UDAI PRASAD Vs. DISTRICT INSPECTOR OF SCHOOLS VARANASI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and Sri B. D. Mandhyan, who is appearing for respondent No. 3 and also learned standing counsel for respondent No. 1.

(2.) LEARNED counsel for the petitioner is permitted to delete the Committee of Management from the array of the parties. As desired by the parties, I have heard the matter finally.

(3.) THE writ petition was allowed and the District Inspector of Schools, Varanasi was directed to decide the dispute as under : "In the circumstances, the writ petition succeeds and is allowed. THE impugned order dated 8.7.1992 at Annexure 10 to the writ petition is hereby quashed. THE District Inspector of Schools, Varanasi is directed to decide the representation of the petitioner in the light of the present judgment and such decision is to be taken within a period of three weeks from the date of production of a certified copy of this order." THE aforesaid order dated 8.8.1995 became final and was thus binding upon the parties thereto.