- (1.) Notice on behalf of the opposite party no. 1 has been accepted by the learned Chief Standing Counsel whereas notice on behalf of the opposite party nos. 2 to 5 has been accepted by Mr. Manoj Singh, Advocate.
(2.) Since common question of law and facts are involved in both the writ petitions, therefore, they have heard together and are being decided by a common order.
(3.) Heard learned counsel for the parties and perused the record.;