- (1.) Leave granted.
(2.) These appeals arise out of the decision dated 19th December 2011 rendered by High Court of Judicature at Allahabad, whereby three Writ Petitions filed by the respondents in these appeals have been disposed of with certain directions.
(3.) Before we point out the directions of the High Court in the impugned judgment and the grievance of the appellant thereto, it would be proper to traverse the seminal facts which are largely undisputed.;