ASHOK KUMAR,J. - (1.) We have heard Sri A.K. Srivastava, Advocate, Sri Siddharth Khare, Advocate and Sri Ashutosh Upadhyay, Advocate for the appellants as well as learned Standing counsel for the respondents.
(2.) Since common questions of law are involved in the above mentioned special appeals, the same are being decided collectively and for facility Special Appeal No. 891 of 2011 is being treated as the leading case.
(3.) Special Appeal No. 891 of 2011 has been filed under Chapter VIII Rule 5 of the High Court Rules by Ajay Kumar in which he has challenged the order dated 6.4.2011 passed by the learned Single Judge in Civil Misc. Writ Petition No. 20104 of 2011 (Ajay Kumar v. State of U.P. and 4 others).;