Devendra Kumar Arora, J. - (1.) IN Writ Petition No. 881 (S/S) of 2011 notice on behalf of opposite parties No. 1 and 2 has been accepted by the learned Chief Standing Counsel, Sri A.M. Tripathi, learned Counsel has accepted notice on behalf of the opposite party No. 3 whereas Sri Prashant Arora, learned Counsel has put in appearance on behalf of the opposite party No. 4.
(2.) IN Writ Petition No. 868 (S/S) of 2011 notice on behalf of opposite party No. 1 has been accepted by the learned Chief Standing Counsel, Sri A.M. Tripathi, learned Counsel has accepted notice on behalf of the opposite party No. 2 whereas Sri Avdhesh Shukla, learned Counsel has put in appearance on behalf of the opposite party No. 3. In Writ Petition No. 898 (S/S) of 2011 notice on behalf of opposite parties No. 1 and 5 has been accepted by the learned Chief Standing Counsel, Sri A.M. Tripathi, learned Counsel has accepted notice on behalf of the opposite party No. 3 whereas Sri D.R. Mishra, learned Counsel has put in appearance on behalf of the opposite parties No. 2 and 4.
(3.) HEARD Sri H.G.S. Parihar, Sri R.C. Tiwari and Sri Rakesh K. Chaudhary, learned Counsel for the Petitioners, learned Standing Counsel for the State and Shri A.M. Tripathi, Shri Prashant Arora, Shri D.R. Mishra and Shri Avadhesh Shukla learned Counsel for the opposite parties.;