ISLAM KHAN SEKH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal has been filed by one Islam Khan Sekh against the order dated 23rd May. 1996 in Writ Petition No. 17819 of 1996, Mahesh Chandra Maheshwari, v. State of Uttar Pradesh and three others. The appellant Islam Khan Sekh contends that he was a necessary party to the writ petition which aspect was known to the petitioner at every given stage. But, for reasons best known to the petitioner, the appellant had not been made a party respondent. In this context, the appellant Islam Khan Sekh, also a teacher at the same institution, i.e., Sri Dlwan MaharaJ Singh Inter College. Jakha, Jalaun, desires the Court to examine the array of parties on the memoranda of writ petition. The array of parties is" Mahesh Chandra Maheshwari son of Hardev Das Maheshwari, Lecturer. Nagrik Shastra, Sri Diwan Maharaj Singh Inter College. Jakha. Jalaun.....Petitioner Versus 1. State of Uttar Pradesh,

(2.) U. P. Secondary Education Services Commission through its Chairman, Allenganj. Allahabad,

(3.) District Inspector of Schools, Jalaun at Oral,