- (1.) Heard learned counsel for the parties and perused the record.
(2.) Sri Kedar Nath Singh-petitioner of Writ Petition No. 9483 (SS) of 2016 claims entitlement to continue in service on extension/expansion under Regulation 35 of the U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of service of Head of Institution, teachers and other employees of Institution) Regulations, 2009 (hereinafter referred to as 'the Regulations, 2009').
(3.) As both the aforesaid writ petitions involve similar facts and issues, therefore, they have been clubbed and heard together and are being decided by a common judgment.;