MAHENDRA KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prabhakar Awasthi, learned counsel along with Sri Abhishek Kumar Saroj, learned counsel for the writ petitioner in leading and connected writ petition, Sri Shailendra Singh, learned Standing Counsel, who appears for the respondent no. 1 to 4 in the leading writ petition and connected writ petition and Sri Ashok Khare, learned Senior Counsel assisted by Sri Jigar Khare for respondent no.6 in the leading and connected writ petitions.

(2.) Since affidavits have been exchanged between the parties and they do not propose to file any further affidavits, thus both the writ petitions are being decided by a common order.

(3.) The case of the writ petitioner, Mahendra Kumar Yadav in both the writ petitions is that there happens to be an institution by the name of Madan Mohan Malviya Inter College, Karchana, District Prayagraj which is recognised under the provisions of U.P. Intermediate Education Act, 1921, the provisions U.P. Act No. 5 of 1982 and U.P. Act No.24 of 1971 are applicable.