Chandra Dhari Singh - (1.) Since these Special Appeals arises out of a common judgment and order dated 06.02.2018 passed by learned Single Judge in a bunch of writ petitions leading Writ Petition No.5315 (S/S) of 2005, therefore, they have been heard together and are being decided by this common order. For the sake convenience, the facts of Special Appeal No.89 of 2018 is being taken up.
(2.) These appeals have been filed to examine the correctness of order dated 06.02.2018 passed by Learned Single Judge in bunch of writ petitions leading Writ Petition Service Single No.5315 of 2005 along with other connected petitions, whereby the writ petitions were allowed.
(3.) Heard Dr. L. P. Mishra learned counsel for the appellants - U.P. Power Corporation Limited as well as Shri Prashant Chandra, learned Senior Advocate assisted by Ms. Mahima Pahwa learned counsel for respondents - writ petitioners and Ms. Pushipla Bhist, learned counsel for respondents no. 1 to 3.;