- (1.) With the consent of learned counsel for the parties, I proceed to decide the matter at this stage under the Rules of the Court.
(2.) Heard learned counsel for the parties and perused the record.
(3.) All these cases involve common questions of law i.e. interpretation, with respect to application of Government Order (hereinafter referred to as "G.O.") dated 3.9.2001, therefore, have been heard together and are being decided by this common judgment. However, for the purpose of brevity, this Court is taking Writ Petition No.27158 of 2011 as the leading case and discussing the entire matter referring to pleadings therefrom and rest of the matters, if there is any distinguishing feature, would be discussed separately.;