Rajiv Joshi - (1.) In these four writ petitions the facts as well as the point arising for determination, being identical, they all are being decided by this common judgment. Smt. Kusum is the petitioner in all these petitions while respondent No. 5 is different one.
(2.) Heard Sri Deepak Kaushik, learned counsel for the petitioner,Sri A. K. Umrao, Advocate holding brief of Sri M.N. Singh, learned counsel for the respondent and Sri Anuj Kumar, learned counsel for respondent No. 4.
(3.) The question that poses for consideration in these petitions is as to whether, the permission of the Assistant Collector is necessary under Section 157-AA of the U.P. Act No. 1 of 1951, if the transfer is made to a person belonging to Scheduled Castes?;