- (1.) Rejoinder affidavit filed in Writ-A No.47479 of 2015 is taken on record. On an oral prayer made by the learned counsel for the petitioners, let petitioner no.1 of this writ petition be described as Home Guard No.0384. Necessary amendment shall be incorporated by the learned counsel for the petitioners during course of the day.
(2.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents. Since the issue which has been sought to be adjudicated by this Court in all these petitions is the same, with the consent of learned counsel for the parties, the Court proceeds to decide all these matters by the following common judgment and order.
(3.) For convenience Writ-A No.47479 of 2015, Ram Nath Gupta and others vs. State of U.P. and others, shall be treated to be the leading writ petition.;