Ashok Bhushan, J. - (1.) These two writ petitions have been heard together and are being disposed of finally by this common order.
(2.) Heard Shri R.K. Jain, Senior Advocate for the petitioner, Shri A.K. Sinha appearing for the Committee of Management as well as newly impleaded respondent No. 3 and learned Standing Counsel. Shri Ramendra Asthana has also appeared for one of the respondents.
(3.) Writ Petition No. 32062 of 1991 (hereinafter referred to as first writ petition) has been filed praying for writ of certiorari quashing the order dated 4.3.1991 passed by the District Inspector of Schools by which the District Inspector of Schools has communicated that his earlier letter dated 22.9.1990 shall be effective with effect from 22.9.1990. A writ of mandamus has also bean sought directing the respondents to pay the arrears of salary to the petitioner as Lecturer grade from 14.2.1983 to 22.9.1990. Further a mandamus has also been sought directing the respondents to place the petitioner in seniority list according to the position of 14.2.1983.;