Neeraj Tiwari, J. - (1.) Heard Sri Pranesh Kumar Mishra, learned counsel for the petitioner, learned Standing Counsel for the respondent no.1, Sri Ramendra Pratap Singh, learned counsel appearing for the respondent no.2 and Sri Pranjal Mehrotra, learned counsel appearing for the respondent no.3.
(2.) Pleadings have been exchanged between the parties. With the consent of parties, writ petition is being decided at the admission stage itself.
(3.) Both the writ petitions are arising out of same dispute, therefore, both are being decided by a common order.;