Ashok Bhushan, J. - (1.) This bunch of writ petitions raise common questions, hence are being decided by this common judgment. In Writ Petition No. 34039 of 2001, counter-affidavit, supplementary counter-affidavit, rejoinder-affidavit and supplementary rejoinder-affidavit have been filed and pleadings of both the parties have been brought on record in details, hence the pleadings are being referred from that writ petition.
(2.) In view of the fact that the affidavits have been exchanged, both the parties have agreed that all the writ petitions be finally decided. Consequently, with the consent of the parties, all the writ petitions are being finally decided.
(3.) I have heard Sri Vijay Bahadur Singh, senior Advocate, Sri S. M. A. Qazmi, Sri V. K. Shukla, Sri Om Prakash Misra, Km. Arm Jalswal and Sri Vijai Sinha for the petitioners and Sri Satyandra Nath Srivastava, learned standing counsel for the respondents.;