COMMITTEE OF MANAGEMENT AZAD UCHCHATTAR MADHYAMIK VIDYALAYA RUNUWA POKHARBHINDA MAHARAJGANJ Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Ashwani Kumar Misra, Counsel for the petitioners, Sri G. K. Singh, Counsel for caveator respondent No. 5 and the Standing Counsel.

(2.) THIS writ petition has been filed challenging the validity and correctness of the order dated 28. 3. 2008 passed by the Regional Level Committee, 7th Region, Gorakhpur appended as Annexure 18 to the writ petition.

(3.) THE petitioner has sought a writ in the nature of certiorari quashing the aforesaid order as well as a writ in the nature of mandamus directing holding of an independent high level inquiry into the alleged scam of forged and manipulated appointments of 21 teachers attached to the primary section of Azad Uchchattar Madhyamik Vidyalaya, Runuwa, Maharajganj and for punishing the erring persons/employees/officials of the education department in this regard.