NARBADESHWAR SINGH Vs. BSA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the appeals under Chapter VIII Rule 5 of High Court Rules, 1952, have been filed against the judgment and order dated 03.12.2002 passed by the learned Single Judge whereby Writ Petition No. 22715 of 1998 (Raj Bahadur Singh v/s. Basic Shiksha Adhikar, Gorakhpur and others) was allowed and another Writ Petition No. 27172 of 1998 (Narvadeshwar Singh v/s. District Basic Education Officer, Gorakhpur and other) was dismissed.

(3.) Though the appellant Narbadeshwar Singh is petitioner -appellant in Special Appeal No. 41 of 2003 and respondent No. 4 -petitioner in Special Appeal No. 42 of 2003, but for the sake of convenience, hereinafter he would be referred to as "petitioner -appellant".