Poonam Srivastav, J. - (1.) Since the points involved in both the writ petitions are same and identical, they have been heard together and are being disposed of by this common order.
(2.) Heard Mr. P.K. Prasad, learned senior counsel appearing for the petitioners and the learned State counsel apearing on behalf of the respondents. Counter affidavit and rejoinder thereto have been exchanged.
(3.) The relief sought in these two writ petitions is for quashing the order dated 2nd February, 2010 (Annexure 5) on the ground that it is arbitrary, illegal and against Articles 14 and 16 of the Constitution of India besides being in violation of the principles of natural justice.;