JUDGEMENT
D.P.Singh, J. -
(1.) All these petitions raise common questions on somewhat similar facts and, therefore, on the request of the parties, they are being decided by a common order.
(2.) Only those facts which run through the spine of the petitions are being noted which are necessary for their decision. With the consent of the parties, writ petition of Sabhajeet Pandey is taken up as the lead petition.
(3.) Heard learned Counsel for the parties.;
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