SINGASAN SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Om Prakash Ojha, learned counsel for the petitioner and Sri Tej Bhan Pandey, learned Standing Counsel for the State respondents.

(2.) All three appeals being Special Appeal No. 530 of 2025, Special Appeal No. 608 of 2025 and Special Appeal (Defective) No. 656 of 2025, have been preferred against the common judgment and order dtd. 28/4/2025 passed by the learned Single Judge in Writ-A No. 49901 of 2016, Savitri Devi and 2 Others vs. State of U.P. and 3 Others, and the connected Writ-A No. 50483 of 2016, Girija Shankar Pandey vs. State of U.P. and 3 Others, whereby writ petitions filed by appellants here got dismissed.

(3.) Since common questions of law and fact arise in all appeals, all the appeals were heard together and are being decided by this common judgment. For the sake of clarity, the factual matrix of all connected matters has been considered conjointly, as the dispute emanates from rival groups within the management of the same institution and the facts are inextricably intertwined. While the common background has been narrated together, the cases of the individual teachers have been examined with reference to their respective dates of appointment, approvals, and service particulars. The present common judgment shall, therefore, govern all the connected matters, however, its application to each case shall operate independently and subject to the decision rendered on the individual merits of each matter.