V.K. Birla, J. - (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents, Shri Vijai Kumar Ojha, learned counsel appearing for respondent No. 6 and Shri Akhtar Ali, learned counsel appearing for respondent No. 5.
(2.) Pleadings between the parties have been exchanged and with their consent, the present petition as well as connected writ petitions are being disposed of finally at this stage itself and as agreed between the parties facts of the leading case are being taken into consideration.
(3.) In leading writ petition being Writ Petition No. 22097 of 2012, the following relief has been made: - - "I. a writ, order or direction in the nature of certiorari quashing the order dated 3.4.2012 passed by the Secretary, Secondary Education, Government of UP, order dated 4.4.2012 passed by the District Inspector of Schools, Basti by which services of the petitioner has been terminated with immediate effect and order dated 18.4.2012 passed by the Manager of the College (Annexure No. 1, 2 and 3 to this writ petition) II. any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. III. to award costs of the writ petition to the petitioner.";