Ritu Raj Awasthi, J. - (1.) THE above bunch of writ petitions involve same set of facts and law as such they are disposed of by a common order.
(2.) HEARD learned Counsel for the Petitioners as well as learned Standing Counsel. On the earlier occasion, learned Standing Counsel was directed to seek instructions in the matter and to file counter affidavit.
(3.) COUNTER affidavit has been filed.;