SUDHIR AGARWAL, J. - (1.) HEARD Sri Vijay Gautam and Sri A.R. Chaurasiya, learned Counsels for petitioners, Sri S.P. Gupta, learned Senior Advocate, assisted by Sri Pankaj Rai, learned Addl. Chief Standing Counsel for respondents and perused the record. Rest of the counsels for petitioners in this bunch of writ petitions have adopted the arguments advanced by Sri Gautam and Sri Chaurasiya.
(2.) IN all these matters, common question of facts and law are involved and, therefore, as agreed and requested by learned counsel for parties, have been heard together and are being decided by this common judgment. It is also worthy to notice that there are three writ petitions in which detaild arguments have been advanced, i.e., Writ Petition No. 9522 of 2013 (hereinafter referred to as "first petition", Writ Petition No. 11139 of 2013 hereinafter referred to as "second petition") and 25949 of 2013 (hereinafter referred to as "third petition") and the record of these three cases have been referred interchangeably during the course of arguments.
(3.) AS requested and agreed by learned counsels for the parties, the counter and rejoinder affidavit filed in first petition has been read in all other matters.;