ANIL KUMAR,J. - (1.) Heard Sri Ratnesh Chandra, learned counsel for the appellants/U.P .State Road Transport Corporation and Sri Raj Kumar Singh and Sri C.B. Pandey learned counsel for opposite parties.
(2.) With the consent of learned counsel for the parties all the special appeals are clubbed together and decided by a common judgment as the same are arising out of the judgment dated 29.5.2014 passed by learned single judge.
(3.) By means of present special appeals, appellants/U.P .State Road Transport Corporation has challenged the judgment and order dated 29.5.2014 passed by learned Single Judge in Writ Petition No. 7534 (SS) of 2012 (Naresh Kumar Srivastava and others v. State of U.P. and others) challenged in Special Appeal No. 543 of 2014, Writ Petition No. 5352 (SS) of 2012 (Mohd. Ahmad Khand and another v. State of U.P. and others) challenged in Special Appeal No. 544 of 2014, Writ Petition No. 6109 (SS) of 2012 (Yogendra Kumar Saxena and others v. State of U.P. and others) challenged in Special Appeal No. 545 of 2014, Writ Petition No. 5721 (SS) of 2012 (Mohammad Ahmad Siddiqui v. State of U.P. and others) challenged in Special Appeal No. 546 of 2014, Writ Petition No. 6046 (SS) of 2012 (Sitaram Singh v. State of U.P. and others) challenged in Special Appeal No. 547 of 2014, Writ Petition No. 7551 (SS) of 2012 (Devendra Prasad Goswami v. State of U.P. and others) challenged in Special Appeal No. 548 of 2015 and Writ Petition No. 6169 (SS) of 2012 (Shiv Veer Singh Bhadauriya and others v. State of U.P. and others) challenged in Special Appeal No. 549 of 2014. All the writ petition were allowed by learned Single Judge.;