- (1.) Heard Shri Gajendra Pratap Singh, Sr. Advocate assisted by Shri P.S. Sharma, learned counsel for the petitioner. Learned Standing Counsel and Shri A.K. Yadav appear for the respondents. Shri Indra Raj Singh appears for the petitioner in connected writ petitions.
(2.) Since bone of contention in all the writ petitions is similar, they are being decided by this common order.
(3.) By means of writ petition no.46019 of 2013, the petitioner-Dr. Deena Nath Pandey has prayed for quashing the order dated 30.5.2012 passed by respondent no.3 i.e. District Inspector of Schools, Chandauli and for direction to respondent no.3 to allow the petitioner to discharge his duty on the post of Principal in Badri Prasad Higher Secondary School, Dulhipur, Chandauli and he may be paid his arrears of salary by virtue of U.P. Act No.24 of 1971 forthwith.;