RAM NARAIN RAM Vs. STATE OF U. P.

JUDGEMENT

(1.) This is a bunch of six writ petitions. Facts of each case would be necessary to refer hereinafter for proper adjudication of all petitions. (A) WRIT - A No. - 26967 of 2008

(2.) This writ petition was filed by 13 petitioners that they were appointed as Teachers/ Employees of Respondent-Institution, namely, Anjuman Islamia Higher Secondary School, Dauna Safipur, Azamgarh, which was later on upgraded from Junior High School to Higher Secondary School.

(3.) Petitioners have claimed that Deputy Director of Education 7th Region, Gorakhpur has passed an order dtd. 1/4/1995 and sanction in all 25 posts and petitioners were thereafter appointed in pursuance of a selection process vide appointment letters issued on different dates between 2001 to 2005.