RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri A.P. Singh, learned Senior Advocate, assisted by Sri Amarendra Pratap Singh, Sri D.R. Misra and Sri Waseeq Uddin Ahmed, learned counsel for the petitioners as well as Sri Ramesh Kumar Singh, learned Additional Advocate General of U.P. assisted by Sri Rakesh Vajpayee, learned Addl. Chief Standing Counsel and Sri Ashutosh Singh, learned Standing Counsel for the State-respondents.
(2.) Since the identical question of law and facts are involved in the bunch of writ petitions and the learned counsel for the parties are agreeable that these writ petitions may be decided by a common judgment, therefore, the aforesaid writ petition are being decided by a common judgment.
(3.) The writ petition bearing Serviece Single No.17159 of 2019; Ram Shyam and others vs. State of U.P. and others being the leading writ petition of this bunch, therefore, the facts of this writ petition are being dealt with.;