- (1.) We have heard Shri Ashok Khare, Senior Advocate assisted by Shri Manvendra Nath Singh, learned counsel appearing for the petitioner. Learned Standing Counsel appears for the State respondents. Shri H.N. Singh appears for Shri Hari Shanker Upadhyay-respondent no. 11. Shri Sanjay Kumar Singh appears for Dr. Bhimrao Ambedkar University, Agra.
(2.) In Writ 'A' No. 13271 of 2011, the petitioner has prayed for following reliefs:- "i. issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 11.2.2011 (Annexure No. 7 to the writ petition) passed by respondent No. 1/Director of Education (Higher Education), U.P. Allahabad. ii. issue a writ, order or direction in the nature of mandamus directing the respondent no. 1 to drop all the proceedings against the petitioner and the entire proceedings against him be quashed being illegal and against the record. iii. issue any order suitable writ order or direction which may deem fit and proper under the facts and circumstances of the case. iv. to award the cost of petition in favour of petitioner."
(3.) In Writ 'A' No. 72429 of 2011 the petitioner has prayed for following reliefs:- "i. issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 01.12.2011 (Annexure No. 10 to the writ petition) passed by respondent no. 6. ii. issue a writ, order or direction in the nature of mandamus directing the respondent no. 4 to prepare and send the bill for payment of salary of the petitioner before the competent authority. iii. issue any other suitable writ order or direction which may deem fit and proper under the facts and circumstances of the case. iv. to award the cost of petition in favour of petitioner.";