JUDGEMENT
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(1.)Heard Shri Shesh Kumar, learned counsel for the petitioner as well as learned standing counsel appearing for the State respondent nos. 1,2 and 3 and Shri Neeraj Tiwari for the respondent no. 4.
(2.)Pleadings between the petitioner and the contesting respondent nos. 1,2 and 3 have been exchanged and with the consent of learned counsel for the parties this writ petition is disposed of at this stage.
(3.)Two applications for impleadment have been filed under Chapter XXII Rule 5-A of the Allahabad High Court Rules, 1952, one on behalf of Shri Karan Singh, said to be the Ex-Manager of the Committee of Management through Shri Bhupendra Kumar Tripathi, Advocate and the other on behalf of Teachers Union and two others through Shri Ajay Bhanot, Advocate.
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