RAMAPATI MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) THESE three writ petitions are relating to claim of appointment of the petitioners and their continuance on the same post in the same institution and the fact being common to all three writ petitions and common questions of law and facts are involved in all three writ petitions, hence all the petitions are being disposed of by a common judgement.

(2.) IN Writ Petition No.383 (S/S) of 1991, Petitioner Indra Kant Pandey sought relief for quashing the order of termination passed by opposite parties and further to regularize the services of the petitioner and permit him to work and pay him salary along with arrears of the salary.

(3.) INDRA Kant Pandey filed another writ petition being Writ Petition No.890 (S/S) of 1998 with a prayer to issue a writ, order or direction in the nature of certiorari quashing the order dated 17.07.1996 (Annexure -1 to the writ petition) passed by opposite party no.4 -District Inspector of Schools, Pratapgarh (hereinafter referred to as 'the DIOS') and also to remove the name of Rama Pati Mishra -opposite party no.7 shown at Sl. No.4 from the order dated 14.11.1996 (Annexure -2 to the writ petition) and further to issue a mandamus against the opposite parties no.4, 5 and 6 to allow the petitioner to serve in the school and pay him salary regularly as per Rules.