- (1.) Applications for impleadment/intervention are allowed.
(2.) Heard learned counsel for the respective parties.
(3.) The petitioners have made an unsuccessful attempt of persuading us to take a view that the issue raised in the present writ petitions is not covered by the decision of three Judge Bench of this Court dated 24.02.2021 in Rachna and Ors. vs. Union of India and Anr., reported in 2021 (3) Scale 107.;