Ajit Kumar, J. - (1.) Heard Sri K.M. Garg, learned counsel for petitioners and learned Standing Counsel as well as Sri Shivam Yadav, Advocate for respondents.
(2.) Both these writ petitions involve common questions of fact and law, therefore, as agreed by learned counsel for parties the same are heard together and being decided by this common judgment.
(3.) Since basic question is common in both writ petitions, therefore, for the purpose of brief factual matrix, this Court is referring to pleadings of Writ Petition No. 43275 of 2015 which has been filed by petitioner-Ajeet Singh Chauhan.;