Satyendra Singh Chauhan, Vijay Laxmi, J. - (1.) Heard learned Additional Advocate General on behalf of the appellants and learned counsel for the respondents. Since common question of law and facts are involved in the present special appeals, therefore, the same are being decided by a common order.
(2.) Except Special Appeal Defective Nos.59 of 2012 and 60 of 2012, rest all the special appeals have been filed against the judgment and order dated 09.12.2011 passed by the learned Single Judge. Special Appeal Defective Nos.59 of 2012 and 60 of 2012 have been filed against the judgment and order dated 11.10.2011 and 19.10.2011 respectively, passed by the learned Single Judge.
(3.) The learned Single Judge while passing the judgment has relied upon the judgment rendered in Writ Petition No.9656 (SS) of 2006.;