- (1.) ALL these writ petitions were heard together and are being disposed of by a common judgment.
(2.) THE argument was advanced with reference to the facts of the writ petition No. 27630 of 2008 and it was agreed by the learned Counsel for the parties that the judgment passed in the said writ petition will also cover the decision of the writ petition No. 7214 of 2008. None appeared to press the writ petition No. 3264 of 2008 even in the revised list. The said writ is, therefore, dismissed in default. The facts of the case may be noticed in brief.
(3.) THE Cantonment Board, Meerut is category -I Cantonment and is governed by the provisions of the Cantonments Act, 2006. Section of the said Act provides the constitution of a Cantonment Board. It further provides that in Category I Cantonments, the Board shall consist of the following members, namely: (a) the Officer Commanding the station as ex officio or, if the Central Government so directs in respect of any cantonment, such other military officer as may be nominated in his place by the General Officer Commanding -in -Chief, the Command; (b) the District Magistrate or an Executive Magistrate not below the rank of Additional District Magistrate nominated by him; (c) the Chief Executive Officer; (d) the Health Officer ex officio; (e) the Executive Engineer ex officio; (f) three military officers nominated by name by the Officer Commanding the station by order in writing; (g) eight members elected under this Act.;