A.R. STEPHEN Vs. D.J., GORAKHPUR

JUDGEMENT

(1.) Heard Sri A.D. Saunders, learned counsel assisted by Ms Mahima Joseph, learned counsels for the petitioners and Sri Gajendra Pratap, learned Senior Advocate assisted by Sri Ankush Tandon and Sri J.K. Srivastava, learned counsels for the respondents.

(2.) The instant writ petition is directed against the order dated 29 January 2008 passed by the Court Observer/first respondent, District Judge, Gorakhpur, holding that the third respondent, Sri Samual P. Prakash is the President of the Committee of Management, thereby, rejecting the claim setup by the petitioner. The other relief claimed in the writ petition is depended on the outcome of the main relief.

(3.) The writ petition has a checkered history and the matter has been remitted by the Supreme Court to be decided afresh without being influenced by the earlier decisions of the learned Single Judge and the Division Bench.