Devendra Kumar Arora, J. - (1.) Heard Mr. Amit Bose, learned Counsel for the petitioners and Mrs. Sangeeta Chandra, learned Chief Standing Counsel, assisted by Mr. Badrul Hasan, learned Additional Chief Standing Counsel.
(2.) Petitioners of writ petition No. 53 (S/S) of 2010 have questioned the validity and correctness of the order of dismissal dated 24.9.2008 and 17.10.2008 passed by the Superintendent of Police, Rai Bareli and Superintendent of Police, Food Cell, U.P. Police, Lucknow, respectively, whereas petitioner of writ petition No. 56 (S/S) of 2010 has questioned the validity and correctness of the order of dismissal dated 25.9.2008 passed by the Deputy Inspector of Police (Establishment), Economic Offence Research Organization, U.P., Lucknow.
(3.) Since the common questions of law and facts and involved in above -captioned writ petitions, therefore, both the writ petitions have been clubbed and are being decided by a common order.;