MAHESH CHANDRA TRIPATHI,J. - (1.) In this group of cases, the petitioners are aggrieved by the withdrawal of additional powers and privileges, which were granted to them, according to provisions of Government Order dated 15.9.1997, notification dated 18.9.1997, the order dated 26.12.2012 and consequential orders.
(2.) For the sake of convenience, the facts of Writ A No.15479 of 2015 are being noted below:-
(3.) Rameshwar Tyagi and 164 ors are before this Court with the following prayer:- "(i) issue a writ, order or direction in the nature of certiorari quashing the impugned Circular dated 21.2.2015 issued by Director General of Police, Uttar Pradesh and reversion order dated 12.3.2015 passed by the respondent no.6-Senior Superintendent of Police, Meerut, enclosed as Annexure 1 and 2 to the writ petition. (ii) issue a writ, order or direction in the nature of mandamus directing the respondents not to revert the petitioners and allow the petitioner to continue at their present status as Head Constable (P) according to the provisions of Government Order No.7760 (2) Cha- Pu.-1-97-27/97 dated 15/9/97 and Notification dated 18.9.1997 and order No. Asha-Patra Sankhya DG-4-103 (8) 94 dated 26/12/2012, issued by the Director General of Uttar Pradesh. (iii) issue a writ, order or direction in the nature of mandamus directing the respondents not to withdraw the powers, status and privileges from the petitioners which was granted in pursuance of the orders dated 10/11/2014 and 15/1/2015. (iv) issue any other writ, order or direction in favour of the petitioners as this Hon'ble Court deems fit and proper in the present facts and circumstances of the case so as to secure the ends of justice or else the petitioners shall suffer irreparably. (v) award the cost in favour of petitioners." ;