- (1.) Heard Sri Hanuman Upadhyay, learned counsel for the petitioner and Sri Govind Saran, learned counsel for the respondents.
(2.) In Writ A No. 63734 of 2006 the petitioner No.1 has prayed for following prayers: "(a) Issue a writ, order or direction in the nature of certiorari to quash impugned orders dated 19.09.2006 (Annexure-6) passed by respondent no.2, 15.07.2005 (Annexure-3) and 16.02.1990 (Annexure-1) passed by respondent No.3. (b) Issue a writ, order or d direction in the nature of Mandamus directing the respondents to make payment all the consequential benefits including post retiral benefits to the petitioner treating him in service. (c) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (d) Award costs."
(3.) In Writ A No.76120 of 2005 the petitioner no.2 has prayed for following reliefs:- "(i) issue a writ, order or direction in the nature of certiorari quashing the impugned judgment order dated 15.7.2005 and dismissal order dated 16.9.1990 passed by respondent no.2. (ii) issue a writ, order or direction in the nature of mandamus directing the respondents to reinstate petitioner in the service with effect from the date of dismissal dated 16.2.1990 and pay arrears of salary. (iii) issue a writ, order or direction as this Hon'ble Court may deem fit and proper under the circumstances of the case. (iv) award the cost of petition to the petitioner.";