- (1.) Heard Shri P.N. Saxena, Senior Advocate assisted by Shri R.M. Vishwakarma for the petitioner in Writ A No.12926 of 2013 and Shri H.C. Pathak, learned Standing Counsel for the State respondents. Shri Indra Raj Singh has appeared for petitioners in the connected Writ A No.40695 of 2009 and for respondent nos. 4 and 5 in the leading Writ A No.12926 of 2013.
(2.) In Writ A No.12926 of 2013, Ram Yash Yadav-the petitioner has prayed for quashing the order dated 26.7.2012 passed by the District Inspector of Schools, Jaunpur and has further prayed for direction to the respondents not to pay the salary to respondent no.5 in pursuance of the impugned order dated 26.7.2012.
(3.) In Writ A No.40695 of 2009, Shri Ram Samujh Yadav and Shri Narendra Kumar Singh, the petitioners have prayed for quashing the impugned order dated 28.3.1995 passed by the District Inspector of Schools, Jaunpur-respondent no.3 and the order dated 12.6.2009 passed by Director of Education (Secondary), Allahabad-respondent no.1 and have further prayed for mandamus commanding the respondent no.2 to recover salary paid to Ram Yash Yadav-respondent no.6 from State exchequer for his alleged appointment within one month.;