- (1.) Heard Shri K.S. Kushwaha, learned counsel for the petitioners and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the State respondents and Shri Gopal Srivastava for State Backward Class Commission.
(2.) Since the controversy involved in all the writ petitions are similar, they are being decided by this common judgment.
(3.) The facts of writ petition no.10124 of 2012 are being taken as leading case for deciding the present controversy.;