K.L. Sharma, J. - (1.) All these writ petitions involve common questions of facts and law and have been heard together and are being decided together by a common judgment.
(2.) Writ Petition No. 5449 (S / B) of 1992 has been filed by Viveka Nand Shiksha Santhan, Moti Nagar, Unnao (hereinafter referred to as the society) and its College named Viveka Nand Saraswati Shishu Mandir Inter College (hereinafter referred to as the Institution) through its Manager and by the Manager himself challenging the validity of the various orders passed by the District Inspector of Schools Unnao and the Principal of the Institution contained in Annexures Nos.9, 11, 12 and 13 to the writ petition, and has accordingly prayed for the issue of writ of certiorari for quashing these orders and for a writ of mandamus directing the opposite parties for not interfering in the management of the institution or its dealing with opposite party No. 4 in the name of the institution,
(3.) Writ Petition No. 4648(SS) of 1992 has been filed by one Raj Kumar, formerly a Clerk in the office of the opposite party No. 2 challenging the order of termination of his services dated 19th April, 1992 (Annexure 2 to the writ petition) and praying for the issue of a writ of certiorari for quashing the impugned order dated 19-4-92 (Annexure 2) and for the issue of a direction to the opposite party No. 1 to pay the salary of the petitioner.;