Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Rajendra Krishna, learned counsel for the petitioners and Mr. Mukesh Kumar Sinha, learned counsel for the respondents.
(2.) These writ petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) In all these writ petitions, common question of law is involved that is why all these writ petitions have been heard together. W.P. (S) No.6172 of 2017 ;