SHRAWAN KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) I have heard learned counsel for the petitioner, learned standing counsel for the State respondents and learned counsel for the Basic Shiksha Parishad and District Basic Education Officer Muzaffarnagar.

(2.) Since these writ petitions stemmed from the same controversy, they are taken up together and are being disposed of by this common judgement.

(3.) Writ Petition No. 48943 of 2007 laid challenge to an order dated 17.07.2007, passed by the District Basic Education Officer Muzaffarnagar, commanding the respondents to recover the honorarium paid to the petitioner after the annulment of his appointment as a Shiksha Mitra. It appears that during the pendency of the aforesaid writ petition, the respondents filed an affidavit in which it was disclosed that the Department of Basic Education vide its order dated 04.04.2006 had held the appointment of the petitioner to be invalid and accordingly required the respondents to bring it to an end.