- (1.) Both the petitions are being taken up and decided together as they are filed by the same person and more or less for the same relief.
(2.) Heard Sri P.N. Saxena, learned Senior Advocate assisted by Sri A.K. Malviya, learned counsel for the petitioner, learned Additional Standing Counsel for the State and perused the record.
(3.) Both the petitions have been filed under Article 226 of the Constitution of India, first with the prayer to issue a writ of mandamus directing the respondents to pay pension as well as retiral benefits to the petitioner with interest within stipulated period as fixed by this Court; and second petition with the prayer to issue a writ of certiorari quashing the orders dated 09.06.2014 passed by the Deputy Secretary, Medical Education, Ayush Department-2, U.P. at Lucknow, orders dated 30.06.2014 and 07.07.2014 passed by the Director of Ayurved Services, U.P., Lucknow and for issuing writ of mandamus directing the respondents to sanction the leave of the petitioner within stipulated period as fixed by this Court.;