S.P.Mehrotra, J. - (1.) The petitioners have filed this writ petition, inter-alia praying for issuance of a writ, order or direction in the nature of certiorari quashing the Government Orders dated 28.3.1998 and 22.2.1999 issued by respondent No. 1 (Annexure Nos. 1 and 2 to the writ petition) and further for issuance of a writ, order or direction in the nature of mandamus commanding the respondent Nos. 1, 2 and 3 not to withdraw or transfer any amount from the Zila Nidhi Fund of the Zila Panchayat, Banda towards payment of salaries of teaching and non-teaching staff and to meet other expenses of the Zila Parishad Krishi Mahavidyalaya, Banda, and further for issuance of a writ, order or direction in the nature of mandamus commanding respondent Nos. 1, 2 and 3 to pay back amount of Rs. 36,03,000/- withdrawn from the Zila Nidhi Fund of Zila Panchayat, Banda under the Government Order dated 28.3.1998 and 22.2.1999 to the Zila Nidhi Fund of Zila Panchayat, Banda with interest at the rate of 18% per annum.
(2.) In the aforesaid writ petition an impleadment application supported by an affidavit was filed on behalf of Dr. Ram Bharat Singh Tomar, Principal of the aforementioned institution and another along with a stay vacation application and a counter-affidavit sworn on 18.1.2001 in reply to the aforesaid writ petition. The said impleadment application has been allowed today by a separate order and the applicants of the said application have been directed to be impleaded as the party respondent Nos. 4 and 5 in the aforesaid writ petition.
(3.) The petitioners have filed a rejoinder-affidavit sworn on 11.4.2001 in reply to the aforesaid counter-affidavit filed on behalf of Dr. Ram Bharat Singh Tomar and another (respondent Nos. 4 and 5 in the Writ petition).;