(1.) Learned counsel for respective parties agree that since both the petitions raise common questions of law and facts, as such they may be heard and decided together. The Court, thus, proceeds to decide the same by the following common judgement and order.
(2.) Heard Ms.Vishwa Mohini, learned counsel for petitioner-Smt Lata Kumari in Writ Petition No. 6154 (S/S) of 2008, learned Additional Chief Standing Counsel appearing for State and Sri S.P.Mishra, learned counsel for the petitioner-Smt Indirawati Devi in Writ Petition No. 3014 (S/S) of 2009.
(3.) Smt Lata Kumari and Smt Indirawati Devi both are working as Assistant Teachers in Navyug Kanya Vidyalaya Inter College, Rajendra Nagar, Lucknow, which is imparting education upto intermediate level and is a duly recognized institution under the relevant provisions of U.P. Intermediate Education Act, 1921.