- (1.) Heard Shri Siddhart Khare, learned counsel for the petitioner in W.P. No. 49809 of 1999 and Shri S.P. Pandey, learned counsel for the petitioner in W.P. No. 51232 of 1999 and Shri Shailendra, learned counsel appearing for the Committee of Management and Shri Mata Prasad, learned Addl. Chief Standing Counsel for the State respondents in both the writ petition.
(2.) Since the facts and the issues in the above writ petitions are common and the impugned order is also one and the same relating to the same educational institution, therefore, both the above writ petitions are being decided together by this common order.
(3.) Both the petitioners of the above two writ petitions are seeking quashing of the order dated 11.11.1999 passed by the District Inspector of Schools, Allahabad whereby the appointment of the petitioners as Lecturer has been disapproved. A further relief has been sought for a direction to the respondents not to interfere in the working of the petitioner as Lecturer in the subject of Biology and Urdu, respectively, in the Anglo Bengali Inter College, Allahabad and to pay them salary month to month.;