Sujit Narayan Prasad, J. - (1.) All these writ petitions have been listed before this Court on being mentioned by learned counsel for the petitioners by making e-mail mention memo before the Registrar General of this Court to be placed before the Hon'ble The Chief Justice for considering the urgency for its listing and accordingly, Hon'ble The Chief Justice has been pleased to list these cases before this Court for its hearing through Video Conferencing (V.C.).
(2.) All these writ petitions having similar cause of action and as such on behest of the submission made on behalf of the learned counsel for the parties, all the writ petitions have been directed to be heard analogous and accordingly the matters have been heard analogous.
(3.) The petitioners have been represented through different counsel as reflected in the cause title, two of the learned counsel have represented through V.C. from New Delhi while rest of the leaned learned counsel have represented the petitioners through V.C. from Ranchi.;