- (1.) Heard Sri Sanjay Saxena, learned counsel for petitioner and Sri Ashutosh Shukla, Advocate holding brief of Sri R.K. Choudhary, learned counsel for respondent and perused the record. As the facts and circumstances involved in both the writ petitions are identical in nature, also the points to be concluded and decided is same, so with the consent of learned counsels, present today, both the writ petitions are heard jointly.
(2.) Further, Writ Petition No. 2160 (SS) of 2003, Smt. Neelam Agnihotri v. Director, Lucknow Public College, B-Block, Rajajipuram, Lucknow, has been filed by her with the following prayer : (i) to issue a writ, order or direction in the nature of certiorari quashing the impugned order termination order dated 1.4.2003 and provide all consequential benefits. (ii) To a writ, order or direction in the nature of Mandamus commanding the opposite parties to continue the petitioner in service as Assistant Teacher and pay her salary regularly in each and every month. To issue a writ, order or direction in the nature of mandamus commanding the opposite parties to decide the representation of the petitioner dated 3.4.2003.
(3.) Facts of the cases are that Smt. Neelam Aganihotri, who are working on the post of Assistant Teacher in Lucknow Public College, B-Block, Rajajipuram, Lucknow has approached this Court by filing Writ Petition No. 1707 (SS) of 2004 with the following main prayer : (i) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to allow the petitioner to join/resume her duties in any branch situated at Lucknow of Lucknow Public College and pass the necessary orders regarding the joining of the petitioner as assistant teacher and provide her all consequential benefits including the arrears of salary and further salary in each and every month continuously and regularly. (ii) Issue a writ, order or direction in the nature of mandamus commanding the opp. Party No. 1 to decide the representation dt. 26.5.03 contained in Annexure No. 3 to this writ petition.;