SURYA PRAKASH KESARWANI,J. - (1.) The above noted first three writ petitions have been filed by the Principal of the Paramhans Shri Ranchhod Das Inter College Khaptiha Kalan, Banda. The last three writ petitions have been filed by the three class-IV employees of the aforesaid Institution whose services were terminated by the Appointing/ Disciplinary Authority, i.e. the Principal of the Institution. By the impugned orders dated 06.06.2011, 04.07.2011 and 06.06.2011 passed in the matters of the employees Ram Chandra Mahto, Shiv Shankar Tiwari and Ram Swaroop respectively, the District Inspector of Schools, Banda disposed of the appeals of the petitioners Ram Chandra Mahto, Shiv Shankar Tiwari and Ram Swaroop, by setting aside the order of termination from service and awarded punishment to the extent of withholding of one increment. Aggrieved with these three orders, the Principal of the Institution has filed the first three writ petitions and the employees have filed the last three writ petitions.
(2.) Heard Sri Shesh Kumar, learned counsel for the Principal being petitioner in the first three writ petitions, Sri S.K. Chaubey for all the three employees, Sri Mahendra Singh holding brief of Sri Gyan Prakash, learned counsel for Committee of Management and Sri I.S. Tomar, learned Additional Chief Standing Counsel for the State-Respondents.
(3.) With the consent of learned counsels for the parties, all the six writ petitions are being finally heard together treating the Writ Petition No.38864 of 2011 as the leading writ petition.;