PREM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Singh learned Senior Counsel assisted by Sri Samarath Singh learned counsel for the original petitioner-appellant, Sri Ankit Gaur learned Standing Counsel for the State and Sri Saurabh Singh learned counsel for the Committee of Management.

(2.) Present intra-court appeal arises from the order of the learned single judge dtd. 18/2/2026 in Prem Singh Vs. State of U.P. And 4 Others, 2026:AHC:36704. Thereby the learned single judge has remitted the matter to the regularisation committee, this time to consider the claim of the original petitioner-appellant in terms of Sec. 33-G of the U.P. Secondary Education Service Selection Boards Act, 1982 (hereinafter referred to as 'the Act').

(3.) Submission is that the petitioner has suffered two earlier remands upon orders passed in two earlier writ petitions filed by the original petitioner- appellant. By the last order dtd. 21/7/2025 in Prem Singh Vs. State of U.P. Through Secretary Education And Others, 2025:AHC:117996 (hereinafter referred to as the 'second writ petition'), the writ Court had remitted the matter to the regularisation committee with the following observation: