R.R. Yadav, J. - (1.) By way of filing these two writ petitions, one being Writ Petition No. 12700 of 2002 and the other being Writ Petition No. 15287 of 20O2 (hereinafter referred to as earlier writ petition and later writ petition respectively), the petitioners who are opposing each other in these two writ petitions, are questioning the legality and validity of the order dated 18.3.2002, passed by Joint Director of Education, Kanpur Region, Kanpur, Annexure-11 to later writ petition. The aforesaid order dated 18.3.2002 is filed and marked as Annexure-16 to earlier writ petition. It is to be noticed that consequential order dated 23.3.2002 passed by District Inspector of Schools, Etawah, Annexure-12 to later writ petition is challenged by the petitioners whereas the same is not under challenge in
(2.) Since both the writ petitions are interlinked and common question of law and facts are involved, therefore, I propose to decide both of them by composite order making later writ petition as leading case in which counter and rejoinder-affidavits have been exchanged between the parties.
(3.) These two writ petitions are posted today for admission but with the consent of the learned counsel for the parties, I propose to decide the same on merit finally at admission stage. Both the writ petitions can be decided on merit on the admitted facts between learned counsel for both the sides.;