Rakesh Tiwari, J. - (1.) Heard the learned counsel for the parties and perused the records.
(2.) These three writ petitions are connected and are being decided together with the consent of the parties.
(3.) Writ Petition No. 20967 of 1997, has been filed challenging the validity and correctness of the orders dated 23.5.1997 and 20.5.1996, passed by respondent Nos. 1 and 2 respectively in which the following interim order was passed on 4.7.1997 : "As prayed list it on 10th July. 1997 for further hearing. Till then status quo as on today shall be maintained. 4.7.1997 Sd. B. S. Chauhan." This stay order exhausted itself during the pendency of the writ petition.;