- (1.) HEARD Mr. M.N.Krishnamani, Senior Advocate assisted by Mr.Sandeep Dixit and Mr. Vijay Dixit, learned counsel for the petitioners as well as Mr. Prashant Chandra, assisted by Mr Neeraj Kumar Srivastava, learned counsel for the respondents.
(2.) DISPUTE of all the writ petitions centers around the appointment and termination of Dr.( Smt.) Suprabha V. Sahai (respondent No.3), therefore, all the writ petitions have been heard together and are being disposed of by following common order; In this writ petition, the petitioner has challenged the order dated 28.2.2006, passed by the Chancellor of Lucknow University setting aside the order dated 5th September, 2005, passed by the Vice Chancellor, Lucknow University, Lucknow remitting the matter to the Vice Chancellor to pass a fresh order on merit after providing opportunity of hearing to the parties counsel. In this case the same petitioner,i.e, Mahila Vidyalaya has challenged the order dated 30th October, 2006, passed by the Vice Chancellor of the Lucknow university disapproving the order dated 10 th April,2005, passed by the College terminating the service of Dr.(Smt.) Suprabha (V) Sahai.
(3.) IN this case same petitioner, i. e. College has challenged the recommendation of appointment of Dr.( Smt) Suprabha V. Sahai made by the Directorate of Higher Education State of U.P. In this case one Mrs Soma Singh claiming herself as Officiating Principal of Mahila Vidyalaya, P.G. College, Lucknow ( hereinafter referred to as College) has prayed for issuance of a writ in the nature of quo warranto to the Opposite Party No.1, Dr. ( Smt.) Suprabha V. Sahai showing efficiency under which she came to occupy the office of Principal of College. Further she has challenged the recommendation of appointment of Dr.(Smt.) Suprabha V. Sahai. The facts as unveiled by the parties of all the cases are common. Therefore, those are briefly narrated hereunder.;