Dr. Devendra Kumar Arora, J. - (1.) Heard Mr. Vinod Kumar, learned Counsel for the petitioner and Mr. Amit Kumar Singh Bhadauria, learned Counsel for the opposite parties.
(2.) Writ Petition No. 7962 of 2010 (S/S) has been filed by the petitioner under Article 226 of the Constitution of India, challenging the order of removal dated 12.10.2010 passed by the Executive Engineer, Electricity Distribution Division, Bahraich (opposite party No. 3), whereby the petitioner has been removed from service on the ground that he had manipulated his name in the official record by cutting and overwriting.
(3.) Writ petition No. 3183 of 2010 (S/S) has been filed by the petitioner under Article 226 of the Constitution of India, seeking a writ of mandamus directing the opposite parties to allow him to join his duties on the post of "Kaushal Shramik" and also pay the salary regularly along with other benefits to him.;