YOGENDRA PRASAD SINHA Vs. NAVODAY VIDYALAYA SAMITI

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Both these writ applications involve identical questions of law and facts and, accordingly, the same are being disposed of by this common order.

(3.) A common question has been canvassed at the bar by the learned Counsel appearing on behalf of the petitioners that even though the petitioners were posted at the Principals in the Navoday Vidyalayas in question on deputation,they could not have been repatriated on certain allegations to their parent schools.