AMIT YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, learned Senior Advocate, assisted by Sri Shashank Parihar, Advocate, for petitioner, learned Standing Counsel for respondents and perused the record.

(2.) In both writ petitions the facts as also legal controversy are common in nature and, therefore, both are dealt with together and decided by a common judgment.

(3.) Writ Petition No.5427 of 2000 (hereinafter referred to as "first writ petition") has been preferred by Sri Amit Yadav who has sought a writ of certiorari for quashing order dated 08.09.2000 passed by District Inspector of Schools, Raibareli, declining approval to petitioner's appointment as Assistant Teacher in L.T. Grade in Bhagirathi Intermediate College, Murai Bagh, Raibareli (hereinafter referred to as "College"). Petitioner has also sought a writ of mandamus, commanding the respondents to pay his salary w.e.f. 01.08.2000.