- (1.) Ms. Anjana Chaturvedi, learned counsel holding brief of Sri S.S. Chauhan, for the petitioners states that the petitioner no. 2, Smt. Janki Devi Dixit does not want to contest this writ petition. Therefore, this writ petition is dismissed as withdrawn, so far as the petitioner no.2 is concerned. Sri Bhoopendra Nath Singh, learned counsel for the petitioner no.3 points out that the petitioner no. 3 has died and therefore, the writ petition stands abated so far as the petitioner no. 3 is concerned. The writ petition is dismissed as abated so far as petitioner no.3 is concerned. Now, the case will proceed only in respect of petitioner no.1. So far as Writ Petition No.18548 of 1995 is concerned, the writ petition already stands dismissed so far as petitioner no.1 is concerned and therefore the writ petition shall proceed only in respect of the petitioner no.2, Sri Shiv Kumar.
(2.) Heard Sri Bhoopendra Nath Singh, learned counsel for the petitioner in both the writ petitions and Sri V.S. Mishra, learned Standing Counsel for the respondents and perused the documents on record.
(3.) The petitioner in this writ petition is seeking quashing of the order dated 04.05.1993 whereby his claim for grant of salary has been rejected by the Joint Director of Education (Finance), U.P., Lucknow.;