SHAHIDA PARVEEN Vs. STATE OF U P

JUDGEMENT

(1.) These 2 writ petitions are interlinked and arise out of common questions of law and fact, as such, have been taken up together and are being disposed of by a common judgment.

(2.) The petitioner in the first writ petition namely Smt. Shahida Parveen is the Respondent No. 5 in the second writ petition and the respondent in the first writ petition Smt. Veer Bala Agarwal is the petitioner in the second writ petition. Smt. Veer Bala Agarwal has also filed a counter-affidavit in the first writ petition. Sri Ashok Khare, Learned Senior Counsel, has been heard for Smt. Shahida Parveen and Sri Praksh Padia has been heard on behalf of Smt. Veer Bala Agarwal in both the writ petitions. Learned Standing Counsel has been heard on behalf of the respondent - State and its authorities.

(3.) After having heard learned Counsel for the parties, this Court finds that the matter requires to be remitted back to the Joint Director of Education for a decision afresh on the issues involved and, as such, it is not necessary to wait further for exchange of Affidavits as the case at this stage does not require any further investigation of facts. The matter is, accordingly, being disposed of by this judgment.