TARUN CHATTERJEE, AMAR SARAN, J. - (1.) THIS appeal is filed against the judgment and order passed by Hon'ble R.K. Agrawal, J., in Civil Misc. Writ Petition No. 6314 of 2001, Harihar Prasad Kushwaha v. Director of Education (Secondary), U.P., Lucknow and others and also in Civil Misc. Writ Petition No. 35136 of 2000, Harihar Prasad Kushwaha v. State of U.P. and others.
(2.) BEFORE we consider the case, on merits, we however, keep on record that Dr. Padia, learned Counsel appearing on behalf of the respondents has submitted that the does not raise any objection as to the maintainability of the appeal against the judgment and order passed in the aforesaid two writ petitions. Accordingly, we do not want to go into the question as to whether a single appeal preferred against the judgment and order, disposing of two writ petitions lies or not. In Writ Petition No. 35136 of 2000, the appellant-writ petitioner had sought for a writ of mandamus directing the respondents to regularize the services of the appellant-writ petitioner on the post of Principal in Mahatma Gandhi Inter College, Sakhwawa, District Kushinagar and also for a direction upon the respondents not to disturb in peaceful functioning of the writ petitioner-appellant as Principal of the Institution.
(3.) SO far as the Writ Petition No. 6314 of 2001, is concerned, this writ application was filed seeking a writ in the nature of certiorari for quashing the impugned order dated 25.1.2001, passed by the Director of Education (Secondary), U.P., Lucknow contained in Annexure No. 3 to the said petition.;