ANIL KUMAR,J. - (1.) THE issues raised in the above writ petitions being inter-related, the writ petitions being heard together with the consent of learned counsels for the parties and are being disposed of by the cornmon judgment.
(2.) CIVIL Misc. Writ Petition No. 6582/09 is being treated as the leading writ petition. The other writ petitions ought to be decided on the basis of the decision in the leading writ petition. We have heard Sri Ashish Saxena and Sri Alok Saxena, learned counsel for the petitioners and Sri Vivek Shukla, learned Standing Counsel appearing for the respondents.
(3.) IT is sufficient to refer the pleadings of the Writ Petition No. 6582 (M/B) of 2009. The leading writ petition having considered the issues raised in this bunch of writ petition.;