SUNBEAM SCHOOL Vs. STATE OF U.P.

JUDGEMENT

(1.) Since the questions of law involved in both the writ petitions are absolutely identical, therefore, they be heard together and decided by this common judgment.

(2.) Heard Sri Ajay Kumar Singh, learned Senior Advocate assisted by Sri Tejas Singh, Advocate, for petitioner, in both writ petitions, learned Standing Counsel for respondent nos.1 to 3 and Sri Ashok Pandey for proposed respondent- Nagar Nigam, Varanasi, in both Writ-C No. 857 of 2013 and Writ-C No. 858 of 2013 (No-one appeared for respondent no. 4 in Writ-C No. 857 of 2013).

(3.) Writ-C No. 857 of 2013 is filed with following prayers :-