M.C.TRIPATHI, J. - (1.) The petitioner (Dr. Vijendra Kumar Tomar) in Writ -A No.48442 of 2013 has prayed for direction to the respondents to allow him to work as Principal of Krishak Post Graduate College, Mawana, Meerut (in short "the Institution") pursuant to the direction issued by Hon'ble Supreme Court in Civil Appeal No.4584 of 2013 and further direction to the respondents not to make any appointment pursuant to Advertisement dated 17.08.2013 and 31.08.2013 till the petitioner joins on the post of Principal in the institution.
(2.) The petitioners (Committee of Management & Anr.) in Writ -A No.415 of 2016 have prayed for quashing the order dated 06.10.2015 passed by respondent no.2 and further prayed for direction to restrain the respondents not to compel the petitioners -Committee of Management to permit joining of respondent no.4 (petitioner in connected Writ Petition No.48442 of 2013) in the college in question.
(3.) As facts of both the writ petitions are interconnected, they are being decided by this common judgment.;