Pratyush Kumar, J. - (1.) Special Appeal No. 526 of 2014 has been filed by Smt. Suman Shukla assailing the judgment and order dated 21st August, 2014 passed in Writ Petition No. 3064 (S/S) of 1996 (Anoop Kumar Shukla since deceased through his legal representative v/s. State of U.P. and others), Special Appeal No. 529 of 2014, filed by Smt. Suman Shukla, is directed against the judgment and order dated 21st August, 2014 passed in Writ Petition No. 5876 (S/S) of 2008 (Smt. Suman Shukla v/s. State of U.P. and others)
(2.) Both the Special Appeals have a common factual matrix, therefore, we are disposing of these appeals by a common judgment and order.
(3.) Anoop Kumar Shukla husband of Smt. Suman Shukla filed writ petition No. 3064 (S/S) of 1996 praying therein to issue writ in the nature of certiorari quashing the impugned order dated 29th May, 1996 passed by the Respondent No. 5 whereby his service as temporary Lekhpal was terminated and further for issue of writ in the nature of mandamus commanding the respondents to allow him to continue his service as Lekhpal and pay him admissible wages. Main grounds of the writ petition are that Anoop Kumar Shukla (since deceased) was duly qualified to be Lekhpal. His service was regulated under the Lekhpal Service Rules, 1958. He joined his service on 15th January, 1996 and worked upto April, 1996. Without providing opportunity of hearing by the impugned order his service was terminated though persons qualifying after him are continuing in service.;