MUNNA LAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This is an appeal from an order of are, Hon'ble Single Judge dated 30th August, 2005 wherein his Lordship has disposed of four writ petitions.

(2.) The particular controversy befor; his Lordship was about validity of an order dated 4.9.2004 wherein the Regional Joint Director of Education decided a management dispute between the rival fractions, who are respectively the appellants and the respondents before us.

(3.) The decision of the Regional Joint Director of Education went in favour of the appellants, i.e. in favour of the group of M.P. Singh.