 11/5/2015 whereby the appeal filed by the Committee of Management against the order of Basic Education Officer rejecting the resolution of termination of the petitioner's services was allowed.

(3.) Subsequently during the pendency of the writ petition, an amendment application was filed in view of the fact that in pursuance to the appeal being allowed, a fresh order had been passed on 19/9/2015 whereby the Basic Education Officer has accepted the resolution of the Committee of Management for removal of the petitioner from the institution in question.