Ashok Kumar, J. - (1.) Heard Sri S.D. Shukla, learned counsel for the petitioner, Sri S.K Mishra, learned standing counsel for the State-respondent and Sri Siddharth Singh, learned counsel for respondent no.5.
(2.) This writ petitioner is filed against the order passed by the District Inspector of Schools, Azamgarh dated 17.4.2015 (Annexure 29 to the writ petition)
(3.) The petitioner has prayed for following reliefs : "i) issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 11/12.4.2005 passed by District Inspector of Schools (Annexure No.29 to the writ petition) ii) issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 2.11.2002 passed by Deputy Director of Education (Annexure No.20 to the writ petition) whereupon the pension of the petitioner has been fixed as Rs.636/-. iii) issue a writ, order or direction in the suitable nature commanding the respondents to release the salary of petitioner w.e.f. April 1981 along with interest as determined by this Hon'ble Court and further commanding the respondents to fix pension of the petitioner on the basis of salary which were being paid to the petitioner on 31.7.2000. iv) issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. v) award the costs of the writ petition in favour of the petitioner.";