Neeraj Tiwari, J. - (1.) Heard Sri Syed Fahim Ahmed, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(2.) Both the petitions are arising out of same dispute, therefore, both the writ petitions are being decided by a common order.
(3.) Pleadings have been exchanged in both the writ petitions between learned counsel for the parties. With the consent of learned counsel for the parties, writ petitions are being decided at the admission stage itself.;