Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the records.
(2.) At the outset, the counsel for the parties submits that two unlisted writ petition No. 15652 of 2006, Committee of Management, A.K. Khan Inter College v. State of U.P. and Ors. and writ petition No. 6526 of 2005, Committee of Management, A.K. Khan Inter College v. State of U.P. and Ors. are on the computer list having nexus with the same matter as has been raised in the writ petition No. 23457, which is a fresh case. It is stated counter and rejoinder affidavits in the aforesaid connected writ petitions No. 15652 of 2006 have been exchanged and as such all the writ petitions aforesaid having common questions of law and facts may be heard and decided together. WRIT PETITION NO. 6526 OF 2005:
(3.) This petition has been filed mainly for the following reliefs: ( a) "To issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 8.3.2004 (Annexure No. 1 to the writ petition) passed by the Joint Director of Education recognizing forged and fictitious election dated 26.12.2003 of the Respondent No. 6. (b) To issue a writ, order or direction in the nature of mandamus commanding and directing the Respondents/Regional committee headed by Joint director of Education Moradabad to recognise the election dated 25.6.2004 of the petitioners which has been held in pursuance and compliance of the order of Division Bench of this Hon'ble court as well as in accordance with the provisions contained in the Scheme of Administration. (c) To issue a writ, order or direction in the nature of mandamus commanding and directing the respondents not to interfere with the working and function of the Petitioners as Manager and President of committee of Management A.K.K. Inter college, Amroha, Moradabad. (d) To issue any other writ, order or direction which this Hon'ble court may deem fit and proper in the circumstance of the present case. (e) To award the costs of the petition in favour of the petitioner.;