KRISHNA KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dr. L. P. Mishra assisted by Sri Prafulla Tiwari, the counsel for the petitioner of Writ C No. - 6290 of 2025 and Sri Gaurav Mehrotra along with Sri Utsav Misra and Ms. Manjari, learned Counsel appearing on behalf of the petitioners in Writ C No. 6292 of 2025 as well as Sri Anuj Kudesia, learned Additional Advocate General assisted by Sri Sailendra Kumar Singh, learned Chief Standing Counsel and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel appearing on behalf of the State, and Sri Sandeep Dixit, learned Senior Advocate assisted by Sri Rishabh Tripathi and Arun Kumar Singh, learned Counsel appearing on behalf of the respondent no.4.

(2.) Both the above writ petitions, raises a common question, as such, are being decided by means of this common judgment.

(3.) Both the said writ petitions, challenge the Government Order dtd. 16/6/2025 (Annexure no.1) wherein directions have been issued by the Additional Chief Secretary, Basic Shiksha Department, for taking steps for pairing of the schools managed under the supervision and control of the BSA and owned by the State Government. The petitions also challenge the consequential action dtd. 24/6/2025 wherein the actual list of the schools, which are being paired being 105 in number has been issued.