SARVJEET YADAV Vs. DIRECTOR EDUCATION (SECONDARY) AND ORS.

JUDGEMENT

(1.) Heard Shri Anil Bhushan, Senior Advocate assisted by Shri Om Kumar Srivastava, learned counsel for the petitioner and Shri Pankaj Rai, learned Additional Chief Standing Counsel for the State respondents. Shri Ashok Khare, Senior Advocate assisted by Shri P.N. Tripathi has appeared for Committee of Management, Sarvodaya Inter College, Sudanipur, District Jaunpur.

(2.) In Writ A No.50074 of 2000 the petitioner has prayed for quashing the order dated 12.6.2000 passed by the Joint Director of Education (Secondary), Varanasi Region, Varanasi-respondent no.2 and has further prayed for direction commanding the respondent no.2 to recall the order dated 12.6.2000 and re-hear his case and to pay his salary due from December, 1998 till today alongwith the current salary as and when it falls due in future.

(3.) In the connected Writ A No.11710 of 2013 the petitioner has prayed for quashing the impugned order dated 26.12.2012 passed by the Director of Education (Secondary), Government of UP, Lucknow and the order dated 19.1.2013 passed by District Inspector of Schools, Jaunpur and has further prayed for direction commanding the respondents to permit him to continue to work as L.T. Grade Teacher in the institution.