Sudhir Agarwal, J. - (1.) REQUEST has been made on behalf of petitioner by Sri Kuldeep Pati Tripathi, learned Counsel for the petitioner, to adjourn the matter for today but looking to the order -sheet as also the fact that connected matter, i.e., Service Single No. 3901 of 2012, has already been decided long back on 18.9.2012, this Court is not inclined to adjourn the same. Since learned Counsel for the petitioner has not assisted the Court, I myself have perused the record and proceed to decide the matter finally.
(2.) SRI Aditya Tiwari, Advocate is present for respondents. Writ Petition No. 7181 (SS) of 1996 (hereinafter referred to as the "first petition") has been filed by Devi Prasad Mishra challenging the order dated 29.10.1996, whereby the Director, Local Body has informed Chairman, Nagar Palika Parishad, Sultanpur that post of Junior Engineer in Nagar Palika is a centralized post and power of appointment vests in State Government, therefore, no appointment made at local level by Nagar Palika could be valid and hence appointment of petitioner as Junior Engineer in Nagar Palika Parishad at local level should not be considered.
(3.) WRIT Petition No. 1925 (SS) of 2003 (hereinafter referred to as the "second petition") has been filed by Devi Prasad Mishra seeking a writ of certiorari for quashing the order dated 10.3.2003, whereby the Director, Local Body has written a letter to Chairman, Nagar Palika Parishad, Sultanpur inquiring as to how and in what manner petitioner has been appointed. He has also sought a writ of mandamus commanding the respondents to allow him to discharge duties as Junior Engineer in Nagar Palika Parishad, Sultanpur and to give him all benefits.;