Devendra Kumar Upadhyaya, J. - (1.) Since the subject matter of both these writ petitions is the same, the Court, with the consent of learned counsel appearing for the respective parties, proceeds to decide them by a common judgment and order, which follows.
(2.) Heard Shri Sudhakar Pandey, petitioner no.2, who appears in person in Writ Petition No.29872 (M/S) of 2016 and Shri Sanjay Kumar Srivastava, learned counsel representing the respondents in the said writ petition, namely, Chhetriya Sri Gandhi Ashram, 9-Shahnajaf Road, Hazratganj, Lucknow.
(3.) Shri Sanjay Kumar Srivastava has advanced his arguments on behalf of the petitioner in Writ Petition No.3111 (M/S) of 2017, whereas the respondent no.3 therein, Shri Sudhakar Pandey has addressed the Court in person.;